Sayeed. Faizan Alimad vs State Of U.P.
2012 Latest Caselaw 4893 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 42966 of 1999
 

 
Petitioner :- Sayeed. Faizan Alimad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.L. Pandey,L.N.Pandey,S.K. Pandey
 
Respondent Counsel :- S.C.,R.K.Awasthi
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Substitution Application.

The petitioner died on 21.8.2011 leaving behind Kamran Ahmad and Smt. Shahnaz Begum as his legal heirs and representatives. The application is allowed. In front of the name of petitioner, the word since deceased be mentioned and his legal heirs Kamran Ahmad and Smt. Shahnaz Begum be impleaded/substituted. The substitution be carried out within within three days.

Order Date :- 8.10.2012

OP

'

'

Case :- WRIT - A No. - 42966 of 1999

Petitioner :- Sayeed. Faizan Alimad

Respondent :- State Of U.P.

Petitioner Counsel :- A.L. Pandey,L.N.Pandey,S.K. Pandey

Respondent Counsel :- S.C.,R.K.Awasthi

Hon'ble Rajes Kumar,J.

List in the next cause list along with Writ Petition No. 20491 of 1999, decided on 28.11.2006. 

Order Date :- 8.10.2012

OP