Ashok Kumar Shahi And Ors. vs State Of U.P.Through Secy. ...
2012 Latest Caselaw 1599 ALL

Citation : 2012 Latest Caselaw 1599 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Ashok Kumar Shahi And Ors. vs State Of U.P.Through Secy. ... on 10 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1580 of 2011
 

 
Petitioner :- Ashok Kumar Shahi And Ors.
 
Respondent :- State Of U.P.Through Secy. Panchayati Raj U.P.Civil Sectt.
 
Petitioner Counsel :- Alok Sharma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

(C.M.A.No.100921 of 2011)

This amendment application has been filed after serving its duplicate on the opposite parties, but till date no objection has been filed.

On due consideration, the application is allowed.

Learned counsel for the applicants/petitioners is permitted to incorporate necessary amendments and file amended copy of the writ petition, within a week.

Order Date :- 10.5.2012

Tanveer/Suresh/

Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the petitioners prays for and is granted six weeks' time to file rejoinder affidavit.

List thereafter.

Order Date :- 10.5.2012

Tanveer/Suresh/