Allahabad High Court
Harish Chandra Misra vs Principal, Jai Narain Inter College, ... on 30 November, 2015
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Civil Misc.Appln. No. 130362 of 2014 Case :- SERVICE SINGLE No. - 4614 of 2002 Petitioner :- Harish Chandra Misra Respondent :- Principal, Jai Narain Inter College, Lucknow & 4 Others Counsel for Petitioner :- Shakeel Ahmad,In Person,Prabhat Narain Counsel for Respondent :- C.S.C.,Pankaj Khare,Shivji Shukla Hon'ble Dr. Devendra Kumar Arora,J.
This is an application for substitution alongwith application for condonation of delay.
Counsel for the respondent has no objection.
Accordingly, the delay is condoned and both the applications are allowed.
Let necessary substitution may be made within two week's.
List thereafter before the bench concerned.
Order Date :- 30.11.2015 MH/-