Union Of India Thru' Chairman Rly. ... vs Ram Awadh Tiwari & Others
2012 Latest Caselaw 1332 ALL

Citation : 2012 Latest Caselaw 1332 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Union Of India Thru' Chairman Rly. ... vs Ram Awadh Tiwari & Others on 3 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 25350 of 2008
 

 
Petitioner :- Union Of India Thru' Chairman Rly. Board & Others
 
Respondent :- Ram Awadh Tiwari & Others
 
Petitioner Counsel :- Anil Kumar Ray
 
Respondent Counsel :- Sc
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Learned counsel for the petitioner submits that the address of the legal heirs of respondent no.5 has been changed. He wants time to file affidavit of service as well as amendment application in this regard.

As prayed list after two weeks. In the meantime, the affidavit of service as well as amendment application may be filed.

Order Date :- 3.5.2012

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