Durga Singh vs State Of U.P. And Others
2017 Latest Caselaw 10 ALL

Citation : 2017 Latest Caselaw 10 ALL
Judgement Date : 3 May, 2017

Allahabad High Court

Durga Singh vs State Of U.P. And Others on 3 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 4170 of 2006
 

 
Petitioner :- Durga Singh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Arun Kumar Singh,Adarsh Kumar,Bansh Narain Rai
 
Counsel for Respondent :- C.S.C.,Ramesh Upadhyaya
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Order on the Substitution Application

Cause shown is sufficient; delay in filing the application is condoned.

Allowed.

Let necessary substitution be carried out within a week.

Order on the impleadment application

Allowed.

Issue notice to the newly impleaded respondent.

Order Date :- 3.5.2017

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