Ram Dhani And Anr. vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 4726 ALL

Citation : 2019 Latest Caselaw 4726 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Ram Dhani And Anr. vs State Of U.P. Thru. Prin. Secy. ... on 17 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.62246 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 14714 of 2018
 

 
Petitioner :- Ram Dhani And Anr.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. And Ors.
 
Counsel for Petitioner :- Mohd. Wajid Irfan,Mohd. Ali
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners on the application for amendment.

On due consideration, the application is allowed.

Let necessary amendments be incorporated within three days.

Let amended copy of the writ petition be provided to the Court as well as to the learned counsel for the opposite parties within ten days.

List this petition in the week commencing 08.07.2019.

Order Date :- 17.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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