Vidyut Pensioners Parishad, & ... vs U.P. Power Corporation ...
2012 Latest Caselaw 386 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 729 of 2010
 

 
Petitioner :- Vidyut Pensioners Parishad, & Others
 
Respondent :- U.P. Power Corporation Ltd.,Thru. Chairman & Others
 
Petitioner Counsel :- R.N. Sharma,Dharmendra Kr. Singh
 
Respondent Counsel :- C.S.C.,A.S.G.,Ravi Nath Tilhari,Sanchit S. Asthana
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

(C.M.A.No.1064 of 2011)

This is an application for amendment.

Heard learned counsel for the applicant/petitioner and perused the affidavit filed in support of the same.

On due consideration, the application is allowed.

Learned counsel for the applicant/ petitioner is permitted to incorporate the proposed amendment in the writ petition and file amended copy of the writ petition, within a week.

Order Date :- 16.4.2012

Suresh/Tanveer

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Case :- SERVICE BENCH No. - 729 of 2010

Petitioner :- Vidyut Pensioners Parishad, & Others

Respondent :- U.P. Power Corporation Ltd.,Thru. Chairman & Others

Petitioner Counsel :- R.N. Sharma,Dharmendra Kr. Singh

Respondent Counsel :- C.S.C.,A.S.G.,Ravi Nath Tilhari,Sanchit S. Asthana

Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the petitioner states that the Writ Petition No.303 (S/B) of 2010 has wrongly been connected with this writ petition, therefore, the same may be delinked.

Accordingly, the Writ Petition No.303 (S/B) of 2010 is delinked from this writ petition.

Order Date :- 16.4.2012

Suresh/Tanveer