Ram Dular vs Paras Nath And Others
2019 Latest Caselaw 1252 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 4851 of 1989
 

 
Petitioner :- Ram Dular
 
Respondent :- Paras Nath And Others
 
Counsel for Petitioner :- K.L. Vishwakarma,C.L. Yadav
 
Counsel for Respondent :- C.S.C.,C.B. Pandey,Hardev Misra,M. Afzal,Prashant Chandra,S.C. Shukla,U.R. Misra
 

 
Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 3023 of 1996 and C.M. Application No. 3024 of 1996

The delay in filing the substitution application has been explained in the affidavit.

The explanation is found sufficient.

The delay in filing the substitution application is condoned and the delay condonation application is allowed.

Substitution application is also allowed.

The counsel for the petitioner is directed to carry out appropriate substitution in relation to deceased petitioner no. 1 within a week as stated in the prayer clause of the application.

Order Date :- 14.3.2019

Satyam

Case :- CONSOLIDATION No. - 4851 of 1989

Petitioner :- Ram Dular

Respondent :- Paras Nath And Others

Counsel for Petitioner :- K.L. Vishwakarma,C.L. Yadav

Counsel for Respondent :- C.S.C.,C.B. Pandey,Hardev Misra,M. Afzal,Prashant Chandra,S.C. Shukla,U.R. Misra

Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 6619 of 2007 and C.M. Application No. 6620 of 2007

The delay in filing the substitution application has been explained in the affidavit.

The explanation is found sufficient.

The delay in filing the substitution application is condoned and the delay condonation application is allowed.

Substitution application is also allowed.

The counsel for the petitioner is directed to carry out appropriate substitution in relation to petitioner no. 1/1 within a week as stated in the prayer clause of the application.

Order Date :- 14.3.2019

Satyam

Case :- CONSOLIDATION No. - 4851 of 1989

Petitioner :- Ram Dular

Respondent :- Paras Nath And Others

Counsel for Petitioner :- K.L. Vishwakarma,C.L. Yadav

Counsel for Respondent :- C.S.C.,C.B. Pandey,Hardev Misra,M. Afzal,Prashant Chandra,S.C. Shukla,U.R. Misra

Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 45792 of 2016, C.M. Application No. 45793 of 2016 andC.M. Application No. 45795 of 2016

Issue notice by registered post with acknowledgement due to the proposed heirs of deceased respondent no. 1 for which steps shall be taken by the petitioner within ten days from today.

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

List after service of notice.

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

Order Date :- 14.3.2019

Satyam