Allahabad High Court
Gyanendra Dutt Shukla vs State Of U.P.Through Its Prin. Secy. ... on 3 February, 2012
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- SERVICE SINGLE No. - 2949 of 2010 Petitioner :- Gyanendra Dutt Shukla Respondent :- State Of U.P.Through Its Prin. Secy. Cooperative Deptt. Lko. Petitioner Counsel :- Rakesh Kumar Srivastava,Smt. Seema Srivastava Respondent Counsel :- C.S.C.,A.R.Khan,Rakesh Kumar Hon'ble Devendra Kumar Arora,J.
(C.M.A.No.11473 (W) of 2012) This is an application for impleadment.
Learned counsel for the applicant-petitioner prays for impleadment of Registrar, Cooperative Societies, U.P., Lucknow as opposite party no.7 in the array of opposite parties.
On due consideration, the application is allowed.
Learned counsel for the applicant-petitioner is permitted to implead the Registrar, Cooperative Societies, U.P., Lucknow as opposite party no.7 in the writ petition, within a week.
Order Date :- 3.2.2012 Suresh/