REGENT COMPUTRONICS PVT. LTD.

SANJEEV AGRAWAL Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

DHARMARATHMAKARA RAIBAHADUR AROOT RAMASWAMY MUDALIAR EDUCATIONAL INSTITUTION VS. EDUCATIONAL APPELLATE TRIBUNAL [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
TARLOCHAN DEV SHARMA VS. STATE OF PUNJAB [REFERRED TO]
RAMA SHANKER BARNWAL VS. STATE OF U P [REFERRED TO]
UMESH BAIJAL VS. STATE OF U P [REFERRED TO]
SHAMIM AHMAD VS. STATE OF U P [REFERRED TO]
GIRISH CHANDRA SRIVASTAVA VS. STATE OF U P [REFERRED TO]
ABDUL AZIZ ANSARI VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) This is an application filed by Prasant Johary and Ors. praying for impleadment in the writ petition.

(2.) The writ petition has been filed against the order dated 25th February, 2011 removing the Petitioner from the office of the President of Nagar Palika Parishad, Bulandshahr. The applicants claim to be corporators of the Municipal Board. We have permitted the applicants to be heard in the writ petition under the Rules of the Court, however, No. formal impleadment of the applicants is necessary.

(3.) The application is disposed of accordingly.

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SANJEEV AGRAWAL Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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