Sandhya vs State Of U.P. And 2 Others
2016 Latest Caselaw 3110 ALL

Citation : 2016 Latest Caselaw 3110 ALL
Judgement Date : 27 May, 2016

Allahabad High Court

Sandhya vs State Of U.P. And 2 Others on 27 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 25234 of 2016
 

 
Petitioner :- Sandhya
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rakesh Kumar Gupta,Pramod Kumar
 
Counsel for Respondent :- C.S.C.,Kailash Singh Kushwaha
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel points out that in the absence of the necessary party, the writ petition is not maintainable.

Learned counsel for the petitioner prays for and is granted a week's time to file impleadment application.

List this case in the week commencing 25.07.2016.

Order Date :- 27.5.2016

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