Savitri Devi & Another vs 6Th A.D.J. & Others
2011 Latest Caselaw 832 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Civil Misc. Deletment Application No. ...  of 2011 
 
In
 
Case :- WRIT - C No. - 47101 of 1999
 
Petitioner :- Savitri Devi & Another
 
Respondent :- 6th A.D.J. & Others
 
Petitioner Counsel :- C.P. Singh
 
Respondent Counsel :- C.S.C.,Anil Sharma,R.K. Shukla,R.N. Rai
 

 
Hon'ble Sibghat Ullah Khan,J.

Learned counsel for the respondent states that the deletion of name of Shyamo Devi will affect the entire writ petition. This aspect will be considered at the time of disposal of the writ petition.

Subject to the above observation this application for deletion of the name of the respondent no. 5 is allowed. Let, the name of respondent no. 5 be deleted from the array of the parties during the course of the day.

Order Date :- 4.4.2011

vks

Case :- WRIT - C No. - 47101 of 1999

Petitioner :- Savitri Devi & Another

Respondent :- 6th A.D.J. & Others

Petitioner Counsel :- C.P. Singh

Respondent Counsel :- C.S.C.,Anil Sharma,R.K. Shukla,R.N. Rai

Hon'ble Sibghat Ullah Khan,J.

Name of the respondent no. 5 deleted on the application filed  by learned counsel for the petitioner.

List again on 13.04.2011.

Order Date :- 4.4.2011

vks