Dr. Babu Ram Sharma. vs Shri Kapil Dev. Secy., Chikitsa ...
2012 Latest Caselaw 380 ALL

Citation : 2012 Latest Caselaw 380 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Dr. Babu Ram Sharma. vs Shri Kapil Dev. Secy., Chikitsa ... on 16 April, 2012

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 1527 of 2011
 

 
Petitioner :- Dr. Babu Ram Sharma.
 
Respondent :- Shri Kapil Dev. Secy., Chikitsa Siksha Lucknow And Anr.
 
Petitioner Counsel :- Suresh Sharma.
 
Respondent Counsel :- Lalit Shukla
 

 
Hon'ble Dr. Satish Chandra,J.

(C.M. Application No. 33532 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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