Ram Baksh Singh vs D.I.O.S. & Others
2013 Latest Caselaw 421 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - A No. - 8108 of 2003
 

 
Petitioner :- Ram Baksh Singh
 
Respondent :- D.I.O.S. & Others
 
Petitioner Counsel :- K.P. Shukla,K.Ajit
 
Respondent Counsel :- C.S.C.,Ashok Khare,P.R. Maurya,V.K.Singh
 

 
Hon'ble Dilip Gupta,J.

Civil Misc. Impleadment Application No.110351 of 2003;

Heard learned counsel for the petitioner.

The application is allowed. Let the applicant be impleaded as respondent no.4 in the writ petition.

Order on order-sheet;

Learned counsel for the petitioner states that the rejoinder affidavit to the counter affidavit filed on behalf of respondent no.2 was filed in the office on 16th May, 2003. The same is not on the record. The office may trace out the rejoinder affidavit and place it on record.

Learned counsel for the petitioner may also file a fresh copy of the rejoinder affidavit. He may also file the rejoinder affidavit to the counter affidavit filed on behalf of respondent no.3 and the newly impleaded respondent no.4 within a week.

List this petition in the next cause list.

Order Date :- 5.4.2013

SK