Vikram Singh vs I.T.I. Raebareli
2015 Latest Caselaw 3698 ALL

Citation : 2015 Latest Caselaw 3698 ALL
Judgement Date : 30 October, 2015

Allahabad High Court

Vikram Singh vs I.T.I. Raebareli on 30 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 13404 of 1990
 

 
Petitioner :- Vikram Singh
 
Respondent :- I.T.I. Raebareli
 
Counsel for Petitioner :- R.K.Srivastava,M.S.Rathore,R.C.Srivastava,R.P.Singh,S.P.Singh
 
Counsel for Respondent :- Krishna Chandra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application 113388 of 2015)

This is an application for substitution.

Submission of learned Counsel for the petitioner/applicants is that the sole petitioner died on 14.3.2015 living behind wife, son and daughter (applicants) as heirs and legal representative, therefore, necessity has arisen to file this substitution application.

On due consideration, application is allowed.

Learned Counsel for the petitioner is permitted to substitute the heirs and legal representative of petitioner as indicated in Para 2 of the Affidavit within in a week.

When the case is next listed, name of Sri Saurabh Lavania be printed as counsel for the petitioner.

Order Date :- 30.10.2015

Arvind