Dr. Bali Prakash Pandey vs State Of U.P. Thru Secy. Higher ...
2013 Latest Caselaw 937 ALL

Citation : 2013 Latest Caselaw 937 ALL
Judgement Date : 15 April, 2013

Allahabad High Court

Dr. Bali Prakash Pandey vs State Of U.P. Thru Secy. Higher ... on 15 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 6994 of 1993
 

 
Petitioner :- Dr. Bali Prakash Pandey
 
Respondent :- State Of U.P. Thru Secy. Higher Education Lko & Others
 
Petitioner Counsel :- Vinod Kumar,R.S.Tomar
 
Respondent Counsel :- C.S.C.,Jagdish Prasad Maurya
 

 
Hon'ble Pankaj Mithal,J.

Petitioner has died and therefore his widow has applied for substituting her name. The delay in filing the substitution application is sufficiently explained. It is hereby condoned. There is no opposition to the substitution.

Therefore, delay condonation application No. 31488 of 1993 as well as Substitution Application No. 31490 of 2013 are allowed.

Necessary substitution/amendment be carried out within 3 days.

List thereafter.

Order Date :- 15.4.2013

SKS

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