Vipin Kumar Mishra vs Regional Director Of Education & ...
2014 Latest Caselaw 1104 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 12
 

 
Case :- WRIT - A No. - 22199 of 2002
 

 
Petitioner :- Vipin Kumar Mishra
 
Respondent :- Regional Director Of Education & Others
 
Counsel for Petitioner :- V.K. Singh,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

In re; Civil Misc. Substitution Application No. 210338 of 2007.

An application for substitution has been filed by the wife and legal heirs  of the petitioner ( deceased). There is no objection to the application for substitution by the learned standing counsel.

The application is allowed.

Let necessary amendment be carried out during the course of day.

The newly substituted petitioners are permitted to make  a representation under dying in harness Rules , if any such application is made along with the joint consent of the petitioners,  the same shall be considered in accordance with law within a period of two months from the date of submitting  any such application.

Order Date :- 22.4.2014

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( Attau Rahmah Masoodi J.)