Prakash Chand Mahur And Another vs D.I.O.S.And Another
2012 Latest Caselaw 4037 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 41611 of 1999
 

 
Petitioner :- Prakash Chand Mahur And Another
 
Respondent :- D.I.O.S.And Another
 
Petitioner Counsel :- S.Prakash,Vinod Sinha
 
Respondent Counsel :- C.S.C.,K.P.Shukla
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

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

Order Date :- 7.9.2012

OP

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Case :- WRIT - A No. - 41611 of 1999

Petitioner :- Prakash Chand Mahur And Another

Respondent :- D.I.O.S.And Another

Petitioner Counsel :- S.Prakash,Vinod Sinha

Respondent Counsel :- C.S.C.,K.P.Shukla

Hon'ble Rajes Kumar,J.

Civil Misc. Substitution Application.

Petitioner No. 2 Shri Raj Veer Singh died on 11.4.2010 leaving behind heirs mentioned in the prayer of the application. The application is allowed. In front of the name of petitioner no. 2, the word since deceased be mentioned and the heirs mentioned in the prayer of the application be impleaded/substituted. The substitution be carried out within two weeks. 

Order Date :- 7.9.2012

OP