Smt.Sanno Devi vs Smt.Faridunnisa
2013 Latest Caselaw 1080 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 250 of 1993
 

 
Petitioner :- Smt.Sanno Devi
 
Respondent :- Smt.Faridunnisa
 
Petitioner Counsel :- R.N.Singh,A.K. Rai,A.P. Singh,A.P.Sahai,S.N.Singh,V.K. Rai,Vishnu K. Singh
 
Respondent Counsel :- Haider Hushan
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Delay Condonation Application No.109220 of  2013

Learned counsel for the  respondent  prays for and is allowed  two weeks' time  to file  reply to the delay condonation application filed in support of substitution application  to bring on record the heirs and legal representatives of  deceased respondent no.6.

List after  two  weeks.  

Order Date :- 18.4.2013

P.P.

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Case :- SECOND APPEAL No. - 250 of 1993

Petitioner :- Smt.Sanno Devi

Respondent :- Smt.Faridunnisa

Petitioner Counsel :- R.N.Singh,A.K. Rai,A.P. Singh,A.P.Sahai,S.N.Singh,V.K. Rai,Vishnu K. Singh

Respondent Counsel :- Haider Hushan

Hon'ble Mrs. Sunita Agarwal,J.

Substitution Application No.109222 of  2013

Learned counsel for the  respondent  prays for and is allowed  two weeks' time  to file  reply to the   substitution  application to bring on record the heirs and legal representatives of  deceased respondent no.6.

List after  two  weeks.  

Order Date :- 18.4.2013

P.P.