Param Hans vs The Asst. Director Of ...
2014 Latest Caselaw 2009 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 12207 of 1990
 
Petitioner :- Param Hans
 
Respondent :- The Asst. Director Of Consolidation & Others
 
Counsel for Petitioner :- H.S.N. Tripathi,Devendra Dahma
 
Counsel for Respondent :- S.C.,R.C. Singh,Shailendra Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Delay Condonation Application No. 132991 of 2014

Heard Shri Devendra Dahma, learned counsel for the petitioner and Shri Shailendra Singh for the respondents.

No counter affidavit has been filed to the affidavit filed in support of the delay condonation application. 

I have perused the affidavit filed in support of the delay condonation application.

Cause shown for the delay is found to be sufficient.

Delay in filing the substitution application is condoned.

The delay condonation application is allowed.

Order Date :- 24.4.2014

Priyanka

Case :- WRIT - B No. - 12207 of 1990

Petitioner :- Param Hans

Respondent :- The Asst. Director Of Consolidation & Others

Counsel for Petitioner :- H.S.N. Tripathi,Devendra Dahma

Counsel for Respondent :- S.C.,R.C. Singh,Shailendra Singh

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Substitution Application No. 132992 of 2014

Heard.

Substitution application is allowed.

Order Date :- 24.4.2014

Priyanka

Case :- WRIT - B No. - 12207 of 1990

Petitioner :- Param Hans

Respondent :- The Asst. Director Of Consolidation & Others

Counsel for Petitioner :- H.S.N. Tripathi,Devendra Dahma

Counsel for Respondent :- S.C.,R.C. Singh,Shailendra Singh

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Abatement  Application No. 17767 of 2014

Since the substitution application of the respondent no. 3 has been allowed.

The abatement application is accordingly dismissed.

Order Date :- 24.4.2014

Priyanka