Smt. Kunti Devi vs Dy. Director Of Consolidation ...
2014 Latest Caselaw 1420 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 24466 of 2011
 

 
Petitioner :- Smt. Kunti Devi
 
Respondent :- Dy. Director Of Consolidation Varanasi And Others
 
Counsel for Petitioner :- Suresh Chandra Varma,A.K. Singh,S.P. Srivastava,Satyendra Kumar Singh
 
Counsel for Respondent :- C.S.C.,R.K.Paramhans,S.K. Pandey
 

 
Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Delay Condonation Application No. 1692 of 2013

Cause shown for the delay is found to be sufficient.

Delay in filing the substitution application is condoned.

Order Date :- 1.5.2014

Priyanka

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Case :- WRIT - B No. - 24466 of 2011

Petitioner :- Smt. Kunti Devi

Respondent :- Dy. Director Of Consolidation Varanasi And Others

Counsel for Petitioner :- Suresh Chandra Varma,A.K. Singh,S.P. Srivastava,Satyendra Kumar Singh

Counsel for Respondent :- C.S.C.,R.K.Paramhans,S.K. Pandey

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Substitution Application No. 1694 of 2013

Heard.

Substitution application is allowed.

Let necessary incorporation be made within a week.

Order Date :- 1.5.2014

Priyanka