Bhagwan vs Dy Directore Of ...
2019 Latest Caselaw 886 ALL

Citation : 2019 Latest Caselaw 886 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Bhagwan vs Dy Directore Of ... on 8 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 8043 of 1989
 

 
Petitioner :- Bhagwan
 
Respondent :- Dy Directore Of Consolidation/Appar Zila Adhikari And Ors.
 
Counsel for Petitioner :- A.S. Chaudhary,Ram Pheran Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 72537 of 2017

The present application titled as impleadment application is essentially an application for substituting the heirs of deceased opposite party no. 4.

Issue notice by registered post with acknowledgement due to the proposed heirs of opposite party no. 4 for which steps shall be taken by the petitioner within ten days from today.

In case, steps as aforesaid are taken by the petitioner, the office shall issue notice to the respondent.

List after service of notice.

On failure of the petitioner to take steps as aforesaid, the case shall be listed after ten days under Chapter 12 Rule IV of the Allahabad High Court Rules, 1952.

Order Date :- 8.3.2019

Satyam