Allahabad High Court
Prayag Dutt Tiwari vs Ii Addl. Distt.Judge Gonda on 1 February, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- MISC. SINGLE No. - 747 of 1997 Petitioner :- Prayag Dutt Tiwari Respondent :- Ii Addl. Distt.Judge Gonda Petitioner Counsel :- H.S.Sahai,G.P.Mishra,I.D.Shukla Respondent Counsel :- C.S.C.,M.S.Jaiswal,N.N.Jaiswal,Umajeet Gupta Hon'ble Anil Kumar,J.
By means of order dated 18.11.2009 this Court had allowed the substitution application for substituting the heirs of deceased petitioner no.1 and a week's time was granted to incorporate the necessary amendment in the writ petition, the same has not been made till date.
Learned counsel for the petitioner is granted a week's further time for the said purpose.
Order Date :- 1.2.2010 Pramod