Allahabad High Court
Jai Dayal Dalmia & Others vs Vice Chairman Kanpur Development ... on 20 July, 2010
Bench: Vijay Manohar Sahai, Jayashree Tiwari
Court No. - 9 Case :- WRIT - C No. - 33519 of 2001 Petitioner :- Jai Dayal Dalmia & Others Respondent :- Vice Chairman Kanpur Development Authority & Another Petitioner Counsel :- C.K. Pareekh,In Person Respondent Counsel :- A.A. Khan,S.C. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Mrs. Jayashree Tiwari,J.
Heard learned counsel for the parties. Rejoinder affidavit filed by the petitioner is taken on record. List after three weeks.
The petitioner has moved a substitution application as petitioner no.1 has died. The heirs of petitioner no.1 are already on record. The application is allowed. Since the heirs of petitioner no.1 are already on record, the office shall make necessary endorsement within a week. Order Date :- 20.7.2010 PK