VIRENDRA PRATAP SINGH Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2013-4-319
HIGH COURT OF ALLAHABAD
Decided on April 25,2013

VIRENDRA PRATAP SINGH Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) We have heard Sri M.D. Singh Shekhar, Senior Advocate, assisted by Sri Deo Prakash Singh. Learned standing counsel appears for the State respondents.
(2.) An impleadment has been filed by Sri Rakesh Pande and Dr. Neeraj Rai, on behalf of Sri Doodh Nath Singh.
(3.) An objection has been taken by Sri M.D. Singh Shekhar that Sri Doodh Nath Singh was registered as a transport and handling contractor with the Regional Food Controller, Varanasi Region, Vaaransi. His licence was however valid only upto 31.03.2013, and that he has no subsisting right to oppose the petition.;


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