RAM NATH GUPTA Vs. STATE OF U.P.
LAWS(ALL)-2016-7-57
HIGH COURT OF ALLAHABAD
Decided on July 08,2016

RAM NATH GUPTA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

DEVENDRA KUMAR UPADHYAYA, J. - (1.) Rejoinder affidavit filed in Writ -A No.47479 of 2015 is taken on record.
(2.) On an oral prayer made by the learned counsel for the petitioners, let petitioner no.1 of this writ petition be described as Home Guard No.0384.
(3.) Necessary amendment shall be incorporated by the learned counsel for the petitioners during course of the day.;


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