Ved Prakash Khanna vs Prescribed Authority Minimum ...
2011 Latest Caselaw 5076 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Civil Misc.  Delay Condonation  Application No. NIL of 2000
 
IN
 

 
Case :- WRIT - C No. - 38585 of 1996
 

 
Petitioner :- Ved Prakash Khanna
 
Respondent :- Prescribed Authority Minimum Wages Act & Others
 
Petitioner Counsel :- V.B. Tewari
 
Respondent Counsel :- C.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 delay in filing the the substitution application is condoned.

Order Date :- 12.10.2011

NS

Civil Misc.  Substitution Application No. NIL of 2000

IN

Case :- WRIT - C No. - 38585 of 1996

Petitioner :- Ved Prakash Khanna

Respondent :- Prescribed Authority Minimum Wages Act & Others

Petitioner Counsel :- V.B. Tewari

Respondent Counsel :- C.S.C.

Hon'ble Sunil Hali,J.

In terms of the direction issued by this Court, the petitioner was asked to file the copy of the substitution application and condonation of delay application, which was not traceable. The petitioner has produced the receipt dated 11.4.2000, which was given to him at the time of filing the substitution application along with condonation of delay application, which is taken on record.

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

The substitution application is allowed. The legal heir (Sunil Khanna) of sole petitioner-Late Ved Prakash Khanna be brought on record as sole petitioner.

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

Order Date :- 12.10.2011

NS