Rakesh Mohan Tewari vs Shri Mazid Ali I.A.S. Principal ...
2012 Latest Caselaw 356 ALL

Citation : 2012 Latest Caselaw 356 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Rakesh Mohan Tewari vs Shri Mazid Ali I.A.S. Principal ... on 16 April, 2012

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 325 of 2012
 

 
Petitioner :- Rakesh Mohan Tewari
 
Respondent :- Shri Mazid Ali I.A.S. Principal Secretary And Others
 
Petitioner Counsel :- R.C. Singh
 
Respondent Counsel :- Anuj Kudesia
 

 
Hon'ble Dr. Satish Chandra,J.

(C.M. Application No. 33352 of 2012-Application for impleadment)

Heard learned counsel for the parties.

Impleadment application is allowed.

Let necessary correction will be carried out within two days.

Notice may be issued to the newly impleaded party.

List alongwith service report.

Order Date :- 16.4.2012

Nitesh

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