Jitendra Kumar Singh vs Union Of India & Others
2012 Latest Caselaw 3233 ALL

Citation : 2012 Latest Caselaw 3233 ALL
Judgement Date : 26 July, 2012

Allahabad High Court

Jitendra Kumar Singh vs Union Of India & Others on 26 July, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 55340 of 2000
 

 
Petitioner :- Jitendra Kumar Singh
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- Sharad Kumar,G.S. Srivastava,Hari Kant Shukla
 
Respondent Counsel :- S.S.C.,S.K. Srivastava
 

 
Hon'ble Rajes Kumar,J.

The sole petitioner died leaving behind his legal heirs mentioned in paragraph-4 of the application. The application is within time. In front of the name of sole petitioner, the word since deceased be mentioned and the names of legal heirs be impleaded as petitioner nos. 1/1, 1/2, 1/3 and 1/4 mentioned in paragraph-4 of the application.

The application is allowed.

Sri G.S. Srivastava, Advocate has filed his Vakalatnama on behalf of all the legal heirs.

Order Date :- 26.7.2012

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