HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - A No. - 11602 of 1994 Petitioner :- Smt. Bhagwati Devi Respondent :- Iii-A.D.J. Petitioner Counsel :- Rajesh Tandon,B.C.Rai Respondent Counsel :- A.K Gupta,P. Bhardwaj,Pramod Bhardwaj.,S. Ahmad,Shamim Ahmad Hon'ble Rakesh Tiwari,J.
Heard learned counsel for the petitioners and learned counsel for the respondents.
Cause shown is sufficient. Delay in filing substutition application is condoned. Substitution application is treated to be filed within time. Application under Section 5 of Indian Limitation Act, is allowed.
Order Date :- 31.3.2011 P Hon'ble Rakesh Tiwari,J.
Heard learned counsel for the petitioners and learned counsel for the respondents.
Substitution application filed for substituting heirs and legal representative of petitioner no.1, is allowed.
Let petitioner no.1 Smt. Bhagwati Devi be shown as deceased in the array of parties. Her legal heir and representative is already on record as petitioner no.2.
Learned counsel for the petitioners is allowed to incorporate substitution within course of the day.
List the writ petition again for hearing after three weeks.
Order Date :- 31.3.2011 P