Raj Bahadur And Others vs Lachchiman .
2013 Latest Caselaw 1757 ALL

Citation : 2013 Latest Caselaw 1757 ALL
Judgement Date : 7 May, 2013

Allahabad High Court

Raj Bahadur And Others vs Lachchiman . on 7 May, 2013

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- SECOND APPEAL No. - 45 of 1994
 

 
Petitioner :- Raj Bahadur And Others
 
Respondent :- Lachchiman .
 
Petitioner Counsel :- R.K.Sharma
 
Respondent Counsel :- D.P.Verma,J.R.Verma,Niraj Tripathi
 

 
Hon'ble Aditya Nath Mittal,J.

Heard learned counsel for the applicant on Civil Misc. Substitution Application no.110945 of 2012, Civil Misc. Delay Condonation Application No.110947 of 2012 and Civil Misc. Application No.110949 of 2012 for condonation of delay in moving application for setting aside abatement.

The respondents have not filed any objection despite the time being granted on 19.12.2012.

The aforesaid applications are allowed. The abatement is set aside.

Let substitution be incorporated within a week.

List in first week of July, 2013.

Order Date :- 7.5.2013

Hasnain

Download the LatestLaws.com Mobile App