Abhilash Chandra vs U.P.S.R.T.C., Lucknow Thru' ...
2011 Latest Caselaw 6436 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Civil Misc. Delay (Condonation) Application No.180536 of 2009
 
IN
 

 
Case :- WRIT - A No. - 49099 of 2006
 
Petitioner :- Abhilash Chandra
 
Respondent :- U.P.S.R.T.C., Lucknow Thru' Chairman And Others
 
Petitioner Counsel :- Jagdish Pathak,Rajesh K. Pandey
 
Respondent Counsel :- R.K. Singh,S. Sharma,S.C.
 
Hon'ble Sunil Hali,J.

This is an application for condonation of delay in filing the substitution application. Other side has no objection in case the delay is condoned.

Cause shown is sufficient. The application for condonation of delay is allowed. The delay in filing the the substitution application is condoned.

Order Date :- 9.12.2011

NS

Civil Misc. Substitution  Application No.180537 of 2009

IN

Case :- WRIT - A No. - 49099 of 2006

Petitioner :- Abhilash Chandra

Respondent :- U.P.S.R.T.C., Lucknow Thru' Chairman And Others

Petitioner Counsel :- Jagdish Pathak,Rajesh K. Pandey

Respondent Counsel :- R.K. Singh,S. Sharma,S.C.

Hon'ble Sunil Hali,J.

This is a substitution application for bringing on record the legal heirs of sole petitioner-Late Abhilash Chandra. No objection has been filed by other side.

The substitution application is allowed. The legal heirs of sole petitioner be brought on record as petitioner Nos. 1/1. Smt. Krishna Devi, Widow of Late Abhilash Chandra, 1/2. Sunil Kumar Yadav, 1/3 Amit Yadav, both sons of Late Abhilash Chandra, 1/4 . Km. Sarita Yadav, 1/5 . Km. Babita Yadav, both daughters of Late Abhilash Chandra.

Notices be served upon the legal heirs of sole petitioner-Late Abhilash Chandra after effecting necessary correction in the cause tile of the petition within two weeks.

List this matter after two weeks.

Order Date :- 9.12.2011

NS