Ashwani Kumar Srivastava vs State Of U.P.& Another
2012 Latest Caselaw 4110 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 21005 of 2000
 

 
Petitioner :- Ashwani Kumar Srivastava
 
Respondent :- State Of U.P.& Another
 
Petitioner Counsel :- Shishir Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Correction Application.

The sole petitioner died on 7.11.2010 leaving behind his heirs mentioned in paragraph 2 of the application.

The application is allowed. In front of the name of the petitioner, the word since deceased be mentioned and his heirs mentioned in paragraph 2 of the application be impleaded/substituted. The substitution be carried out within on week.

Order Date :- 12.9.2012

OP

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Case :- WRIT - A No. - 21005 of 2000

Petitioner :- Ashwani Kumar Srivastava

Respondent :- State Of U.P.& Another

Petitioner Counsel :- Shishir Kumar

Respondent Counsel :- C.S.C.

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. The application is allowed. 

Order Date :- 12.9.2012

OP