Rana Nar Raj Jung Bahadur @ Rana ... vs State Of U.P. & Others
2014 Latest Caselaw 8672 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Case :- WRIT - C No. - 63169 of 2009
 
Petitioner :- Rana Nar Raj Jung Bahadur @ Rana Madho Raj
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Abhishek Tandon
 
Counsel for Respondent :- C.S.C.,Maya Shanker Srivastava,S.C.,S.D. Kautilya
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Civil Misc. Substitution Application.

Heard learned counsel for the parties.

The sole petitioner died on 13.2.2012 leaving behind his legal heirs mentioned in para 4 of the affidavit filed along with an application. All the legal heirs mentioned in para 4 of the affidavit moved substitution application praying  substitution of their names in place of the name of the petitioner. No objection has been filed. The application is allowed. In front of the name of the petitioner, the word since deceased be mentioned and the name of legal heirs mentioned in para 4 of the affidavit be substituted/impleaded as petitioner nos. 1/1 to 1/7. The substitution be carried out within one week.

Order Date :- 14.11.2014

OP