MUKESH TANDON Vs. STATE OF U.P.
LAWS(ALL)-2021-3-66
HIGH COURT OF ALLAHABAD
Decided on March 15,2021

Mukesh Tandon Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Anoop Trivedi, learned Senior Advocate, assisted by Sri Avneesh Tripathi, learned counsel for the petitioner, Sri Suryabhan Singh, learned Counsel for the respondent Nos. 1 and 5, Sri Arvind Kumar Goswami, learned Central Government Counsel for the respondent Nos. 2 and 4 and Sri Madhukar Ojha, learned counsel for the respondent Nos. 3, 6, and 7. Order on Impleadment Application
(2.) With the consent of the learned counsels for the parties, the Impleadment Application No.2 of 2021 is partly allowed and the proposed respondent Nos. 6 and 7 are allowed to be impleaded. This writ petition has been filed praying for the following relief:-
(3.) (I) To issue a writ, order or direction in the nature of certiorari, quashing the impugned order dated 24.12.2020 (Annexure-10 to the writ petition) passed by the respondent no.3.;


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