Tamradhawag Singh vs State Of U.P. & Others
2016 Latest Caselaw 6311 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 26323 of 1999
 
Petitioner :- Tamradhawag Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- R.P.Tripathi
 
Counsel for Respondent :- C.S.C.,M.C.Chaturvedi
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Delay Condonation Application No.157291 of 2016.

Heard.

Applicant's husband Tamradhawag Singh died on 27.02.2005 leaving behind the applicant and one daughter. The applicant has explained the delay in paragraph no. 7 of the affidavit filed in support of the delay condonation application.  Delay has been sufficiently explained. The delay in filing the substitution application is condoned. The Delay Condonation Application is allowed.

Order Date :- 30.9.2016

AU

Case :- WRIT - A No. - 26323 of 1999

Petitioner :- Tamradhawag Singh

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- R.P.Tripathi

Counsel for Respondent :- C.S.C.,M.C.Chaturvedi

Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Substitution Application No.157292 of 2016

Heard.

Substitution application is allowed.

Learned counsel for the applicant is permitted to carry out the necessary substitution within a week.

Order Date :- 30.9.2016

AU

Case :- WRIT - A No. - 26323 of 1999

Petitioner :- Tamradhawag Singh

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- R.P.Tripathi

Counsel for Respondent :- C.S.C.,M.C.Chaturvedi

Hon'ble Pradeep Kumar Singh Baghel,J.

List in the next cause list.

Order Date :- 30.9.2016

AU