Gaurav Mohan Gupta And 2 Others vs Dy.Labors ...
2013 Latest Caselaw 1250 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- MISC. SINGLE No. - 643 of 2005
 

 
Petitioner :- Gaurav Mohan Gupta And 2 Others
 
Respondent :- Dy.Labors Commissioner(Prescribed Authority Minimum Wages)
 
Petitioner Counsel :- S.P.Singh
 
Respondent Counsel :- C.S.C.,Dileep Kumar Mishra
 

 
Hon'ble Pankaj Mithal,J.

It appears that on the death of petitioner no. 1, the other two petitioners have moved application to delete his name from array of parties as he has died issue-less.

There is no opposition to the deletion of his name.

Accordingly, application No. 36004 of 2012 is allowed and it is provided that infront of name of petitioner no. 2 an endorsement be made that he had died.

Apart from the above application there are two applications no. 92524 of 2012 and 30809 of 2013 for early listing of the writ petition.

Since the writ petition is already listed, the above applications have no meaning and are accordingly stand disposed of.

Let writ petition be listed in the next week.

Order Date :- 24.4.2013

SKS