U.P.S.R.T.C.Agra vs State Public Services Tribunal ...
2012 Latest Caselaw 5894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 23894 of 1995
 

 
Petitioner :- U.P.S.R.T.C.Agra
 
Respondent :- State Public Services Tribunal Lucknow And Another
 
Petitioner Counsel :- V.K.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Heard learned counsel for the applicant on Delay Condonation application.

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

Delay Condonation application is allowed.

Order Date :- 6.12.2012

Hasnain

Case :- WRIT - A No. - 23894 of 1995

Petitioner :- U.P.S.R.T.C.Agra

Respondent :- State Public Services Tribunal Lucknow And Another

Petitioner Counsel :- V.K.Singh

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

Heard learned counsel for the applicant on substitution application.

Respondent no.2, Om Prakash Sharma died leaving behind the heirs mentioned in the substitution application.

Accordingly, the substitution application is allowed.

Learned counsel for the applicant is permitted to implead/substitute the name of the heirs in front of the name of respondent no.2 in the array of parties, within a period of one week from today.

List in next cause list.

Order Date :- 6.12.2012

Hasnain

Case :- WRIT - A No. - 23894 of 1995

Petitioner :- U.P.S.R.T.C.Agra

Respondent :- State Public Services Tribunal Lucknow And Another

Petitioner Counsel :- V.K.Singh

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

Heard learned counsel for the applicant on abatement application.

In view of the order passed in Substitution Application, the Abatement Application stand dismissed.

Order Date :- 6.12.2012

Hasnain