Radhey Shyam And Others vs State Of U.P.Thr.Prin.Secy. ...
2012 Latest Caselaw 1601 ALL

Citation : 2012 Latest Caselaw 1601 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Radhey Shyam And Others vs State Of U.P.Thr.Prin.Secy. ... on 10 May, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 1698 of 2012
 

 
Petitioner :- Radhey Shyam And Others
 
Respondent :- State Of U.P.Thr.Prin.Secy. Revenue Lucknow And Others
 
Petitioner Counsel :- Ram Raj
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

As prayed by learned Standing Counsel, two weeks' time is allowed to file counter affidavit. List thereafter.

The amendment application is allowed. Let necessary amendment be carried out forthwith. Issue notice to the newly added party. Interim order shall continue till the next date of listing.

Order Date :- 10.5.2012

kkb/

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