Chandra Shekhar Kumar And 2 Ors. vs Collector, Varanasi And 2 Ors.
2018 Latest Caselaw 3335 ALL

Citation : 2018 Latest Caselaw 3335 ALL
Judgement Date : 25 October, 2018

Allahabad High Court

Chandra Shekhar Kumar And 2 Ors. vs Collector, Varanasi And 2 Ors. on 25 October, 2018

Bench: Abhinava Upadhya, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL No. - 409 of 2016
 

 
Appellant :- Chandra Shekhar Kumar And 2 Ors.
 
Respondent :- Collector, Varanasi And 2 Ors.
 
Counsel for Appellant :- T.N. Tiwari
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Sri T.N. Tiwari, learned counsel represents appellants no. 1 and 3 and Sri Anil Kishore Sharma, learned counsel represents appellant no. 2. It is stated that appellant no. 1 represented by Sri Tiwari died but no substitution application has been filed so far although time was granted twice. Sri T.N. Tiwari, learned counsel submits that legal heirs of the deceased-appellant no. 1 are residing in Gaya and therefore, time is being taken.

As a last opportunity one month and no more time is allowed to file appropriate application on behalf of appellant no. 1.

List after one month.

Order Date :- 25.10.2018

Masarrat

(Bachchoo Lal,J.) (Abhinava Upadhya,J.)

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Chandra Shekhar Kumar And 2 Ors. vs Collector, Varanasi And 2 Ors.
2018 Latest Caselaw 3335 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Chandra Shekhar Kumar And 2 Ors. vs Collector, Varanasi And 2 Ors.2018 Latest Caselaw 3335 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Chandra Shekhar Kumar And 2 Ors. vs Collector, Varanasi And 2 Ors.
2018 Latest Caselaw 3335 ALL