Mahendra Nath Pandey vs State Of U.P. And 2 Others
2019 Latest Caselaw 918 ALL

Citation : 2019 Latest Caselaw 918 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Mahendra Nath Pandey vs State Of U.P. And 2 Others on 8 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 956 of 2019
 

 
Petitioner :- Mahendra Nath Pandey
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Udai Shankar Chauhan
 
Counsel for Respondent :- C.S.C.,Ras Bihari Pradhan
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner is permitted to implead Committee of Management, Sri Gandhi Inter College, Singera, Ghazipur through its Manager as respondent no.4 in the array of parties during the course of day.

On the request of learned counsel for the petitioner, put up on 28.3.2019 in the additional cause list along-with Writ A No.2980 of 2018.

Order Date :- 8.3.2019

Pramod Tripathi

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