Smt. Ranjana Mishra And Another vs The Managing Director, Punjab ...
2016 Latest Caselaw 4501 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 31073 of 2016
 

 
Petitioner :- Smt. Ranjana Mishra And Another
 
Respondent :- The Managing Director, Punjab National Bank And 3 Others
 
Counsel for Petitioner :- Abbas Haider,Ram Lakhan Deobanshi
 
Counsel for Respondent :- Ravi Prakash Pandey
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Office has reported that the writ petition has been filed beyond two years and fifty one days.

Learned counsel for the petitioner has filed a supplementary affidavit explaining the delay, which is taken on record. Cause shown sufficient. The delay is condoned.

Learned counsel for the petitioner prays that he may be allowed to implead the Union of India as one of respondents.

Leave is granted.

Let necessary correction be made in the array of parties during the course of the day.

Sri Ravi Prakash Pandey has put in appearance on behalf of the respondents.

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

List this case in the week commencing 12.09.2016.

Order Date :- 22.7.2016

AU