Smt. P. Dass vs D.T.C.
2013 Latest Caselaw 1702 ALL

Citation : 2013 Latest Caselaw 1702 ALL
Judgement Date : 6 May, 2013

Allahabad High Court

Smt. P. Dass vs D.T.C. on 6 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 734 of 1992
 

 
Petitioner :- Smt. P. Dass
 
Respondent :- D.T.C.
 
Petitioner Counsel :- A. Singhal
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that the grievance of the appellant is against respondent nos. 1 and 2 and prays that the names of respondent nos. 3 to 5 are permitted to be deleted. The permission is granted. Let the appellant may delete the names of respondent nos. 3 to 5 from the array of the party within 24 hours.

List in the next cause list.

Order Date :- 6.5.2013

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