Ajai Singh vs Education Director (Secondary ...
2016 Latest Caselaw 257 ALL

Citation : 2016 Latest Caselaw 257 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Ajai Singh vs Education Director (Secondary ... on 10 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
C.M. Application No. 120272 of 2015
 
In Re: 
 
Case :- SERVICE SINGLE No. - 6308 of 2014
 

 
Petitioner :- Ajai Singh
 
Respondent :- Education Director (Secondary Education) Allahabad & Others
 
Counsel for Petitioner :- Arun Saxena
 
Counsel for Respondent :- C.S.C.,S.C.Tiwari
 

 
Hon'ble Ritu Raj Awasthi,J.

Heard.

This is an application for impleadment supported by an affidavit.

Learned counsel for petitioner submits that he does not want to press the instant application as such it may be rejected as not pressed.

Accordingly, the application is rejected as not pressed with liberty to petitioner to move appropriate application.

Order Date :- 10.3.2016

Santosh/-

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