Ram Sewak & Another vs D.D.C. & Others
2017 Latest Caselaw 221 ALL

Citation : 2017 Latest Caselaw 221 ALL
Judgement Date : 5 May, 2017

Allahabad High Court

Ram Sewak & Another vs D.D.C. & Others on 5 May, 2017

Bench: Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - B No. - 19922 of 1999
 

 
Petitioner :- Ram Sewak & Another
 
Respondent :- D.D.C. & Others
 
Counsel for Petitioner :- Sabhapati Tiwari
 
Counsel for Respondent :- C.S.C.,Vinod Kumar Dwivedi
 

 
Hon'ble Bharati Sapru,J.

Order on the Substitution Application Nos. 140983 of 2017 and 57867 of 2009

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

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