Kalu And Others vs U.P. Awas And Vikash Parishad ...
2019 Latest Caselaw 646 ALL

Citation : 2019 Latest Caselaw 646 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Kalu And Others vs U.P. Awas And Vikash Parishad ... on 6 March, 2019

Bench: Shashi Kant Gupta, Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- FIRST APPEAL No. - 698 of 2015
 

 
Appellant :- Kalu And Others
 
Respondent :- U.P. Awas And Vikash Parishad Through Its Chairman
 
Counsel for Appellant :- Surendra Tewari,Yash Tandon
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

In re: Civil Misc. Application No. 03 of 2018.

Heard learned counsel for the parties.

In terms of order dated 23.9.2016 passed by the Apex Court in Special Leave to Appeal (C) ...CC No.(s). 17426-17504 of 2016, substitution application is allowed.

Substitution of legal heirs be carried out within a week.

List thereafter.

In re: Civil Misc. Impleadment Application No. 01 of 2018.

Heard learned counsel for the parties.

Impleadment application is allowed.

Impleadment of legal heirs in array of parties be carried out within a week.

List thereafter.

Order Date :- 6.3.2019

RCT/-