Allahabad High Court
Dr. Virendra Singh Pachahara And 8 Ors. vs Praveer Kumar Prin.Secy.Medical & ... on 16 July, 2014
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- CONTEMPT No. - 67 of 2014 Applicant :- Dr. Virendra Singh Pachahara And 8 Ors. Opposite Party :- Praveer Kumar Prin.Secy.Medical & Health Up Lko. & Another Counsel for Applicant :- Hari Prasad Gupta Counsel for Opposite Party :- C S C,Lalit Shukla Hon'ble Dr. Devendra Kumar Arora,J.
(C.M. Application No. 61807 of 2014) This is an application for impleadment and summoning the newly impleaded opposite party no. 3.
Submission of learned counsel for the applicant is that on transfer of Shri Praveer Kumar, Principal Secretary, Medical and Health, U.P., Lucknow Shri Arvind Kumar has joined as Principal Secretary, Medical and Health, U.P., Lucknow and on his joining, applicant sent copy of order of writ Court dated 15.07.2013 through register post on 14.07.2014, but he has not taken any action in compliance of the order of writ Court. Therefore, necessity of moving present application arose.
On due consideration, application is allowed.
Learned counsel for the applicant is permitted to implead Shri Arvind Kumar, Principal Secretary, Medical and Health, U.P., Lucknow as opposite party no. 3 within a week.
On impleadment of Shri Arvind Kumar, Principal Secretary, Medical and Health, U.P., Lucknow as opposite party no. 3, let notice be issued to him, returnable at an early date.
Order Date :- 16.7.2014 Tanveer/-