Shiv Murti And 2 Others vs Bhagmani And 12 Others
2015 Latest Caselaw 575 ALL

Citation : 2015 Latest Caselaw 575 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Shiv Murti And 2 Others vs Bhagmani And 12 Others on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2408 of 2015
 

 
Petitioner :- Shiv Murti And 2 Others
 
Respondent :- Bhagmani And 12 Others
 
Counsel for Petitioner :- K.D.Tiwari
 

 
Hon'ble Ashwani Kumar Mishra,J.

Submission is that the delay of about ten months in filing the substitution application had been adequately explained and contrary view taken by the court below is perverse and has occasioned failure of justice for the petitioner.

Matter requires consideration.

Issue notice.

Steps be taken by registered post and also by any normal mode within a week.

Respondents may file counter affidavit within six weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, operation of order dated 12.2.2015 in Civil Appeal No. 33 of 2013 shall be kept in abeyance.

Order Date :- 20.5.2015

Ashish Pd.