Vivek Sharma vs State Of U.P. & Others
2018 Latest Caselaw 133 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- WRIT - A No. - 66333 of 2008
 

 
Petitioner :- Vivek Sharma
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- P.K. Jain,D.K. Upadhyay
 
Counsel for Respondent :- C.S.C.,Arun Kymar Singh
 

 
Hon'ble Ajit Kumar,J.

Impleadment application is allowed.

Necessary impleadment be carried out within three  days.

Issue notice to the newly impleaded respondent no. 6.

Amendment application is allowed.

Necessary amendment may be carried out within a week in the memo of  writ petition.

Counter affidavit may be filed to the amended writ petition within a month.

List on the date indicated in the notice.

The petitioner shall file amended writ petition.

Order Date :- 20.4.2018

Sanjeev

Case :- WRIT - A No. - 66333 of 2008

Petitioner :- Vivek Sharma

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- P.K. Jain,D.K. Upadhyay

Counsel for Respondent :- C.S.C.,Arun Kymar Singh

Hon'ble Ajit Kumar,J.

In Re: Impleadment application no.279160 of 2009

 Allowed.

For order see order of date passed on ordersheet.

Order Date :- 20.4.2018

Sanjeev

Case :- WRIT - A No. - 66333 of 2008

Petitioner :- Vivek Sharma

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- P.K. Jain,D.K. Upadhyay

Counsel for Respondent :- C.S.C.,Arun Kymar Singh

Hon'ble Ajit Kumar,J.

In Re: Amendment application

 Allowed.

For order see order of date passed on ordersheet.

Order Date :- 20.4.2018

Sanjeev