Patna High Court - Orders
Nathuni Singh @ Nathuni Singh Yadav And ... vs The State Of Bihar And Ors on 8 September, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16985 of 2018
======================================================
Nathuni Singh @ Nathuni Singh Yadav and Ors
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Kamlendra Pd. Singh
For the Respondent/s : Mr. Sajid Salim Khan- Sc25
======================================================
CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
6 08-09-2022I.A. No.01 of 2022 This interlocutory application has been filed for condonation of delay in filing the substitution petition as well as for substitution of heirs and legal representatives of Petitioner No.1 who died on 05.11.2021.
For the reasons mentioned in the interlocutory application, it is allowed and delay in filing the substitution petition is condoned.
Accordingly, the heirs and legal representatives of Petitioner No.1 are directed to be substituted in his place and name of petitioner no.1 is expunged from the array of parties.
Put up this case under the heading, "For Judgment"
on 13.10.2022.
(Sandeep Kumar, J) Guddu/-
U