Citation : 2012 Latest Caselaw 2196 ALL
Judgement Date : 25 May, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. SINGLE No. - 5671 of 2010 Petitioner :- Shanker Vidyalaya Karyakarni & Janseva Samiti Kataiya Respondent :- State Of U.P. Thru Secretary Societies & Chits & Firms & Ors Petitioner Counsel :- Manish Jauhari,Ambuj Kumar Bajpai,Mohit Jauhari Respondent Counsel :- C.Sc..,Bagesh Shukla,M.B. Singh Hon'ble Vishnu Chandra Gupta,J.
List revised.
None present for the petitioner.
Application of impleadment of newly elected manager of the committee moved by respondents.
Learned counsel for the applicants states that applicant claims himself to be the newly elected manager of the committee and wants himself to be impleaded in the name of the petitioners as respondent.
The counsel for applicant wants to show law on this point.
List in the week commencing from 4th of July, 2012.
Order Date :- 25.5.2012
S. Kumar
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