Reva Ram vs D.D.C., Badaun And Others
2014 Latest Caselaw 1217 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 6080 of 2002
 
Petitioner :- Reva Ram
 
Respondent :- D.D.C., Badaun And Others
 
Counsel for Petitioner :- Dharmendra Singh,Ajay Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Mr.Sudhir Kumar,P.P.Singh Rathore,Sudhir Kumar,Y D Mishra
 

 
Hon'ble Anjani Kumar Mishra,J.

In view of the office report dated 15.1.2014 service of notice upon respondent nos. 7/1, 7/2, 7/3, 10/1, 10/2, 10/3, 10/4, 12/2, 12/3, 13/1, 13/2, 13/3, 14/1, 26/1 and 26/2 is held to be sufficient.

Order Date :- 24.4.2014

Priyanka

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Case :- WRIT - B No. - 6080 of 2002

Petitioner :- Reva Ram

Respondent :- D.D.C., Badaun And Others

Counsel for Petitioner :- Dharmendra Singh,Ajay Kumar Srivastava

Counsel for Respondent :- C.S.C.,Mr.Sudhir Kumar,P.P.Singh Rathore,Sudhir Kumar,Y D Mishra

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Delay Condonation Application No. 289239 of 2012

No counter affidavit has been filed. 

I have perused the affidavit filed in support of the delay condonation application. Cause shown for the delay is found to be sufficient.

Delay in filing the substitution application is condoned.

The delay condonation application is allowed.

Order Date :- 24.4.2014

Priyanka

Case :- WRIT - B No. - 6080 of 2002

Petitioner :- Reva Ram

Respondent :- D.D.C., Badaun And Others

Counsel for Petitioner :- Dharmendra Singh,Ajay Kumar Srivastava

Counsel for Respondent :- C.S.C.,Mr.Sudhir Kumar,P.P.Singh Rathore,Sudhir Kumar,Y D Mishra

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Substitution Application No. 289240 of 2012

Heard.

Substitution application is allowed.

Order Date :- 24.4.2014

Priyanka

.

Case :- WRIT - B No. - 6080 of 2002

Petitioner :- Reva Ram

Respondent :- D.D.C., Badaun And Others

Counsel for Petitioner :- Dharmendra Singh,Ajay Kumar Srivastava

Counsel for Respondent :- C.S.C.,Mr.Sudhir Kumar,P.P.Singh Rathore,Sudhir Kumar,Y D Mishra

Hon'ble Anjani Kumar Mishra,J.

Civil Misc Abatement  Application No. 38424 of 2008

In view of the order passed on substitution application no. 289240 of 2012, this abatement application deserves to be dismissed.

Abatement application is accordingly dismissed.

Order Date :- 24.4.2014

Priyanka