Sabir Mohd. Yusuf(Deceased) ... vs Sabir Abdul Rahman(Jagjit Singh ...
2011 Latest Caselaw 2936 ALL

Citation : 2011 Latest Caselaw 2936 ALL
Judgement Date : 22 July, 2011

Allahabad High Court

Sabir Mohd. Yusuf(Deceased) ... vs Sabir Abdul Rahman(Jagjit Singh ... on 22 July, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 57 of 2009
 

 
Petitioner :- Sabir Mohd. Yusuf(Deceased) After Smt. Khalida Yusuf
 
Respondent :- Sabir Abdul Rahman(Jagjit Singh Bedi)
 
Petitioner Counsel :- Shamim Ahmad
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Civil Misc. Delay Condonation Application No.103422 of 2009

Issue notice on the aforementioned Delay Condonation Application.

Sri Vijaya Prakash, Advocate, has already filed his vakalatnama on behalf of the respondent . Therefore, no notice need be sent to the respondent.

Sri Vijay Prakash, Advocate, prays for and is granted three weeks' time for filing counter affidavit in reply to the aforementioned Delay Condonation Application. Rejoinder affidavit may be filed within a further period of two weeks.

List thereafter.

Order Date :- 22.7.2011