Ved Prakash Bhatiya vs Sri Jai Shanker Misra
2012 Latest Caselaw 472 ALL

Citation : 2012 Latest Caselaw 472 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Ved Prakash Bhatiya vs Sri Jai Shanker Misra on 18 April, 2012

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 877 of 2003
 

 
Petitioner :- Ved Prakash Bhatiya
 
Respondent :- Sri Jai Shanker Misra
 
Petitioner Counsel :- R.A.Misra,A.K.Misra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dr. Satish Chandra,J.

(C.M. Application No. 34192 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

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