Smt. Naseem Bano vs State Of U.P. & Others
2011 Latest Caselaw 1655 ALL

Citation : 2011 Latest Caselaw 1655 ALL
Judgement Date : 12 May, 2011

Allahabad High Court

Smt. Naseem Bano vs State Of U.P. & Others on 12 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 63466 of 2009
 

 
Petitioner :- Smt. Naseem Bano
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- O.P. Shukla,Ramanuj Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

IMPLEADMENT APPLICATION

For the reasons stated in the accompanying affidavit, impleadment application is allowed. Rabiya Begum is permitted to be impleaded as respondent No.4 in the array of respondents. Said incorporation be carried out forthwith.

Order Date :- 12.5.2011

SRY

Case :- WRIT - A No. - 63466 of 2009

Petitioner :- Smt. Naseem Bano

Respondent :- State Of U.P. & Others

Petitioner Counsel :- O.P. Shukla,Ramanuj Tripathi

Respondent Counsel :- C.S.C.

Hon'ble V.K. Shukla,J.

Learned standing counsel, as well as newly impleaded respondent No.4, is directed to file counter affidavit within eight weeks. Let notices be issued to newly impleaded respondent No.4

Order Date :- 12.5.2011

SRY