Citation : 2017 Latest Caselaw 203 ALL
Judgement Date : 5 May, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - B No. - 14499 of 1994 Petitioner :- Ganga Prasad Respondent :- Jageshwar & Others Counsel for Petitioner :- V.B.Tiwari Counsel for Respondent :- S.C. Hon'ble Bharati Sapru,J.
Hon'ble Shashi Kant,J.
Order on the Substitution Application
Cause shown is sufficient; delay in filing the application is condoned.
Allowed.
Let necessary substitution be carried out within a week.
Order Date :- 5.5.2017
pks
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!