Rama Shankar Yadav vs State Of U.P. And Others
2012 Latest Caselaw 4741 ALL

Citation : 2012 Latest Caselaw 4741 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Rama Shankar Yadav vs State Of U.P. And Others on 3 October, 2012

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 70918 of 2010
 

 
Petitioner :- Rama Shankar Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Manoj Yadav
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Dilip Gupta,J.

Civil Misc. Impleadment Application No.266415 of 2012;

Heard learned counsel for the parties.

The application is allowed. Let Manoj Kumar be impleaded as respondent no.5 in the writ petition.

Order on order-sheet;

Issue notice to the newly impleaded respondent no.5 to the writ petition. Steps may be taken within a week.

The respondents may file the counter affidavit within four weeks.

List after four weeks.

Order Date :- 3.10.2012

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