Smt.Kaushlaya Devi & Another vs I A.D.J.& Others
2011 Latest Caselaw 806 ALL

Citation : 2011 Latest Caselaw 806 ALL
Judgement Date : 1 April, 2011

Allahabad High Court

Smt.Kaushlaya Devi & Another vs I A.D.J.& Others on 1 April, 2011

Bench: Rakesh Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 24887 of 2000
 

 
Petitioner :- Smt.Kaushlaya Devi & Another
 
Respondent :- I A.D.J.& Others
 
Petitioner Counsel :- V.K.Jaiswal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Sri Ravindra Singh, learned counsel for the petitioners submits that he has informed that petitioner no.1 Smt. Kaushlaya Devi has expired. Three weeks' time is granted to verify this fact and to file for substitution application.

List this matter thereafter.

In the meantime, rejoinder affidavit may be also filed.

Order Date :- 1.4.2011

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