Patna High Court - Orders
Most. Alia Khatoon vs Commissioner Housing Department Govt. ... on 26 June, 2014
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.21599 of 2013 (3) dt.26-06-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21599 of 2013
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Most. Alia Khatoon
.... .... Petitioner/s
Versus
Commissioner Housing Department Govt. of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dronacharya, Advocate.
For the Respondent/s : Mr. Anshuman Singh, Bihar State Housing Board.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
3 26-06-2014I.A.No.3815 of 2014.
This Interlocutory Application has been filed for substituting the sole petitioner who is stated to have died on 22.04.2014 leaving behind her only son, namely, Md. Jasim whose details are mentioned in paragraph-2 of the application which also accompanies a Vakalatnama executed by him.
Having heard the learned counsel for the parties, the prayer is allowed.
Let the name of the sole petitioner, namely, Most Alia Khatoon be expunged and be substituted by her son, namely, Md. Jasim.
I.A.No.3815 of 2014 stands allowed.
As prayed by Mr. Anshuman Singh, learned counsel appearing for Bihar State Housing Board, put up this case on Patna High Court CWJC No.21599 of 2013 (3) dt.26-06-2014 17.07.2014 in the same list enabling him to seek instructions and file counter affidavit.
B.Kr./- (Jyoti Saran, J) U T