Hari Lal vs D.D.C. & Others
2014 Latest Caselaw 4017 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 52853 of 2004
 

 
Petitioner :- Hari Lal
 
Respondent :- D.D.C. & Others
 
Counsel for Petitioner :- P.N. Khare,Lallan Verma,Madhukar Kushwaha,P.K. Khare
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Anjani Kumar Mishra,J. 

Perused the office report dated 4.8.2014. The service of notice upon proposed respondent nos. 5/1 to 5/5 and 7/1 to 7/5 is held to be  insufficient.

Order Date :- 5.8.2014

SKS

Civil Misc. Delay Condonation Application No. 334159 of 2013.

Case :- WRIT - B No. - 52853 of 2004

Petitioner :- Hari Lal

Respondent :- D.D.C. & Others

Counsel for Petitioner :- P.N. Khare,Lallan Verma,Madhukar Kushwaha,P.K. Khare

Counsel for Respondent :- C.S.C.

Hon'ble Anjani Kumar Mishra,J.

Heard.

Cause shown for delay in filing the application is found to be sufficient. The delay is condoned.

Order Date :- 5.8.2014

SKS

Civil Misc. Substitution Application No. 334161 of 2013

in

Case :- WRIT - B No. - 52853 of 2004

Petitioner :- Hari Lal

Respondent :- D.D.C. & Others

Counsel for Petitioner :- P.N. Khare,Lallan Verma,Madhukar Kushwaha,P.K. Khare

Counsel for Respondent :- C.S.C.

Hon'ble Anjani Kumar Mishra,J.

Substitution application is allowed. Office may incorporate the same within a week. 

Order Date :- 5.8.2014

SKS