Smt. Geeta Chaudhary vs State Of U.P. And 4 Others
2019 Latest Caselaw 1114 ALL

Citation : 2019 Latest Caselaw 1114 ALL
Judgement Date : 13 March, 2019

Allahabad High Court

Smt. Geeta Chaudhary vs State Of U.P. And 4 Others on 13 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3852 of 2019
 

 
Petitioner :- Smt. Geeta Chaudhary
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare, Sr. Advocate
 
Counsel for Respondent :- C.S.C.,Jai Krishna Tiwari
 

 
Hon'ble Prakash Padia,J.

Application for impleadment was filed by Mr. Bheem Singh, Advocate, to implead Mr. Satish Kumar as respondent no.6 in the writ petition.

The application for impleadment is allowed. The necessary amendment be incorporated in the array of parties within three days.

List on 4.4.2019 in the additional cause list.

Order Date :- 13.3.2019

Pramod Tripathi

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