Rajkiya Ayurvedic Shikshak Sangh ... vs State Of U.P.& Anr.
2014 Latest Caselaw 5866 ALL

Citation : 2014 Latest Caselaw 5866 ALL
Judgement Date : 4 September, 2014

Allahabad High Court

Rajkiya Ayurvedic Shikshak Sangh ... vs State Of U.P.& Anr. on 4 September, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 22565 of 2013
 

 
Petitioner :- Rajkiya Ayurvedic Shikshak Sangh And Another
 
Respondent :- State Of U.P.& Anr.
 
Counsel for Petitioner :- Bijendra Kumar Mishra,R.P. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

In Re.: Amendment Application.

Amendment appears to be formal in nature.

Allowed.

Let necessary amendment be carried out.

As prayed, two weeks and no more is allowed to file counter affidavit.

List thereafter.

Order Date :- 4.9.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)

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