Bhola Nath vs State Of U.P. & Others
2013 Latest Caselaw 1029 ALL

Citation : 2013 Latest Caselaw 1029 ALL
Judgement Date : 17 April, 2013

Allahabad High Court

Bhola Nath vs State Of U.P. & Others on 17 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3363 of 1996
 

 
Petitioner :- Bhola Nath
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.P.Shukla,Pankaj Bajpai,Ravi Nath Tilhari
 
Respondent Counsel :- C.S.C.,R.P.Singh,S.P.Singh
 

 
Hon'ble Pankaj Mithal,J.

Heard learned counsel for the applicant.

The sole petitioner died on 18.9.2012. His heirs and legal representatives have applied for substitution. The delay in filing the substitution application is sufficiently explained.

Accordingly, delay is condoned.

Delay Condonation application no. 24931 of 2013 is allowed.

Abatement is set aside and since the substitution is formal in nature, substitution application no. 24935 of 2013 is also allowed.

Let the heirs and legal representatives of the petitioner be substituted as petitioner no. 1/1 to 1/3.

List in the next cause list.

Order Date :- 17.4.2013

SKS