Ajay Kaushal (Minor) vs Union Of India And Others
2011 Latest Caselaw 6624 ALL

Citation : 2011 Latest Caselaw 6624 ALL
Judgement Date : 21 December, 2011

Allahabad High Court

Ajay Kaushal (Minor) vs Union Of India And Others on 21 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 72222 of 2011
 

 
Petitioner :- Ajay Kaushal (Minor)
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Rajeshwar Singh
 
Respondent Counsel :- A.S.G.I.,Brajesh Pratap Singh
 

 
Hon'ble Rajes Kumar,J.

The petitioner is permitted to delete Union of India from the array of the party. The petitioner is permitted to implead C.B.S.E. as respondent no. 4. The copy of the petition has been served to Sri U.S. Upadhaya, learned counsel for the C.B.S.E. Sri U.S. Upadhyay, counsel for the C.B.S.E. prays for and is granted two weeks time to file counter affidavit.

List in the week commencing 9.1.2012.

Order Date :- 21.12.2011

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