KULDEEP SINGH AND ANOTHER Vs. STATE OF U.P. AND ANOTHER
LAWS(ALL)-2016-4-180
HIGH COURT OF ALLAHABAD
Decided on April 28,2016

Kuldeep Singh And Another Appellant
VERSUS
State of U.P. and another Respondents

JUDGEMENT

AMIT STHALEKAR,J. - (1.) Civil Misc. Impleadment Application dated 28.4.2016 filed by Sri Ratnakar Upadhyay, Impleadement Application dated 26.4.2016 filed by Sri K.S. Kushwaha, Impleadment Application dated 28.4.2016 filed by Sri R.K. Singh, Impleadment Application dated 24.4.2016 filed by Sri Anil Tiwari, Impleadment Application dated 20.2.2016 filed by Sri Arivind Srivastava and Impleadment Application dated 17.4.2016 filed by Sri Agnihotri Kumar Tripathi are allowed.
(2.) Let necessary impleadment be carried out within a week. Office is directed to allot a number to the above six impleadment applications.
(3.) Civil Misc. Intervention Application dated 28.4.2016 filed by Sri Ajay Kumar Srivastava on behalf of the Uttar Pradesh Prathamik Shiksha Mitra Association is allowed.;


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