Smt. Vidyawati vs State Of U.P. And 4 Others
2013 Latest Caselaw 5413 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 46868 of 2013
 

 
Petitioner :- Smt. Vidyawati
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ram Lakhan Deobanshi
 
Counsel for Respondent :- C.S.C.,Arun Kumar Srivastava
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

       On oral prayer made by Sri Ram  Lakhan Deobanshi, learned counsel for the petitioner, he is permitted to implead Dinesh Kumar, son of Sri Ram (mentioned in Paragraphs 4 and 5 of the Writ Petition) as party-respondent No. 6 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 Sri Ram Lakhan Deobanshi, learned counsel for the petitioner, the case is directed to be put up as fresh on 19th September, 2013 so as to enable him to obtain instructions as to whether the aforesaid Dinesh Kumar has filed any Writ Petition before this Court in the matter.

Order Date :- 4.9.2013

Priyanka