Kamal Kishore vs Distt.Judge Lucknow And Anors.
2017 Latest Caselaw 381 ALL

Citation : 2017 Latest Caselaw 381 ALL
Judgement Date : 10 May, 2017

Allahabad High Court

Kamal Kishore vs Distt.Judge Lucknow And Anors. on 10 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 348 of 2002
 

 
Petitioner :- Kamal Kishore
 
Respondent :- Distt.Judge Lucknow And Anors.
 
Counsel for Petitioner :- Akilesh Kalra,I.B.Singh,V.P.Nagaur
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for parties are present.

Heard.

The amendment application is allowed subject to all objections which the opposite parties are permitted to raise on the amended writ petition.

The necessary amendment be incorporated within a period of 15 days.

Learned counsel for the petitioner may also file an amended writ petition within one week. Amended counter affidavit may be filed within one week thereafter.

List immediately thereafter.

Order Date :- 10.5.2017

psd

(Vivek Chaudhary,J.)

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