GHANSHYAM PANDEY Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2014-12-136
HIGH COURT OF ALLAHABAD
Decided on December 02,2014

GHANSHYAM PANDEY Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Amendment application is allowed.
(3.) Let the AJPA Parishad Sahkari Samiti Ltd., Ghaziabad through its Secretary be impleaded as respondent no. 6 during the course of the day.;


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