Manoj Kumar Soni vs State Of U.P. Thru Secy. And 7 ...
2013 Latest Caselaw 5321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 37317 of 2013
 

 
Petitioner :- Manoj Kumar Soni
 
Respondent :- State Of U.P. Thru Secy. And 7 Others
 
Counsel for Petitioner :- Krishna Nand Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

         On oral prayer made by Sri Krishna Nand Singh, learned counsel for the petitioner, he is permitted to implead  Ashwani Kumar and Akhilesh Srivastava, who have been selected for allotment of the Fair Price Shop, as party-respondent Nos. 9 and 10, respectively in the Writ Petition as well as in the Stay Application.

         Necessary impleadment will be done during the course of the day.

        On prayer made by the learned Standing Counsel appearing for the respondent Nos. 1 to 8, the case is directed to be put-up as fresh on 23rd September, 2013 so as to enable him to obtain instructions in the matter, particularly, in regard to the averments made in Paragraphs 6 and 13 of the Writ Petition.

Order Date :- 2.9.2013

Priyanka