Fakiran & Another vs D.D.C.
2017 Latest Caselaw 2199 ALL

Citation : 2017 Latest Caselaw 2199 ALL
Judgement Date : 11 July, 2017

Allahabad High Court

Fakiran & Another vs D.D.C. on 11 July, 2017

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - B No. - 1383 of 1990
 

 
Petitioner :- Fakiran & Another
 
Respondent :- D.D.C.
 
Counsel for Petitioner :- Kameshwar N.Tripathi
 
Counsel for Respondent :- S.C.
 

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

Notices have been issued to the petitioners to engage another counsel. In view of the office report dated 23.5.2017 service upon respondents are deemed sufficient. The petitioners have neither engaged any counsel nor appeared in person. Fakiran has also died. The writ petition is dismissed as abated.

Order Date :- 11.7.2017

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