Smt. Jyoti Srivastava Thru Her ... vs Sri Mahendra Srivastava
2015 Latest Caselaw 5652 ALL

Citation : 2015 Latest Caselaw 5652 ALL
Judgement Date : 22 December, 2015

Allahabad High Court

Smt. Jyoti Srivastava Thru Her ... vs Sri Mahendra Srivastava on 22 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 377 of 2015
 

 
Petitioner :- Smt. Jyoti Srivastava Thru Her Husband Amit Srivastava & Anr
 
Respondent :- Sri Mahendra Srivastava
 
Counsel for Petitioner :- Rajneesh Kumar Mishra,Uttam Kumar Awasthi
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the petitioner.

The application for impleadment is allowed.

The learned counsel for the petitioner is permitted to implead the State of U.P. as opposite party No.2 in the memo of writ petition.

List thereafter.

Order Date :- 22.12.2015

Jitendra

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