Devesh Kumar Tewari vs Ravindra Singh. Principal Secy., ...
2012 Latest Caselaw 465 ALL

Citation : 2012 Latest Caselaw 465 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Devesh Kumar Tewari vs Ravindra Singh. Principal Secy., ... on 18 April, 2012

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 2414 of 2011
 

 
Petitioner :- Devesh Kumar Tewari
 
Respondent :- Ravindra Singh. Principal Secy., Public Works Deptt., Lko
 
Petitioner Counsel :- Sandeep Dixit
 
Respondent Counsel :- Lalit Shukla
 

 
Hon'ble Dr. Satish Chandra,J.

(C.M. Application No. 34268 of 2012- Application for Impleadment)

Heard learned counsel for the applicant-petitioner.

For the reasons mentioned in the affidavit in support of application, the application is allowed.

Let necessary amendments will be carried out within a period of two days.

List thereafter.

Order Date :- 18.4.2012

Nitesh

Download the LatestLaws.com Mobile App