Nathu Singh Sharma vs Vice Chancellor, ...
2012 Latest Caselaw 3935 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 36601 of 1994
 

 
Petitioner :- Nathu Singh Sharma
 
Respondent :- Vice Chancellor, C.S.A.K.E.P.Vishwavidyalaya Kanpur & Others
 
Petitioner Counsel :- Ajit Kumar,Anshu Chaudhary,Anubhav Chandra
 
Respondent Counsel :- S.C.,S.N.Singh,V.B. Singh
 

 
Hon'ble Rajes Kumar,J.

It is unfortunate that in respect of the order dated 27.8.2012 the office has not given any report.

List in the next cause list. The office is directed to give report about the order dated 27.8.2012.

Order Date :- 3.9.2012

OP

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Case :- WRIT - A No. - 36601 of 1994

Petitioner :- Nathu Singh Sharma

Respondent :- Vice Chancellor, C.S.A.K.E.P.Vishwavidyalaya Kanpur & Others

Petitioner Counsel :- Ajit Kumar,Anshu Chaudhary,Anubhav Chandra

Respondent Counsel :- S.C.,S.N.Singh,V.B. Singh

Hon'ble Rajes Kumar,J.

Application is allowed. The petitioner is permitted to implead Vice Chancellor, U.P. Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalay Gau Anusandhan Sansthan, Mathura and Registrar, U.P.  Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalay Gau Anusandhan Sansthan, Mathura as respondent nos. 5 and 6.

Issue notice to the newly impleaded respondents. The petitioner is directed to take steps by registered post to serve the newly impleaded respondents. If there is any counsel for the aforesaid University, the petitioner is permitted to serve the copy of the petition to the said counsel.

Order Date :- 3.9.2012

OP