Mahaveer Joot Mill Shiv Shakti ... vs State Of U.P. And Another
2012 Latest Caselaw 5742 ALL

Citation : 2012 Latest Caselaw 5742 ALL
Judgement Date : 26 November, 2012

Allahabad High Court

Mahaveer Joot Mill Shiv Shakti ... vs State Of U.P. And Another on 26 November, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 61156 of 2012
 

 
Petitioner :- Mahaveer Joot Mill Shiv Shakti Sharmik Sangh
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Manish Kumar Nigam,C.B. Dhar Dubey
 
Respondent Counsel :- C.S.C.,Vinod Swaroop
 

 
Hon'ble Rajes Kumar,J.

Mahabir Jute Mills claim that on their complaint, the petitioner's registration has been cancelled. Therefore, they are the necessary party and should be impleaded.

Let the petitioner may implead Mahabir Jute Mills as respondent no. 3 during the course of the day. The newly respondent no. 3 is represented by Sri Vinod Swarup, Advocate. He prays for and is granted a week's time to file counter affidavit. Respondent nos. 1 and 2 are represented by learned Standing Counsel. They may also file counter by that time.

Put up on 4.12.2012 as fresh before the appropriate Bench.

Order Date :- 26.11.2012