Allahabad High Court
Raghunath Singh vs Dy. Director,Consolidation, Mathura ... on 19 July, 2010
Court No. - 27 Case :- WRIT - B No. - 5242 of 1999 Petitioner :- Raghunath Singh Respondent :- Dy. Director,Consolidation, Mathura And Ors Petitioner Counsel :- M.P. Singh Respondent Counsel :- S.C.,B.B.Paul Hon'ble Sibghat Ullah Khan,J.
This is very unfair that substitution application has been filed without serving a copy of the same upon learned counsel for the contesting respondent. This gives an impression that some thing was sought to be concealed. However, no final opinion in this regard is being expressed.
The copy has been given to the learned counsel for the contesting respondent just now. Let counter affidavit be filed within three weeks list thereafter.
Order Date :- 19.7.2010 vkg