Rajendra Bahadur Sharma vs State Of U.P.Thru Secy.,Basic ...
2017 Latest Caselaw 1337 ALL

Citation : 2017 Latest Caselaw 1337 ALL
Judgement Date : 29 May, 2017

Allahabad High Court

Rajendra Bahadur Sharma vs State Of U.P.Thru Secy.,Basic ... on 29 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6438 of 2002
 

 
Petitioner :- Rajendra Bahadur Sharma
 
Respondent :- State Of U.P.Thru Secy.,Basic Education Deptt.,Lko.& 2 Other
 
Counsel for Petitioner :- Ramesh Kumar Srivastava,Ram Lakhan Vishwakarma
 
Counsel for Respondent :- C.S.C.,R.K. Katiyar
 

 
Hon'ble Vivek Chaudhary,J.

Amendment application no. 56737 of 2017 is allowed.

Let necessary amendment be incorporated within a period of one week.

Impleadment application no. 56632 of 2017 is allowed

Let necessary impleadment be carried out within a period of 3 days.

List after the aforesaid period.

Order Date :- 29.5.2017

psd

(Vivek Chaudhary,J.)

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