Vimal Kumar Singh vs State Of U.P. And 4 Others
2016 Latest Caselaw 6676 ALL

Citation : 2016 Latest Caselaw 6676 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

Vimal Kumar Singh vs State Of U.P. And 4 Others on 26 October, 2016

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Civil Misc. Impleadment Application No. NIL of 2016.
 
In Re:
 
Case :- WRIT - C No. - 47577 of 2016
 

 
Petitioner :- Vimal Kumar Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sandeep Srivastava,Anubhav Chandra
 
Counsel for Respondent :- C.S.C.,Santosh Kumar
 
Hon'ble Ashwani Kumar Mishra, J.

Heard learned counsel for the parties.

Impleadment application is allowed.

Counsel for the petitioner is permitted to implead respondent nos. 6, 7 and 8 to the writ petition respectively.

Issue notice to newly impleaded respondents through respondent no. 5. Steps be taken within a week.

Put up as fresh once again on 08th of November, 2016.

Order Date :- 26.10.2016

Vinod.

Hon'ble Ashwani Kumar Mishra, J.

Impleadment application allowed.

For orders, see my order of date passed on Civil Misc. Impleadment Application No. NIL of 2016.

Order Date :- 26.10.2016

Vinod.