Surendra Kumar Dhawan vs U.P.Power Corp And 2 Ors
2013 Latest Caselaw 1364 ALL

Citation : 2013 Latest Caselaw 1364 ALL
Judgement Date : 25 April, 2013

Allahabad High Court

Surendra Kumar Dhawan vs U.P.Power Corp And 2 Ors on 25 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 2925 of 2003
 

 
Petitioner :- Surendra Kumar Dhawan
 
Respondent :- U.P.Power Corp And 2 Ors
 
Petitioner Counsel :- P.K.Srivasava,O.N. Tripathi,P K Srivastava,V.K.Srivastava
 
Respondent Counsel :- N.K.Pandey,Amit Singh Bhadauriya,C.S.C.,Sanchit S. Asthana,Sandeep Dixit,Vishal Singh
 

 
Hon'ble Pankaj Mithal,J.

Heard learned counsel for the applicant.

The sole petitioner died on 29.8.2012.

Accordingly his heirs have applied for substitution. The substitution is of a formal nature and the application is within time.

It is accordingly allowed and the heirs and legal representatives as mentioned in the application are permitted to be substituted as petitioners no. 1/1,1/2 and 1/3.

Substitution Application No. 98434 of 2013 is allowed.

Necessary correction/amendment in this regard be carried out within a week.

Petition be listed in the second week of May 2013.

Order Date :- 25.4.2013

SKS