KAMLESH KUMAR MISHRA Vs. ASSISTANT REGISTRAR FIRMS SOCIETIES AND CHITS
LAWS(ALL)-2011-2-380
HIGH COURT OF ALLAHABAD
Decided on February 09,2011

KAMLESH KUMAR MISHRA Appellant
VERSUS
ASSISTANT REGISTRAR FIRMS SOCIETIES AND CHITS Respondents

JUDGEMENT

Rajiv Sharma, J. - (1.) DR . L.P. Mishra, learned Counsel has moved an application for impleadment for impleading Committee of Management, Janta Inter College, Balipur, Hiraganj, District Pratapgarh through its Manager Satish Chandra Dwivedi and Sri Satish Chandra Dwivedi aged about 61 years son of Sri Jagdish Prasad Dwivedi, resident of Village Goghar, post Jhingur, Tehsil Kunda, District Pratapgarh, as opposite parties Nos. 2 and 3 in array of the opposite parties. The same is taken on record.
(2.) SRI L.P. Shukla, learned Counsel for the Petitioner submits that he has no objection in case the impleadment application be allowed. Application for impleadment is allowed.
(3.) LET applicants be impleaded as opposite parties Nos. 2 and 3 in array of the opposite parties during the course of day.;


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