Vishal Pandey And Others vs Ramagya Kumar, Dios
2014 Latest Caselaw 9659 ALL

Citation : 2014 Latest Caselaw 9659 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

Vishal Pandey And Others vs Ramagya Kumar, Dios on 8 December, 2014

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4998 of 2012
 

 
Applicant :- Vishal Pandey And Others
 
Opposite Party :- Ramagya Kumar, Dios
 
Counsel for Applicant :- Satyendra Nath Tiwari
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Rajesh Dayal Khare,J.

Civil Misc. Impleadment Application dated 08.12.2014

Heard learned counsel for the parties.

Learned counsel for the applicant has filed present impleadment application today in Court in which it has been stated that the opposite party has since been transferred and in his place, Sri Vinod Kumar Rai has been posted and he seeks permission to implead Sri Vinod Kumar Rai as opposite party in the present case.

Impleadment application is allowed. Let necessary impleadment be carried out within 48 hours whereafter notice be issued to the newly impleaded opposite party returnable within four weeks. Steps be taken within a week.

List after service of notice.

Order Date :- 8.12.2014

faraz