Firaj vs D.D.C.And Others
2019 Latest Caselaw 1060 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 7262 of 1987
 

 
Petitioner :- Firaj
 
Respondent :- D.D.C.And Others
 
Counsel for Petitioner :- R.S.Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

In pursuance to the order dated 5.3.2019, the counsel for the petitioner has filed an application in the Court praying that notices of the recall application be issued to the heirs of the deceased opposite party nos. 4, 5, 6, 7, 8, 10 and 12. The recall application is taken on record.

The office is directed to grant regular number on the said application.

Issue notices on Application Nos. 87912 of 2014 & 87913 of 2014 and 55289 of 2015 & 55290 of 2015 by registered post with acknowledgement due to the heirs of the deceased opposite party nos. 4, 5, 6, 7, 8, 10 and 12 as well as to the surviving respondent for which steps shall be taken by the petitioner within two weeks from today.

In case, steps as aforesaid are taken by the petitioner, the office shall issue notice to the respondents.

List after service of notice.

On failure of the petitioner to take steps as aforesaid, the case shall be listed after two weeks under Chapter 12 Rule IV of the Allahabad High Court Rules, 1952.

Order Date :- 12.3.2019

Satyam