Banarsi Singh And Others vs State Of U.P. And Others
2019 Latest Caselaw 1292 ALL

Citation : 2019 Latest Caselaw 1292 ALL
Judgement Date : 14 March, 2019

Allahabad High Court

Banarsi Singh And Others vs State Of U.P. And Others on 14 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 2433 of 1980
 

 
Petitioner :- Banarsi Singh And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- H.S. Sahai,Ajeet Kumar,Anurag Sarad,D.C. Mukerjee,D.S. Pandey,K.L. Vishwakerma,Maya Bhatt,Mohammad Aslam Khan,Ravindra Kumar,V.K.Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

It has been stated by the counsel for the petitioners that in application nos. 93452 of 2017 and 93455 of 2017 filed for substituting the heirs of deceased petitioner no. 2, the name of the heirs of petitioner no. 2 has been wrongly shown and therefore he prays that the case may be passed over for the day to enable him to file a fresh substitution application on behalf of the heirs of deceased petitioner no. 2 and for recall of the order dated 6.7.2018 whereby the aforesaid applications were allowed.

List after two weeks.

Order Date :- 14.3.2019

Satyam