Sushil Kumar vs State Of U.P. & Others
2012 Latest Caselaw 4818 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 17763 of 1998
 

 
Petitioner :- Sushil Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ashok Khare,A.K. Shukla,Amit Kumar Singh
 
Respondent Counsel :- S.C.,S.V.Srivastava,V.K. Singh
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Impleadment Application No. 111120 of 2002.

In view of the order dated 26.9.2002 passed on the impleadment application dated 9.8.2002, the present application is misconceived and is accordingly rejected.

Order Date :- 5.10.2012

OP

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Case :- WRIT - A No. - 17763 of 1998

Petitioner :- Sushil Kumar

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Ashok Khare,A.K. Shukla,Amit Kumar Singh

Respondent Counsel :- S.C.,S.V.Srivastava,V.K. Singh

Hon'ble Rajes Kumar,J.

Despite the order dated 26.9.2002 the petitioner has not impleaded the newly added respondent nos. 8 & 9. A weeks' time is allowed to do so. Notice on behalf of respondent nos. 8 & 9 has been accepted by Sri V.K. Yadav, learned Standing Counsel.

List this case in the next cause list. 

Order Date :- 5.10.2012

OP