Allahabad High Court
Radico Khaitan Ltd., Bareilly Road, ... vs State Of U.P.,Thru.Prin. ... on 28 July, 2010
Bench: Devi Prasad Singh, Yogesh Chandra Gupta
Court No. - 27 Case :- MISC. BENCH No. - 2539 of 2010 Petitioner :- Radico Khaitan Ltd., Bareilly Road, Rampur, Respondent :- State Of U.P.,Thru.Prin. Secy.Institutional Finance & Ors Petitioner Counsel :- Rahul Srivastava,Shubham Agarwal Respondent Counsel :- C.S.C.,Devansh Bharadwaj,Md. Altaf Mansoor,Mudit Agarwal,Rajesh Tewari,Rakesh Tyagi,Shivam Sharma Hon'ble Devi Prasad Singh,J.
Hon'ble Yogesh Chandra Gupta,J.
(C.M. Application No.64416 of 2010) The application for impleadment is allowed. Let necessary amendment be carried out forthwith.
Issue notice to the newly impleaded opposite parties, i.e. 24 to 74 who may file counter affidavit in the meantime.
Order Date :- 28.7.2010 kkb/