Mahendra Singh vs State Of U.P. And Others
2011 Latest Caselaw 4361 ALL

Citation : 2011 Latest Caselaw 4361 ALL
Judgement Date : 5 September, 2011

Allahabad High Court

Mahendra Singh vs State Of U.P. And Others on 5 September, 2011

Bench: Pradeep Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 51064 of 2010
 

 
Petitioner :- Mahendra Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- K. M. Garg
 
Respondent Counsel :- C. S. C.,B.Dayal,Vishnu Sahai
 

 
Hon'ble Pradeep Kant,J.

After hearing the learned counsel for the parties, amendment appears to be formal in nature.

The amendment application is allowed.

Since notice on behalf of the respondents No.2, Chairman, and 3, Executive Officer, has been accepted by Sri B. Dayal, Advocate, notice on behalf of the newly aided respondent No.4 is also accepted by him. He, however, prays for two weeks' time for filing counter affidavit.

The time as prayed, is granted.

List immediately after two weeks.

Order Date :- 5.9.2011

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