Sri Baidyanath Ayurved Bhavan ... vs Prescribed Authority & Others
2012 Latest Caselaw 2692 ALL

Citation : 2012 Latest Caselaw 2692 ALL
Judgement Date : 5 July, 2012

Allahabad High Court

Sri Baidyanath Ayurved Bhavan ... vs Prescribed Authority & Others on 5 July, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 11976 of 1995
 

 
Petitioner :- Sri Baidyanath Ayurved Bhavan Ltd.Jhansi & Another
 
Respondent :- Prescribed Authority & Others
 
Petitioner Counsel :- A.Tandon,Vikas Budhwar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

In the present case, in the affidavit of service so filed, it has been mentioned that respondent No. 2 has expired, but the date of death has not been disclosed, and coupled with this, no steps have been undertaken for substituting the legal heirs of the said respondent.

Confronted with this situation, Sri Vikas Budhwar, learned counsel for the petitioner, requests that the matter be adjourned for the date and be directed to be listed after a month, so that reasonable steps can be taken in the said direction.

Request made is accepted. List this matter after one month.

Order Date :- 5.7.2012

SRY