Ram Bachan vs J.D.C.And Others
2019 Latest Caselaw 567 ALL

Citation : 2019 Latest Caselaw 567 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Ram Bachan vs J.D.C.And Others on 6 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 1646 of 1981
 

 
Petitioner :- Ram Bachan
 
Respondent :- J.D.C.And Others
 
Counsel for Petitioner :- R.K.Sharma,Pulkit Misra
 
Counsel for Respondent :- H.S.Sahai,A.S.Chaudhary,Anand Swarup Chaudhary,Prabhakar Vardhan Chaudha
 

 
Hon'ble Salil Kumar Rai,J.

By orders dated 6.12.2016 and 19.1.2017, the substitution application in respect of respondent nos. 6 and 5/3 were allowed and the petitioner was permitted to carry out appropriate substitution in the array of parties. However, it appears from the records that the aforesaid substitutions have not yet been carried out.

The counsel for the petitioner is granted a week's further time to carry out appropriate substitution in relation to the deceased respondent no. 5/3 and respondent no. 6.

List again peremptorily in the week commencing 25th March, 2019.

Order Date :- 6.3.2019

Satyam