Rajendra Prasad(Deceased) And 7 ... vs State Of U.P. And 2 Others
2017 Latest Caselaw 141 ALL

Citation : 2017 Latest Caselaw 141 ALL
Judgement Date : 5 May, 2017

Allahabad High Court

Rajendra Prasad(Deceased) And 7 ... vs State Of U.P. And 2 Others on 5 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 12802 of 2017
 

 
Petitioner :- Rajendra Prasad(Deceased) And 7 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ajit Dubey,Amit Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for the petitioners is permitted to implead Official Liquidator as party respondent no.4 and to serve copy of the writ petition upon him within three days.

List in the next cause list.

A written intimation shall also be given to the Official Liquidator about the order passed today.

(Manoj Kumar Gupta, J.)

Order Date :- 5.5.2017

skv

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