Vidyut Pensioners Parishad ... vs U.P.Rajya Vidyut Utpadan Nigam ...
2012 Latest Caselaw 1256 ALL

Citation : 2012 Latest Caselaw 1256 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Vidyut Pensioners Parishad ... vs U.P.Rajya Vidyut Utpadan Nigam ... on 2 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1378 of 2010
 

 
Petitioner :- Vidyut Pensioners Parishad Lucknow
 
Respondent :- U.P.Rajya Vidyut Utpadan Nigam Limited Lucknow And Others
 
Petitioner Counsel :- R.N.Sharma
 
Respondent Counsel :- C.S.C.,A.S.G.,Dharmendra Kumar Singh,Gyan Prakash Pandey,S.S.Asthana
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

(C.M.A.No. 27824 of 2011)

This is an application for amendment.

Heard learned counsel for the applicant and perused the records.

On due consideration, the application is allowed.

The 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 :- 2.5.2012

Tanveer/Suresh

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