Sri Shraddha Nand Sharma vs State Of U.P.Thru Its ...
2019 Latest Caselaw 135 ALL

Citation : 2019 Latest Caselaw 135 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Sri Shraddha Nand Sharma vs State Of U.P.Thru Its ... on 25 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 5683 of 2013
 

 
Petitioner :- Sri Shraddha Nand Sharma
 
Respondent :- State Of U.P.Thru Its Prin.Secy.Deptt.Of Landdevelopment&Ors
 
Counsel for Petitioner :- Dr. Deepti Tripathi,Randheer Singh Malik
 
Counsel for Respondent :- C.S.C.,Shatrohan Lal
 

 
Hon'ble Rajnish Kumar,J.

C.M. Application No. 23757 of 2019

Heard learned counsel for the parties.

This is an application for impleadment of Chairman/Commissioner, Greater Sharda Sahayak Pariyojna, Ghokhale Marg, Lucknow on the ground that the opposite parties no.3 has been merged in the Greater Sharda Sahayak Pariyojna.

The application is allowed.

Learned counsel for the petitioner is permitted to incorporate necessary impleadment within three days.

List thereafter.

Order Date :- 25.2.2019

psd

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