GYAN CHANDRA AND 3 OTHERS Vs. STATE OF U P 4ND 7 OTHERS
LAWS(ALL)-2017-5-577
HIGH COURT OF ALLAHABAD
Decided on
May 16,2017
Gyan Chandra And 3 Others
Appellant
VERSUS
State Of U P 4Nd 7 Others
Respondents
JUDGEMENT
Abhinava Upadhya, J. -
(1.) Civil Misc. Impleadment Application No. Nil of 2017 dated 23.1.2017 is allowed.
(2.) Necessary impleadment be made in the body of the writ petition.
(3.) Office is directed to allot a number to the impleadment application.;
(2.) Necessary impleadment be made in the body of the writ petition.
(3.) Office is directed to allot a number to the impleadment application.;
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