Dr.Purushottam Das Gupta vs State Of U.P. & Others
2012 Latest Caselaw 3545 ALL

Citation : 2012 Latest Caselaw 3545 ALL
Judgement Date : 16 August, 2012

Allahabad High Court

Dr.Purushottam Das Gupta vs State Of U.P. & Others on 16 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 26851 of 1999
 

 
Petitioner :- Dr.Purushottam Das Gupta
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.K.Mishra,R.K.Srivastava,S.P.Singh,Tej Pal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Amendment Application.

Heard learned counsel for the petitioner and learned Standing Counsel.

The amendment application is allowed. The petitioner is permitted to incorporate the amendment within two weeks.

Learned Standing Counsel prays for and is granted three weeks time to file counter affidavit to the amended writ petition.

List after three weeks.

Order Date :- 16.8.2012

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