Smt. Santosh Devi vs State Of U.P. And 10 Others
2016 Latest Caselaw 6659 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 47890 of 2016
 

 
Petitioner :- Smt. Santosh Devi
 
Respondent :- State Of U.P. And 10 Others
 
Counsel for Petitioner :- Vinay Kumar Singh Chandel,Siddharth Nandan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Civil Misc. Impleadment Application No. 317201 of 2016

Heard Sri Siddharth Nandan, learned counsel for the applicant.

Impleadment application is allowed to the extent that the petitioner is permitted to implead the District Magistrate, Ghaziabad as respondent no.12.

Order Date :- 25.10.2016

samz

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Case :- WRIT - C No. - 47890 of 2016

Petitioner :- Smt. Santosh Devi

Respondent :- State Of U.P. And 10 Others

Counsel for Petitioner :- Vinay Kumar Singh Chandel,Siddharth Nandan

Counsel for Respondent :- C.S.C.

Hon'ble Ran Vijai Singh,J.

Civil Misc. Amendment Application No. 317198 of 2016

Heard Sri Siddharth Nandan, learned counsel for the applicant.

The amdnement application is allowed. Let necessary amendments be incorporated in the writ petition within 48 hours.

Put up in the additional cause list on 27.10.2016.

Order Date :- 25.10.2016

samz