Ashok Kumar Kedia vs State Of U.P. And Others
2014 Latest Caselaw 7256 ALL

Citation : 2014 Latest Caselaw 7256 ALL
Judgement Date : 7 October, 2014

Allahabad High Court

Ashok Kumar Kedia vs State Of U.P. And Others on 7 October, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 41955 of 2006
 

 
Petitioner :- Ashok Kumar Kedia
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Satynedra Nath Srivastava,Ajay Yadav,I.N.Singh,M.K. Singh,Ravikant
 
Counsel for Respondent :- C.S.C.,A.K. Shukla,K.R. Sirohi,Yaswant Verma
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Civil Misc. Amendment Application.

Heard learned counsel for the petitioner, learned Standing Counsel and Sri Ashish Mishra, learned counsel appearing on behalf of respondent no. 3.

The application is allowed. Let the petitioner may incorporate the amendment within a period of two weeks and file the amended copy of the writ petition. The respondents, if so advised, may file counter affidavit to the amended writ petition.

List after four weeks.

Order Date :- 7.10.2014

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