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Chhatrapati Shahuji Mahraj ... vs Rashid Hasan Khand
2014 Latest Caselaw 6256 ALL

Citation : 2014 Latest Caselaw 6256 ALL
Judgement Date : 9 September, 2014

Allahabad High Court
Chhatrapati Shahuji Mahraj ... vs Rashid Hasan Khand on 9 September, 2014
Bench: Rajiv Sharma, Mahendra Dayal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SPECIAL APPEAL No. - 56 of 2009
 

 
Appellant :- Chhatrapati Shahuji Mahraj Medical University 4480(S/S)04
 
Respondent :- Rashid Hasan Khand
 
Counsel for Appellant :- Krishna Chandra
 
Counsel for Respondent :- A.K.Verma
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

(C.M. Application No. 20155 of 2014)

Impleadment application has been filed after serving duplicate upon respondents who has no  objection.

Application is allowed.

Appellant is directed to incorporate the newly impleaded respondents as respondents no. 6 to 15 in the array of the respondents.

Issue notice to the newly impleaded respondents.

Notice will be served upon the newly impleaded respondents through employer of King George's Medical University, Lucknow.

Order Date :- 9.9.2014

Muk

 

 

 
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