Chhidda Singh & Others vs D.D.C. & Others
2015 Latest Caselaw 789 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 
Case :- WRIT - B No. - 25677 of 2004
 

 
Petitioner :- Chhidda Singh & Others
 
Respondent :- D.D.C. & Others
 
Counsel for Petitioner :- Suneel Rai
 
Counsel for Respondent :- C.S.C.,S.A. Gilani,V.K. Singh
 

 
Hon'ble Ram Surat Ram (Maurya),J.

(C.M.Substitution Application No. 151102 of 2015)

On the death of petiitoner no.1, Chhidda Singh,  application has been filed for substituting his heirs along with the delay condonation application.

Copy of the substitution application has been served but no counter affidavit has been filed.

Cause shown is sufficient.

Delay in filing the substitution application is condoned. The substitution application is allowed.

Necessary substitution be incorporated.

Order Date :- 29.5.2015

Ashish Pd.

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Case :- WRIT - B No. - 25677 of 2004

Petitioner :- Chhidda Singh & Others

Respondent :- D.D.C. & Others

Counsel for Petitioner :- Suneel Rai

Counsel for Respondent :- C.S.C.,S.A. Gilani,V.K. Singh

Hon'ble Ram Surat Ram (Maurya),J.

Sri Pankaj Dubey, learned counsel for the petitioner states that the writ petition be dismissed as withdrawn.

Accordingly the writ petition is dismissed as withdrawn.

Order Date :- 29.5.2015

Ashish Pd.