Patna High Court - Orders
Kameshwar Singh vs The State Of Bihar & Ors on 18 May, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.509 of 2012
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Kameshwar Singh
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Binod Kumar Singh
For the Respondent/s :
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
5 18-05-2015I.A. No. 3593 of 2015 Heard learned counsel for the petitioner, learned AC to AAG No. 2 as well as learned counsel for the private respondent.
The interlocutory application i.e. I.A. No. 3593 of 2015 has been filed with a prayer to substitute the legal heirs of the respondent no. 8 who died on 26.9.2013 during the pendency of the writ petition leaving behind him his legal heirs mentioned in paragraph no. 2 of the petition.
After hearing and considering the facts and circumstances, the petition stands allowed.
Let the name of the legal heirs of the respondent no. 8 mentioned in paragraph no. 2 of the petition be substituted after expunging the name of the respondent no. 8 from the record.
Since Sri S.S. Sundaram, learned counsel, submits that he has already filed "Vakalatnama" on behalf of the legal heirs of Patna High Court CWJC No.509 of 2012 (5) dt.18-05-2015 2/2 the respondent no. 8. Accordingly there is no need to pass any order for issuance of notice.
(Rakesh Kumar, J) Praful/-
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