Pavan Kumar Chauhan vs State Of U.P. And 2 Others
2016 Latest Caselaw 3068 ALL

Citation : 2016 Latest Caselaw 3068 ALL
Judgement Date : 26 May, 2016

Allahabad High Court

Pavan Kumar Chauhan vs State Of U.P. And 2 Others on 26 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 24464 of 2016
 

 
Petitioner :- Pavan Kumar Chauhan
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Surendra Nath Chauhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Impleadment Application No.178103 of 2016.

Heard.

The impleadment application is allowed.

Learned counsel for the petitioner is permitted to implead Mannu Yadav, Sadhana Chaudhari, Pooja Sewag, Bindu Thama and Veer Singh as respondent nos. 4 to 8 in the array of parties.

Order Date :- 26.5.2016

Case :- WRIT - A No. - 24464 of 2016

Petitioner :- Pavan Kumar Chauhan

Respondent :- State Of U.P. And 2 Others

Counsel for Petitioner :- Surendra Nath Chauhan

Counsel for Respondent :- C.S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

List in July, 2016.

Order Date :- 26.5.2016