Kailash Chandra Goel vs Dr.Ajay Shankar Pandey
2015 Latest Caselaw 2605 ALL

Citation : 2015 Latest Caselaw 2605 ALL
Judgement Date : 23 September, 2015

Allahabad High Court

Kailash Chandra Goel vs Dr.Ajay Shankar Pandey on 23 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1479 of 2009
 

 
Applicant :- Kailash Chandra Goel
 
Opposite Party :- Dr.Ajay Shankar Pandey
 
Counsel for Applicant :- Anurag Verma,Farooqahmad
 
Counsel for Opposite Party :- C.S.C.,D.K.Srivastava,Neeraj Kumar Srivastava,Sobhit Mohan Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Counsel for the petitioner submits that petitioner no.1-Kailash Chandra Goel died on 19.7.2015 leaving behind his wife Smt. Omwati and son Sanjeev Goel. It has also been pointed out that son Sanjeev Goel is already on the record as petitioner no.2. Application is allowed.

Let necessary substitution be made in the body of the petition within a week.

List thereafter before the appropriate court.

Order Date :- 23.9.2015

MH/-

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