Ramashrey Saroj vs State Of U.P. Thru' Secy. ...
2014 Latest Caselaw 224 ALL

Citation : 2014 Latest Caselaw 224 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Ramashrey Saroj vs State Of U.P. Thru' Secy. ... on 26 March, 2014

Bench: Rajes Kumar, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 22281 of 2005
 

 
Petitioner :- Ramashrey Saroj
 
Respondent :- State Of U.P. Thru' Secy. Cooperative Lucknow & Others
 
Counsel for Petitioner :- K.C. Shukla,Ashok Khare,D.N.Misra,Shailendra
 
Counsel for Respondent :- C.S.C.,Amit Saxena,S.N. Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Ashwani Kumar Mishra,J.

Civil Misc. Substitution Application.

The petitioner-Ramashrey Saroj expired on 8.6.2007 leaving behind his widow Smt. Rani Saroj and two sons, namely, Sri Rajesh Kumar and Sri Rajendra Saroj as his legal heirs. The substitution application is allowed. In front of name of Ramashrey Saroj, the word since deceased be mentioned and his legal heirs Smt. Rani Saroj, Sri Rajesh Kumar and Sri Rajendra Saroj be impleaded as petitioner nos. 1/1, 1/2 and 1/3. The substitution be carried out within a period of one week.

Order Date :- 26.3.2014