Awanish Kumar Dubey vs State Of U.P. And Others
2011 Latest Caselaw 569 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 10791 of 2011
 

 
Petitioner :- Awanish Kumar Dubey
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ashwani K. Mishra,Brijesh Kumar Dubey
 
Respondent Counsel :- C. S. C.,R.C. Tiwari
 

 
Hon'ble V.K. Shukla,J.

IMPLEADMENT APPLICATION

For reasons stated in the affidavit filed in support of Impleadment application, Impleadment application is allowed. Arun Kumar Srivastava is directed to be impleaded as respondent No.6. Necessary incorporation be carried out forthwith.

Order Date :- 28.3.2011

SRY

Case :- WRIT - A No. - 10791 of 2011

Petitioner :- Awanish Kumar Dubey

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Ashwani K. Mishra,Brijesh Kumar Dubey

Respondent Counsel :- C. S. C.,R.C. Tiwari

Hon'ble V.K. Shukla,J.

Four weeks' time is allowed to respondents, including newly impleaded respondent No.6 for filing counter affidavit.  Rejoinder affidavit may be filed within next two weeks.

List this petition after six weeks along with record of writ petition No.35813 of 2010, showing the names of respective counsel in the cause list along with cause title.

Order Date :- 28.3.2011

SRY