Vipin Kumar Rai vs State Of U.P. And 6 Others
2017 Latest Caselaw 3101 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 32553 of 2017
 

 
Petitioner :- Vipin Kumar Rai
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Vimlesh Kumar Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Civil Misc. Amendment Application No. 239018 of 2017.

We have heard Sri Vimlesh Kumar Rai, learned counsel for the applicant/petitioner and learned Standing Counsel for the State-respondents.

The amendment application is allowed.

Let necessary amendment be incorporated in the array of the parties within three days.

Order Date :- 8.8.2017

Swati

Case :- WRIT - A No. - 32553 of 2017

Petitioner :- Vipin Kumar Rai

Respondent :- State Of U.P. And 6 Others

Counsel for Petitioner :- Vimlesh Kumar Rai

Counsel for Respondent :- C.S.C.

Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Civil Misc. Amendment Application No. 239018 of 2017.

Allowed.

For order see order of date passed on the order-sheet.

Order Date :- 8.8.2017

Swati