Allahabad High Court
Bhagwati Prasad & Others vs D.D.C. & Others on 10 May, 2010
Court No. - 27 Case :- WRIT - B No. - 4324 of 1984 Petitioner :- Bhagauti Prasad & Others Respondent :- D.D.C. & Others Petitioner Counsel :- A.N.Misra Respondent Counsel :- H.N.Shukla,R.N.Singh,S. N.Singh,S.C.,V.P.Pathak Civil misc. delay condonation application no. of 1993 dated 12.5.2008 Hon'ble Mrs. Poonam Srivastav,J.
Heard.
Cause shown is sufficient. Delay in filing substitution application is condoned. Substitution application is treated to be filed within time. Application under Section 5 of Indian Limitation Act is allowed.
Order Date :- 10.5.2010 rkg Civil misc. substitution application no. of 1993 Hon'ble Mrs. Poonam Srivastav,J.
Notices were issued. Office report dated 7.5.2010 shows that neither acknowledgment nor undelivered cover has been received back.
Sri H.N. Shukla Advocate has filed Vakalatnama on behalf of heirs of respondent no.4, which is taken on record. Substitution application is allowed.
Let name of respondent no.4 be deleted and in his place, his heirs be substituted as respondent nos.4/1 to 4/4 in the array of parties.
Necessary correction be carried out.
Order Date :- 10.5.2010 rkg Hon'ble Mrs. Poonam Srivastav,J.
List this petition for hearing in the month of July, 2010.
Order Date :- 10.5.2010 rkg/4324-84