Union Of India And 2 Others vs Paras Nath Prashadsince Deceased ...
2019 Latest Caselaw 2949 ALL

Citation : 2019 Latest Caselaw 2949 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

Union Of India And 2 Others vs Paras Nath Prashadsince Deceased ... on 15 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 52667 of 2017
 

 
Petitioner :- Union Of India And 2 Others
 
Respondent :- Paras Nath Prashad since Deceased Thru.His Wife Laxami Devi
 
Counsel for Petitioner :- Saurabh Srivastava,Rajnish Kumar Rai
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard Mr. Anant Vijay, learned counsel for the respondents on the modification application.

The respondents wants modification of the order dated 23.11.2017 for the reasons that the security of the property, which he is ready to furnish, is not being accepted by the authority concerned.

In view of the above, we permit the respondent to furnish security other than the cash and bank guarantee to the satisfaction of the authority concerned.

The order dated 23.11.2017 stands modified to the above extent.

The Modification Application No.4 of 2018 stands disposed of.

Order Date :- 15.4.2019

Pramod Tripathi