Ramesh Chandra Gupta And Others vs State Of U.P. And Others
2012 Latest Caselaw 3571 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - A No. - 75282 of 2005
 
Petitioner :- Ramesh Chandra Gupta And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ram Sheel Sharma,Y.K. Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. DELAY CONDONATION APPLICATION.

Heard.

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

Order Date :- 16.8.2012

OP

Case :- WRIT - A No. - 75282 of 2005

Petitioner :- Ramesh Chandra Gupta And Others

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Ram Sheel Sharma,Y.K. Srivastava

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

CIVIL MISC. SUBSTITUTION APPLICATION.

The petitioner no.1 Ramesh Chandra Gupta died on 17.11.2011 leaving behind his legal heir Sri Shailendra Kumar Gupta.

The application is allowed. In front of the name of petitioner no. 1, the word 'since deceased' be mentioned and his legal heir Sri Shailendra Kumar Gupta be impleaded as petitioner no. 1/1. The impleadment/substitution be carried out within one week.

Order Date :- 16.8.2012

OP

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Case :- WRIT - A No. - 75282 of 2005

Petitioner :- Ramesh Chandra Gupta And Others

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Ram Sheel Sharma,Y.K. Srivastava

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

As prayed, list in the next cause list.

Order Date :- 16.8.2012

OP