REGENT COMPUTRONICS PVT. LTD.

Ramdeo Singh Yadav Appellant

V/S

BIHAR STATE HOUSING BOARD Respondents

Referred Judgements :-

WIGRAM V.C. IN COTTINGHAM V. EARL OF SHREWBURY [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DINDAYAL VS. RAJARAM [REFERRED TO]
ADVOCATE GENERAL STATE OF BIHAR VS. MADHYA PRADESH KHAIR INDUSTRIES [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
CHANDA DEVI VS. STATE [REFERRED TO]
KALIPADA DE VS. DWIJAPADA DAS [REFERRED TO]
PROFESSOR (DR.) RANJEET KUMAR MISHRA VS. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY-CUM-COMMISSIONER, DEPARTMENT OF URBAN DEVELOPMENT AND HOUSING, GOVT. OF BIHAR & ORS. [REFERRED TO]
GAIT PUBLIC LIBRARY AND INSTITUTE VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) I. A. No. 7248 of 2018: The interlocutory application has been filed for expunging the name of Bhuneshwar Ojha, respondent No. 4, who is stated to have died on 29/6/2014 and substituting the name of his son Rishikesh Ojha in his place.

(2.) For the reasons stated in the interlocutory application, prayer for substitution is allowed. Let the name of respondent No. 4 Bhuneshwar Ojha be expunged from the array of parties and in his place his son Rishikesh Ojha be substituted as respondent No. 4(i).

(3.) I. A. No. 7248 of 2018 is, accordingly, stands allowed and disposed of.

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RAMDEO SINGH YADAV Vs. BIHAR STATE HOUSING BOARD

Referred Judgements :-

JUDGEMENT

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