Allahabad High Court
Chail Bihari Ojha & Others vs State Of U.P. & Others on 22 February, 2012
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 9355 of 2012 Petitioner :- Chail Bihari Ojha & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Siddharth Khare,Ashok Khare Respondent Counsel :- C.S.C.,H.S. Mishra Hon'ble V.K. Shukla,J.
AMENDMENT APPLICATION For reasons stated in paragraphs 2 and 4 of the Amendment Application, in the array of petitioners, name of petitioner No.4, Ramji Chaudhary is directed to be deleted, and the names of Manoj Kumar Srivastava and Shailesh Kumar Srivastava, whose details have been given in paragraph 5 of the Amendment Application, are directed to be impleaded as petitioner Nos.4 and 5.
Said incorporation be carried out forthwith.
The matter be placed before the Court on Monday.
The Stamp Reporter is directed to submit fresh report in view of the changed circumstances.
Order Date :- 22.2.2012 SRY