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Amit Sachdeva & Another vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 376 ALL

Citation : 2016 Latest Caselaw 376 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Amit Sachdeva & Another vs State Of U.P. Through Prin. Secy. ... on 11 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
C.M. Application No. 17710 of 2016
 
In Re:
 
Case :- SERVICE SINGLE No. - 515 of 2014
 

 
Petitioner :- Amit Sachdeva & Another
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Nagar Vikas Lko.
 
Counsel for Petitioner :- Savita Jain,Ganga Singh
 
Counsel for Respondent :- C.S.C.,I.P.Singh
 

 
Hon'ble Ritu Raj Awasthi,J.

Heard.

This is an application for amendment. The application is supported by an affidavit.

In spite of time granted, no objections have been filed.

The cause shown in the affidavit filed in support of the application is sufficient.

The application is allowed.

Learned counsel for petitioners is permitted to carry out necessary amendment in the body of the writ petition within a week from today.

Order Date :- 11.3.2016

Santosh/-

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Amit Sachdeva & Another vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 376 ALL

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Amit Sachdeva & Another vs State Of U.P. Through Prin. Secy. ...2016 Latest Caselaw 376 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Amit Sachdeva & Another vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 376 ALL