Prem Chand vs Kanpur Development Authority ...
2014 Latest Caselaw 7262 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Case :- WRIT - C No. - 61998 of 2005
 
Petitioner :- Prem Chand
 
Respondent :- Kanpur Development Authority Thru' Secy.
 
Counsel for Petitioner :- H.N. Singh,B. Narayan Singh,O.P.Singh,S.K.Rao
 
Counsel for Respondent :- Ramesh Upadhayay,S.C.,Saroj Yadav
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the petitioner and Sri Saroj Yadav, counsel for the Kanpur Development Authority.

Cause shown is sufficient. The delay in filing the substitution application is condoned. The application is allowed.

Order Date :- 7.10.2014

OP

Case :- WRIT - C No. - 61998 of 2005

Petitioner :- Prem Chand

Respondent :- Kanpur Development Authority Thru' Secy.

Counsel for Petitioner :- H.N. Singh,B. Narayan Singh,O.P.Singh,S.K.Rao

Counsel for Respondent :- Ramesh Upadhayay,S.C.,Saroj Yadav

Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Civil Misc. Substitution Application.

The sole petitioner- Prem Chandra died on 25.7.2007 leaving behind his legal heirs mentioned in the application. No objection has been filed. The application is allowed. In front of the name of Prem Chandra, the word since deceased be mentioned and his legal heirs mentioned in the application be substituted/impleaded as petitioner nos. 1/1, 1/2 and 1/3. The substitution be carried out within two weeks.

Order Date :- 7.10.2014

OP