K.K. Misra vs State Of U.P. Through Principal ...
2012 Latest Caselaw 4737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 22475 of 1998
 
Petitioner :- K.K. Misra
 
Respondent :- State Of U.P. Through Principal Secy. Industries Lko & Ors
 
Petitioner Counsel :- R.C. Shukla,Ravi Pratap
 
Respondent Counsel :- S.C,Vinod Mishra
 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

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

Order Date :- 3.10.2012

OP

Case :- WRIT - A No. - 22475 of 1998

Petitioner :- K.K. Misra

Respondent :- State Of U.P. Through Principal Secy. Industries Lko & Ors

Petitioner Counsel :- R.C. Shukla,Ravi Pratap

Respondent Counsel :- S.C,Vinod Mishra

Hon'ble Rajes Kumar,J.

Civil Misc. Delay Substitution Application.

The sole petitioner died on 5.2.2010 leaving behind his widow Smt. Ragni Mishra and two sons, namely, Anjul Krishna Mishra and Sri Manjul Krishna Mishra as his legal heirs and representatives. In front of the name of the petitioner, the word since deceased be mentioned and his legal heirs Smt. Ragni Mishra, Sri Anjul Krishna Mishra and Sri Manjul Krishna Mishra be impleaded/substituted as the petitioners. The substitution be carried out within a week. The application is allowed.

Order Date :- 3.10.2012

OP

Case :- WRIT - A No. - 22475 of 1998

Petitioner :- K.K. Misra

Respondent :- State Of U.P. Through Principal Secy. Industries Lko & Ors

Petitioner Counsel :- R.C. Shukla,Ravi Pratap

Respondent Counsel :- S.C,Vinod Mishra

Hon'ble Rajes Kumar,J.

List in the next cause list showing the name of Sri Dhananjay Awasthi as counsel for the respondent.

Order Date :- 3.10.2012/OP