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Jagroop Singh And 50 Others vs Deepak Singhal Secy.Irrigation ...
2015 Latest Caselaw 2603 ALL

Citation : 2015 Latest Caselaw 2603 ALL
Judgement Date : 23 September, 2015

Allahabad High Court
Jagroop Singh And 50 Others vs Deepak Singhal Secy.Irrigation ... on 23 September, 2015
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1165 of 2015
 

 
Applicant :- Jagroop Singh And 50 Others
 
Opposite Party :- Deepak Singhal Secy.Irrigation Deptt. Lucknow And 4 Others
 
Counsel for Applicant :- Kapil Misra
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading Shri V.K.Mishra,Chief Engineer, Irrigation Department, Nalkoop Madhya, Lucknow.

Counsel for the applicant submits that when the said incumbents took charge petitioner  gave a representation together with the copy of the order passed by the writ court for compliance on through registered post on 18.9.2015   but till date no action has been taken.

On due consideration, the application is allowed. Counsel for the applicant is permitted to make necessary impleadment in the body of the petition and take necessary steps.

Issue notice to the newly impleaded respondents nos. 7 returnable at an early.

Registry shall take immediate steps.

Order Date :- 23.9.2015

MH/-

 

 

 
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