Shanti Devi vs Union Of India And 5 Ors.
2016 Latest Caselaw 4564 ALL

Citation : 2016 Latest Caselaw 4564 ALL
Judgement Date : 27 July, 2016

Allahabad High Court

Shanti Devi vs Union Of India And 5 Ors. on 27 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 33112 of 2016
 
Petitioner :- Shanti Devi
 
Respondent :- Union Of India And 5 Ors.
 
Counsel for Petitioner :- Arvind Srivastava Iii
 
Counsel for Respondent :- A.S.G.I.,Chandra Jeet Singh,Santosh Kumar Mishra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Amendment Application No.227454 of 2016.

Heard.

Amendment application is allowed.

Learned counsel for the respondent has no objection.

Learned counsel for the petitioner is permitted to carry out the necessary amendment within three days.

Order Date :- 27.7.2016

Case :- WRIT - A No. - 33112 of 2016

Petitioner :- Shanti Devi

Respondent :- Union Of India And 5 Ors.

Counsel for Petitioner :- Arvind Srivastava Iii

Counsel for Respondent :- A.S.G.I.,Chandra Jeet Singh,Santosh Kumar Mishra

Hon'ble Pradeep Kumar Singh Baghel,J.