Allahabad High Court
Surendra Pal Bhardwaj vs State Of U.P. Through Secy. Rural ... on 27 May, 2013
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- SERVICE SINGLE No. - 1092 of 2013 Petitioner :- Surendra Pal Bhardwaj Respondent :- State Of U.P. Through Secy. Rural Engineering Deptt. Lko. & Counsel for Petitioner :- Km. Vishwamohini,Vimal Kumar Counsel for Respondent :- C.S.C. Hon'ble Ajai Lamba,J.
(C.M.A.No.50620 of 2013) Issue notice of the application for amendment in the writ petition to non-applicants.
Sri C.P. Singh, learned State counsel, accepts notice on behalf of non-applicants.
List this application in second week of July 2013.
Order Date :- 27.5.2013 A.Nigam