Kartar Singh vs State Of U.P. Thru Prin.Secy. Home ...
2015 Latest Caselaw 3176 ALL

Citation : 2015 Latest Caselaw 3176 ALL
Judgement Date : 13 October, 2015

Allahabad High Court

Kartar Singh vs State Of U.P. Thru Prin.Secy. Home ... on 13 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 10232 of 2006
 

 
Petitioner :- Kartar Singh
 
Respondent :- State Of U.P. Thru Prin.Secy. Home & 3 Ors.
 
Counsel for Petitioner :- Amit Bose
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This is an application for substitution [C.M.Appln.No. 55221(w) of 2011] stating there in that sole petitioner -Kartar Singh died on 25.3.2011 during pendency of the instant writ petition.

Application is allowed. Let legal heirs of deceased kartar be substituted in place of deceased-petitioner.

List this case on 16.11.2015.

Order Date :- 13.10.2015

MH/-

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