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Shivakant Tripathi And 10 Ors. vs State Of U.P. Thru ...
2019 Latest Caselaw 4730 ALL

Citation : 2019 Latest Caselaw 4730 ALL
Judgement Date : 17 May, 2019

Allahabad High Court
Shivakant Tripathi And 10 Ors. vs State Of U.P. Thru ... on 17 May, 2019
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.62446 of 2019)
 
In
 
Case :- SERVICE SINGLE No. - 12723 of 2019
 

 
Petitioner :- Shivakant Tripathi And 10 Ors.
 
Respondent :- State Of U.P. Thru Prin.Secy.Medical Edu. Lko. & Ors.
 
Counsel for Petitioner :- Meenakshi Singh Parihar,A.P. Singh,Prashant Kumar Singh
 
Counsel for Respondent :- C.S.C.,Abhinav Tripathi,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners on the application for amendment in the writ petition.

On due consideration, the application is allowed.

Let the necessary amendments be incorporated in the writ petition within three days.

Order Date :- 17.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

 

 

 
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