Smt. Gauher Jahan vs Dy. Director Of Education, 12Th- ...
2012 Latest Caselaw 3860 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 36849 of 1997
 

 
Petitioner :- Smt. Gauher Jahan
 
Respondent :- Dy. Director Of Education, 12th- Moradabad And Others
 
Petitioner Counsel :- Irshad Ali,M.K. Pandey,V.K. Upadhyay
 
Respondent Counsel :- C.S.C,H.N. Sharma
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Substitution application.

The sole petitioner died on 25.6.2003 leaving behind her legal heirs Mohd. Ibrahim and daughter Smt. Albina.

Sri M.K. Pandey, learned counsel for the petitioner submitted that he is appearing on behalf of both the legal heirs.

In view of the above, the application is allowed. In front of the name of Smt. Gauhar Jahan, the word since deceased be mentioned and her legal heirs Mohd. Ibrahim and daughter Smt. Albina be impleaded/ substituted as petitioner nos. 1/1 and 1/2. The substitution be carried out within a week.

Order Date :- 30.8.2012

OP

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Case :- WRIT - A No. - 36849 of 1997

Petitioner :- Smt. Gauher Jahan

Respondent :- Dy. Director Of Education, 12th- Moradabad And Others

Petitioner Counsel :- Irshad Ali,M.K. Pandey,V.K. Upadhyay

Respondent Counsel :- C.S.C,H.N. Sharma

Hon'ble Rajes Kumar,J.

List in the next cause list. 

Order Date :- 30.8.2012

OP