Sri Krishan Goel vs State Of U.P. Thru' Principal ...
2011 Latest Caselaw 4935 ALL

Citation : 2011 Latest Caselaw 4935 ALL
Judgement Date : 29 September, 2011

Allahabad High Court

Sri Krishan Goel vs State Of U.P. Thru' Principal ... on 29 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Civil Misc. Amendment  Application No.94839 of 2008
 
IN
 

 
Case :- WRIT - C No. - 56985 of 2007
 

 
Petitioner :- Sri Krishan Goel
 
Respondent :- State Of U.P. Thru' Principal Secy. & Ors.
 
Petitioner Counsel :- Y.K. Sinha
 
Respondent Counsel :- C.S.C.,J.N. Singh
 

 
Hon'ble Sunil Hali,J.

By means of present amendment application, the petitioner prays that he may be permitted to implead Presiding Officer, Labour Court, Meerut as respondent No.4 in the array of parties.

The amendment application is allowed.

Learned counsel for the petitioner is permitted to amend the writ petition by impleading Presiding Officer, Labour Court, Meerut as respondent No.4. Let this process be done within a period of one week.

List thereafter.

Order Date :- 29.9.2011

(Justice Sunil Hali)

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