Rajkaran vs State Of U.P. And 2 Others
2016 Latest Caselaw 1894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 16462 of 2016
 
Petitioner :- Rajkaran
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Jitendra Kumar Upadhyay,Birendra Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Impleadment Application No. 135609 of 2016.

Heard.

The impleadment application is allowed.

Learned counsel for the petitioner is permitted to implead the applicant nos. 4 to 14 in the array of parties of the writ petition within a week.

Learned Standing Counsel is granted two months time to file counter affidavit.

Issue notice to newly impleaded respondent nos. 4 to 14 returnable at an early date. Notice will indicate that the newly impleaded respondents may file counter affidavits.

Steps be taken within ten days.

Order Date :- 26.4.2016

AU

Case :- WRIT - A No. - 16462 of 2016

Petitioner :- Rajkaran

Respondent :- State Of U.P. And 2 Others

Counsel for Petitioner :- Jitendra Kumar Upadhyay,Birendra Kumar

Counsel for Respondent :- C.S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

List this case in the week commencing 01.08.2016.

Order Date :- 26.4.2016

AU