Dashrath vs Joint Director Of Consolidation ...
2019 Latest Caselaw 801 ALL

Citation : 2019 Latest Caselaw 801 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

Dashrath vs Joint Director Of Consolidation ... on 7 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 3443 of 1989
 

 
Petitioner :- Dashrath
 
Respondent :- Joint Director Of Consolidation And Others
 
Counsel for Petitioner :- A R Khan,Abdul Razzaque Khan
 
Counsel for Respondent :- H S Shukla,A B Soloman,Diwakar Pratap Pandey,I.M. Pandey Ist
 

 
Hon'ble Salil Kumar Rai,J.

The objection filed by the opposite party to the substitution application filed by the petitioner is taken on record.

Office is directed to allot regular number to the objection and the accompanying application.

The counsel for the petitioner prays for and is granted three days' time either to file appropriate substitution application in relation to deceased respondent or appropriate counter affidavit to the objection filed today.

Order Date :- 7.3.2019

Satyam

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