Adya Prasad Tiwari vs State Of U.P. & Another
2011 Latest Caselaw 6174 ALL

Citation : 2011 Latest Caselaw 6174 ALL
Judgement Date : 25 November, 2011

Allahabad High Court

Adya Prasad Tiwari vs State Of U.P. & Another on 25 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 67795 of 2011
 

 
Petitioner :- Adya Prasad Tiwari
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Pooja Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner has wrongly impleaded respondent no. 1. Respondent no. 2 is the Electricity Department. There are counsel for the Electricity Department. The petitioner is directed to serve the copy of the petition to the counsel for the Electricity Department.

The petitioner is permitted to correct the array of the party.

Put up on 29.11.2011 as fresh before the appropriate Bench.

Order Date :- 25.11.2011

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