Allahabad High Court
Smt.Reeta Mishra W/O Late Avidhesh ... vs State Of U.P.Through Prn.Secy.Village ... on 1 July, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6 Case :- SERVICE SINGLE No. - 854 of 2009 Petitioner :- Smt.Reeta Mishra W/O Late Avidhesh Chandra Mishra Respondent :- State Of U.P.Through Prn.Secy.Village Development & Others Petitioner Counsel :- Maneesh Pandey Respondent Counsel :- C.S.C. Hon'ble Shabihul Hasnain,J.
Heard Sri Maneesh Pandey who says that amendment application has already been allowed while the impleadment application is pending in this case. Application for impleadment is allowed. The petitioner may carry out the necessary amendmetns within a week.
Order Date :- 1.7.2010 Om.