SHARDA RANI Vs. GENERAL MANAGER, LUCKNOW JAL SANSTHAN
LAWS(ALL)-2021-1-117
HIGH COURT OF ALLAHABAD
Decided on January 12,2021

SHARDA RANI Appellant
VERSUS
General Manager, Lucknow Jal Sansthan Respondents

JUDGEMENT

- (1.) Mr. Neel Kamal Mishra, Advocate made a mention that he has moved an application for impleadment in the Registry on 8.1.2021, however, the same is not on record.
(2.) Office is directed to trace the application and place it on record today itself.
(3.) On due appreciation, we permit the applicant Arvind Dharamrajan in C.M. Application No.4352 of 2021, to assist the Court as an intervener under Chapter XXII Rule 5-A of Allahabad High Court Rules. Application is disposed of accordingly.;


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