Allahabad High Court
State Of U.P.Through Collector Lucknow ... vs Praveen Kumar And 4 Others on 2 July, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh, Rakesh Sharma
Court No. - 27 Case :- FIRST APPEAL No. - 33 of 2007 Petitioner :- State Of U.P.Through Collector Lucknow And Another Respondent :- Praveen Kumar And 4 Others Petitioner Counsel :- C S C Respondent Counsel :- Devendra Mohan Shukla,Dhruv Mathur Hon'ble Devi Prasad Singh,J.
Hon'ble Rakesh Sharma,J. RE: Delay Condonation Application Heard.
Cause shown is sufficient. The delay condonation application is allowed. The delay in filing the substitution application is condoned. Order Date :- 2.7.2010 Bhaskar Hon'ble Devi Prasad Singh,J. Hon'ble Rakesh Sharma,J. RE: Substitution Application Heard.
Respondents have no objection with regard to the present substitution application.
Cause shown is sufficient. The substitution application is allowed. Let the necessary amendments be carried out within a week. List in the week commencing 26th July, 2010. Order Date :- 2.7.2010 Bhaskar