CWPOA/502/2019
2021 Latest Caselaw 2222 HP

CWPOA No. 502 of 2019

17.03.2021 Present: Mr. Anil Kumar God, Advocate, for the

.

petitioners.

Mr. Raju Ram Rahi, Deputy Advocate General for the respondents.

CMP(M) No. 919 of 2020 and CMP(M) No. 920 of

These applications have been filed for

Kumar.

r to substitution of deceased petitioner No.3 Ashok

Copies of death certificate and legal heir

certificate have been placed on record with this

application. Proposed petitioners are in

consonance with the list of legal heirs contended in

copy of legal heir certificate.

In view of above, deceased petitioner Ashok

Kumar is permitted to be substituted through his

legal heirs mentioned in para 2 of CMP(M) No.919

of 2020, as petitioners No. 3(a), 3(b) and 3(c) after

condonation of delay and setting aside abatement,

if any.

Amended memo filed with the application be

taken on record at appropriate place. Applications

are allowed and disposed of.

CWPOA No. 502 of 2019

On request of learned Deputy Advocate

.

General list the matter on 23rd March, 2021 enable

him to go through record and also look into the

effect of judgments passed in CWP No. 2059 of

2010 and CWP(T) No. 14614 of 2008, annexures P-

4 and P-5.

                                            ( Vivek Singh Thakur)
                   r                                Judge

    17th March, 2021
         (TM)