Suresh Chandra And Another vs Mehi Lal And Another
2014 Latest Caselaw 2825 ALL

Citation : 2014 Latest Caselaw 2825 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Suresh Chandra And Another vs Mehi Lal And Another on 10 July, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 29170 of 2012
 

 
Petitioner :- Suresh Chandra And Another
 
Respondent :- Mehi Lal And Another
 
Counsel for Petitioner :- Sachchidanand Srivastava
 
Counsel for Respondent :- Salil Kr. Rai,Rajesh Pratap Singh,S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Substitution application has been filed to substitute petitioner no. 2 with his legal heirs. The petitioner no.2 unfortunately died on 17.10.2012.

Sri Salil Kumar Rai, learned counsel for the respondents submits that he has no objection, if the substitution application is allowed.

The substitution application is, accordingly, allowed. The name of the applicants be brought on record as heirs of petitioner no.2 and their names be incorporated in the body of the writ petition.

List in the next cause list.

Order Date :- 10.7.2014

SKM

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