Ali Husain vs D.D.C., Hardoi & Ors.
2019 Latest Caselaw 1407 ALL

Citation : 2019 Latest Caselaw 1407 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Ali Husain vs D.D.C., Hardoi & Ors. on 15 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 8431 of 1987
 

 
Petitioner :- Ali Husain
 
Respondent :- D.D.C., Hardoi & Ors.
 
Counsel for Petitioner :- Vivek Raj Singh
 
Counsel for Respondent :- H.S. Sahai,U S Sahai
 

 
Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 12645 of 2019 and C.M. Application No. 12647 of 2019

The present applications have been filed on behalf of the heirs of the deceased sole petitioner praying to be substituted in place of sole petitioner. No Vakalatnama by the heirs has been executed in favour of any counsel.

Sri Vivek Raj Singh, counsel for the petitioner prays for and is granted two weeks' time to file Vakalatnama on behalf of the heirs of the deceased petitioner.

List after two weeks.

Order Date :- 15.3.2019

Satyam

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