Mohd. Shafique And Others vs A.D.J., Court No. 2 Jaunpur And ...
2013 Latest Caselaw 4040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 59245 of 2006
 

 
Petitioner :- Mohd. Shafique And Others
 
Respondent :- A.D.J., Court No. 2 Jaunpur And Others
 
Counsel for Petitioner :- Ajay Kumar Singh,Ramakant Tiwari,Zafar Abbas
 
Counsel for Respondent :- Ashok Kumar Srivastava,Krishna Shankar
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Substitution Application.

In the affidavit, it is stated that petitioner no. 2 Mohd. Ishaq died on 31.3.2011 leaving behind his only son Mohd. Shafique @ Mohd. Arif as his legal heir, who is already on record as petitioner no. 1. The application is allowed. In front of the name of petitioner no. 2 Mohd. Ishaq, the word since deceased be mentioned and a note be made that his legal heir is already on record as petitioner no. 1.

Order Date :- 11.7.2013

OP

Case :- WRIT - A No. - 59245 of 2006

Petitioner :- Mohd. Shafique And Others

Respondent :- A.D.J., Court No. 2 Jaunpur And Others

Counsel for Petitioner :- Ajay Kumar Singh,Ramakant Tiwari,Zafar Abbas

Counsel for Respondent :- Ashok Kumar Srivastava,Krishna Shankar

Hon'ble Rajes Kumar,J.

List in the next cause list. 

Order Date :- 11.7.2013

OP