Dharmendra vs State Of U.P. And Another
2016 Latest Caselaw 2625 ALL

Citation : 2016 Latest Caselaw 2625 ALL
Judgement Date : 16 May, 2016

Allahabad High Court

Dharmendra vs State Of U.P. And Another on 16 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 20885 of 2016
 

 
Petitioner :- Dharmendra
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Dr. D.K. Tiwari,Pramila Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Impleadment Application No. 162434 of 2016.

Heard.

Impleadment Application is allowed.

Learned counsel for the petitioner is permitted to carry out the necessary correction in the array of parties within five days.

Order Date :- 16.5.2016

Case :- WRIT - A No. - 20885 of 2016

Petitioner :- Dharmendra

Respondent :- State Of U.P. And Another

Counsel for Petitioner :- Dr. D.K. Tiwari,Pramila Tiwari

Counsel for Respondent :- C.S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

Tag this writ petition with Writ A No. 14133 of 2016 (Chhatrapal v. State of U.P. and others).