Allahabad High Court
Bhabhuti vs D.D.C., Deoria/Kushinagar & Others on 4 February, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 40 Case :- WRIT - B No. - 17020 of 2003 Petitioner :- Bhabhuti Respondent :- D.D.C., Deoria/Kushinagar & Others Petitioner Counsel :- R.S. Misra,Arun Kumar Respondent Counsel :- C.S.C.,H.S.N. Tripathi Hon'ble Bala Krishna Narayana,J.
Heard learned counsel for the parties. This is an application for substituting the heirs and legal representatives of deceased respondent no. 6 Jhapsi. For the reasons given in the accompanying affidavit, the substitution application is allowed.
Let the heirs and legal representatives of deceased respondent no. 6 be substituted as respondent nos. 6/1 and 6/2, Office to carry out the necessary amendment in the array of the parties within a week.
List this case in the next cause list. Order Dt. 04.02.2010 YK.
Hon'ble Bala Krishna Narayana,J. Heard learned counsel for the parties. This is an application for condonation of delay in moving the substitution application of respondent no. 6. Cause shown in support of condonation of delay is sufficient. The delay condonation application is allowed. The delay in moving the substitution of deceased respondent no. 6 is condoned.
Order Date :- 4.2.2010 YK