Indra Kumari And Another vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 5892 ALL

Citation : 2013 Latest Caselaw 5892 ALL
Judgement Date : 18 September, 2013

Allahabad High Court

Indra Kumari And Another vs State Of U.P. Thru Secy. And 4 ... on 18 September, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 45836 of 2013
 

 
Petitioner :- Indra Kumari And Another
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Ram Raj,V.K. Savita
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Sri Nisar Uddin holding brief for Sri Ram Raj, learned counsel for the petitioner states that the Impleadment Application as mentioned in the Order dated 3rd September, 2013, has been filed in the Registry on 10th September, 2013.

The Application is not on record. The Office is directed to trace out the same, and place it on record.

Put up as fresh on 1st October, 2013.

Order Date :- 18.9.2013

Priyanka

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