Mohd. Khan & Another vs Mohd. Ayub Khan & Others
2013 Latest Caselaw 1414 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 638 of 1991
 

 
Petitioner :- Mohd. Khan & Another
 
Respondent :- Mohd. Ayub Khan & Others
 
Petitioner Counsel :- Sripat Narain Singh,P.K.S. Paliwal,Rahul Sripat
 
Respondent Counsel :- S.A. Ansari,S.K. Yadav
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Substitution Application No.653 of 1992

Substitution application has been filed to bring on record the heirs and legal representatives of deceased appellant no. 1.

Sri S.A. Ansari, Advocate has put in appearance on behalf of respondents. He has no objection.

The application is allowed. Office is to carry out necessary incorporation in the array of parties within one week.

Order Date :- 26.4.2013

P.P.

.

Case :- SECOND APPEAL No. - 638 of 1991

Petitioner :- Mohd. Khan & Another

Respondent :- Mohd. Ayub Khan & Others

Petitioner Counsel :- Sripat Narain Singh,P.K.S. Paliwal,Rahul Sripat

Respondent Counsel :- S.A. Ansari,S.K. Yadav

Hon'ble Mrs. Sunita Agarwal,J.

Application No.195918 of of 2008

This application has been filed by Sri S.A. Ansari with the prayer that the plaintiff respondent no. 1 be directed to furnish all the copies of affidavits and documents to the contesting respondents.

Sri S.A. Ansari, learned counsel for the respondents himself is appearing. This application is misconceived. The application is rejected.

Order Date :- 26.4.2013

P.P.

.

Case :- SECOND APPEAL No. - 638 of 1991

Petitioner :- Mohd. Khan & Another

Respondent :- Mohd. Ayub Khan & Others

Petitioner Counsel :- Sripat Narain Singh,P.K.S. Paliwal,Rahul Sripat

Respondent Counsel :- S.A. Ansari,S.K. Yadav

Hon'ble Mrs. Sunita Agarwal,J.

Application No.112557 of 2006

This application has been filed alongwith counter affidavit to the substitution application.

In view of the fact that substitution application is allowed, this application is rejected.

This is an admitted appeal. The appeal be listed for final hearing/disposal in due course.

Order Date :- 26.4.2013

P.P.