Amar Nath And 4 Ors. vs D.D.C. And 8 Ors.
2014 Latest Caselaw 4045 ALL

Citation : 2014 Latest Caselaw 4045 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Amar Nath And 4 Ors. vs D.D.C. And 8 Ors. on 5 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 26254 of 2014
 

 
Petitioner :- Amar Nath And 4 Ors.
 
Respondent :- D.D.C. And 8 Ors.
 
Counsel for Petitioner :- Umesh Vats,Mannu Chaudhary
 
Counsel for Respondent :- C.S.C.,Arun Kumar,Piyush Kumar,R.S.Mishra,Rohit Shukla
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned standing counsel has produced the original file which had been summoned by the order dated 17.7.2014. I have perused the same and the same is returned to the learned standing counsel and it need not be retained.

Put up this case in the additional cause list day after tomorrow in view of the statement made by Sri Arun Kumar that he shall file his appearance on behalf of newly added respondent no. 11.

As regards newly added respondent no.10 is concerned, it is admitted to the parties that the said respondent is a proforma party. Therefore once the vakalatnama is filed on behalf of respondent no. 11, this matter can be disposed of finally.

Order Date :- 5.8.2014

SKS