Ashok Kumar Verma vs State Of U.P. And Others.
2011 Latest Caselaw 4816 ALL

Citation : 2011 Latest Caselaw 4816 ALL
Judgement Date : 23 September, 2011

Allahabad High Court

Ashok Kumar Verma vs State Of U.P. And Others. on 23 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 29807 of 2007
 

 
Petitioner :- Ashok Kumar Verma
 
Respondent :- State Of U.P. And Others.
 
Petitioner Counsel :- Shyam Sunder Tripathy
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Hali,J.

This is an application seeking modification of the order dated 14.9.2011.

It is contended that respondent no.6 has died and her legal heirs were brought on record in application seeking restoration of the writ petition, however no such order has been passed in the writ petition. Impleadment of the legal heirs of respondent no.6 stands already passed in the restoration application. They shall deem to apply in the proceedings in the writ petition also.

Registry is directed to incorporate necessary correction in the title cause of the names of legal representatives of respondent no.6. After correction is made, notice shall be issued to the legal heirs of respondent no.6 in terms of the order dated 14.9.2011.

Order Date :- 23.9.2011