Upendra Kumar Sinha & Others vs State Of U.P. And Others
2018 Latest Caselaw 2040 ALL

Citation : 2018 Latest Caselaw 2040 ALL
Judgement Date : 20 August, 2018

Allahabad High Court

Upendra Kumar Sinha & Others vs State Of U.P. And Others on 20 August, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 47794 of 2002
 

 
Petitioner :- Upendra Kumar Sinha & Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- R.C.Singh
 
Counsel for Respondent :- C.S.C.,Rahul Jain,Ram Surat Saroj
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri R.C. Singh, learned counsel for petitioner states that the impleadment application itself is not maintainable, as it is purely a case between the petitioner and State.

However, he may file formal reply to the same which can be meted by the applicant who has filed impleadment application. He may file the same on or before 1st September, 2018.

In connected matter being Writ C No. 10485 of 2000, Sri T.N. Tiwari, learned counsel for the petitioner has sought adjournment on the ground of illness.

List on 10th September, 2018.

Order Date :- 20.8.2018

Mukesh