Dr. Shiv Mani Mishra vs State Of U.P. And Others
2014 Latest Caselaw 508 ALL

Citation : 2014 Latest Caselaw 508 ALL
Judgement Date : 3 April, 2014

Allahabad High Court

Dr. Shiv Mani Mishra vs State Of U.P. And Others on 3 April, 2014

Bench: Rajes Kumar, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 59442 of 2010
 

 
Petitioner :- Dr. Shiv Mani Mishra
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Pradeep Upadhyay
 
Counsel for Respondent :- C. S. C.,B. Misra,V. B. Mishra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Amendment Application No. 148466 of 2013

The impleadment application is allowed.

Learned counsel for the petitioner is permitted to implead Chancellor of Sampurnanand Sanskrit University, Varanasi as respondent no. 6.

Sri Pradeep Upadhayay has served notice on newly impleded respondent no. 6.

List after three weeks.

Order Date :- 3.4.2014

Priyanka

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