Citation : 2018 Latest Caselaw 2385 ALL
Judgement Date : 7 September, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 (C. M. Application No.90128 of 2018) In Re:- Case :- SERVICE BENCH No. - 19715 of 2018 Petitioner :- Rajesh Kumar Tripathi & 8 Others Respondent :- General Manager,North Eastern Railways,Gorakhpur & 3 Others Counsel for Petitioner :- Ganga Singh,Amrendra Kumar Counsel for Respondent :- A.S.G.,Neerav Chitravanshi Hon'ble Anil Kumar,J.
Hon'ble Rajesh Singh Chauhan,J.
Heard learned counsel for the parties.
Reasons stated in the affidavit filed in support of the application are sufficient
On due consideration, the application for impleadment is allowed.
Let necessary impleadment be done within a week.
If the same is done, the notices be issued to the newly impleaded opposite parties, for which, necessary steps be taken within a week.
List after service of notices.
Order Date :- 7.9.2018
Suresh/
[Rajesh Singh Chauhan,J.] [Anil Kumar,J.]
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!