Fateh Bahadur vs D.D.C. & Others
2017 Latest Caselaw 7103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - B No. - 7899 of 1993
 

 
Petitioner :- Fateh Bahadur
 
Respondent :- D.D.C. & Others
 
Counsel for Petitioner :- A.K.Shukla
 
Counsel for Respondent :- S.C.,B K Gautam,B.N.Singh,D.P.Singh,Ranjeet Asthana,Vishnu Narain Singh
 

 
Hon'ble Manoj Kumar Gupta,J.

Perused the office report dated 13.10.2017, according to which notices issued to opposite party nos. 7/1  to 7/3 by RPAD fixing 23.10.2016, have not been received back nor the acknowledgement. In view thereof,  service on the proposed heirs of the deceased respondent no.7 is deemed sufficient.

Re : Civil Misc. Substitution Application No.350875 of 2010

Heard counsel for the petitioner.

The substitution application for bringing on record the heirs and legal representatives of the deceased  respondent no.7, who had died on 2.9.2010, is within time. No objection has been filed to the substitution application.

The substitution application is accordingly allowed.

Necessary correction be carried out in the cause title within a week.

List thereafter.

(Manoj Kumar Gupta, J.)   

Order Date :- 17.11.2017

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