Smt. Santosh Devi vs Central Bank Of India And 2 Others
2016 Latest Caselaw 4925 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 26276 of 2016
 
Petitioner :- Smt. Santosh Devi
 
Respondent :- Central Bank Of India And 2 Others
 
Counsel for Petitioner :- Vinod Kumar Mishra
 
Counsel for Respondent :- Vishnu Pratap
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Vishnu Pratap has put in appearance on behalf of the respondent nos. 1, 2 and 3.

A prayed by him, six weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List in the week commencing 19.09.2016.

Order Date :- 5.8.2016

AU

Case :- WRIT - A No. - 26276 of 2016

Petitioner :- Smt. Santosh Devi

Respondent :- Central Bank Of India And 2 Others

Counsel for Petitioner :- Vinod Kumar Mishra

Counsel for Respondent :- Vishnu Pratap

Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Impleadment Application No.238611 of 2016.

Heard.

The impleadment application is allowed.

Learned counsel for the petitioner is permitted to implead the Union of India through Secretary, Ministry of Finance as respondent no.4 in the array of parties.

Order Date :- 5.8.2016

AU