Smt. Baijanti vs Dy. Director Of Consolidation, ...
2014 Latest Caselaw 768 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 41917 of 2006
 

 
Petitioner :- Smt. Baijanti
 
Respondent :- Dy. Director Of Consolidation, Mathura & Others
 
Counsel for Petitioner :- Manish Kumar Nigam
 
Counsel for Respondent :- C.S.C.,Km. Pratima Srivastava,N.K. Srivastava
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the petitioner states that he was filed an application for abatement on 13.9.2013.  The said application is not on record.

Office is directed to trace out the same and place it on record.

List in the next cause list.

Order Date :- 10.4.2014

Priyanka

.

Case :- WRIT - B No. - 41917 of 2006

Petitioner :- Smt. Baijanti

Respondent :- Dy. Director Of Consolidation, Mathura & Others

Counsel for Petitioner :- Manish Kumar Nigam

Counsel for Respondent :- C.S.C.,Km. Pratima Srivastava,N.K. Srivastava

Hon'ble Anjani Kumar Mishra,J.

Heard.

The amendment application is allowed.

Let necessary incorporation be made within three days.

Order Date :- 10.4.2014

Priyanka

.

Case :- WRIT - B No. - 41917 of 2006

Petitioner :- Smt. Baijanti

Respondent :- Dy. Director Of Consolidation, Mathura & Others

Counsel for Petitioner :- Manish Kumar Nigam

Counsel for Respondent :- C.S.C.,Km. Pratima Srivastava,N.K. Srivastava

Hon'ble Anjani Kumar Mishra,J.

Substitution application is allowed.

Let necessary incorporation be made within three days.

Order Date :- 10.4.2014

Priyanka

.

Case :- WRIT - B No. - 41917 of 2006

Petitioner :- Smt. Baijanti

Respondent :- Dy. Director Of Consolidation, Mathura & Others

Counsel for Petitioner :- Manish Kumar Nigam

Counsel for Respondent :- C.S.C.,Km. Pratima Srivastava,N.K. Srivastava

Hon'ble Anjani Kumar Mishra,J.

Cause shown sufficient.

Delay is condoned.

Order Date :- 10.4.2014

Priyanka