Dr. Kailash Chandra Sharma vs State Of ...
2015 Latest Caselaw 4902 ALL

Citation : 2015 Latest Caselaw 4902 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Dr. Kailash Chandra Sharma vs State Of ... on 1 December, 2015

Bench: Shri Narayan Shukla, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 782 of 2015
 

 
Petitioner :- Dr. Kailash Chandra Sharma
 
Respondent :- State Of U.P.Throu.Prin.Secy.Deptt.Of Higher Edu.Lko.& Ors.
 
Counsel for Petitioner :- Yashovardhan Swarup,Desh Deepak Singh,Devika Mishra,Rajesh Kumar Pandey,Rajnish Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Mahendra Dayal,J.

(Misc. Application No. 61013 of 2015)

This is an application for impleadment.

Heard learned counsel for the parties.

It has been submitted that petitioner was given time to file objection but till date no objection has been filed.

Application for impleadment is allowed.

Let necessary amendment be carried out.

Order Date :- 1.12.2015

Muk

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