Pratap Chandra Ganguli vs High Court Of Judicature At ...
2013 Latest Caselaw 4867 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 29843 of 2011
 
Petitioner :- Pratap Chandra Ganguli
 
Respondent :- High Court Of Judicature At Allahabad Thru R.G. And Anr.
 
Counsel for Petitioner :- Tarun Agrawal,Ravi Kant
 
Counsel for Respondent :- Yashwant Verma,R.K.Tiwari,Ranjan Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Civil Misc. Amendment Application No. 208952 of 2013.

Heard learned counsel for the applicant and Sri Ranjan Srivastava, learned counsel appearing on behalf of the respondents.

The amendment application is allowed. The petitioner may incorporate the amendment within a period of one week and file amended writ petition within another period of two weeks. The respondents thereafter may file counter affidavit to the amended writ petition within a period of four weeks.

List thereafter.

Order Date :- 2.8.2013

OP

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Case :- WRIT - A No. - 29843 of 2011

Petitioner :- Pratap Chandra Ganguli

Respondent :- High Court Of Judicature At Allahabad Thru R.G. And Anr.

Counsel for Petitioner :- Tarun Agrawal,Ravi Kant

Counsel for Respondent :- Yashwant Verma,R.K.Tiwari,Ranjan Srivastava

Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Civil Misc. Amendment Application No. 281967 of 2011.

Heard learned counsel for the parties.

The amendment application is allowed. The petitioner is permitted to incorporate the amendment within a week.

Order Date :- 2.8.2013

OP