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C/M Suresh Chandra Mishra ... vs Dr. Ram Kishore Regional Director ...
2014 Latest Caselaw 2923 ALL

Citation : 2014 Latest Caselaw 2923 ALL
Judgement Date : 11 July, 2014

Allahabad High Court
C/M Suresh Chandra Mishra ... vs Dr. Ram Kishore Regional Director ... on 11 July, 2014
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 1944 of 2013
 

 
Applicant :- C/M Suresh Chandra Mishra Mahavidyalaya Belhaghat & Another
 
Opposite Party :- Dr. Ram Kishore Regional Director National Council For Teach
 
Counsel for Applicant :- Arun Kumar Dwivedi,Manoj Kumar Dwivedi
 
Counsel for Opposite Party :- M M Asthana
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 49702 of 2014)

This is an application for impleadment.

Submission of learned counsel for the applicant is that Shri I.K. Mansoori has taken charge as Regional Director, N.C.T.E., Jaipur, Rajasthan.  Applicant sent copy of the order of writ Court to him through registered post on 22.04.2014.  As no action has been taken in compliance of the order of writ Court, therefore, necessity to implead Shri I.K. Mansoori arose as opposite party no. 2.

On due consideration, application is allowed.

Learned counsel for the applicant is permitted to implead Shri I.K. Mansoori  as opposite party no. 2, within three days.

After impleadment of Shri I.K. Mansoori,  Regional Director, N.C.T.E., Jaipur, Rajasthan as opposite party no. 2, notice be issued to him, returnable at an early date.

Order Date :- 11.7.2014

Tanveer/-

 

 

 
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