Shahzadey Alam vs Smt. Imrat Begum
2013 Latest Caselaw 1554 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 1398 of 2000
 

 
Petitioner :- Shahzadey Alam
 
Respondent :- Smt. Imrat Begum
 
Petitioner Counsel :- K.C.Srivastava,Rajesh Kumar Srivstava,Saurabh Kumar Srivastava,Shamimul Hasnain
 
Respondent Counsel :- P.K.Singhal,Iqbal Ahmad
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Delay Condonation Application No.29527 of 2012

Substitution Application No.29528 of 2012

Sri Shamimul Hasnain, learned counsel for the appellant and Sri Iqbal Ahmad, learned counsel for the respondent is present.

Substitution application has been filed to bring on record the heirs and legal representative of sole respondent. Sri Iqbal Ahmad, learned counsel has no objection. No counter affidavit has been filed.

Delay in filing substitution application has sufficiently been explained. The delay condonation application is allowed. Delay is condoned. Substitution application is allowed. Office is to make necessary incorporation in the array of parties within one week.

Order Date :- 1.5.2013/P.P.

Case :- SECOND APPEAL No. - 1398 of 2000

Petitioner :- Shahzadey Alam

Respondent :- Smt. Imrat Begum

Petitioner Counsel :- K.C.Srivastava,Rajesh Kumar Srivstava,Saurabh Kumar Srivastava,Shamimul Hasnain

Respondent Counsel :- P.K.Singhal,Iqbal Ahmad

Hon'ble Mrs. Sunita Agarwal,J.

Application No.107965 of 2013

Sri Shamimul Hasnain, learned counsel for the appellant prays that application dated 8.4.2013 filed by him for withdrawal of the appeal is defective as the compromise which has been entered into between the parties has not been placed on record. He does not want to press the application. The application is dismissed as not pressed.

List after two weeks to enable him to move proper application.

Order Date :- 1.5.2013

P.P.