Forest Department Lakhimpur ... vs Amrik Kaur
2015 Latest Caselaw 4794 ALL

Citation : 2015 Latest Caselaw 4794 ALL
Judgement Date : 30 November, 2015

Allahabad High Court

Forest Department Lakhimpur ... vs Amrik Kaur on 30 November, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 297 of 2006
 

 
Appellant :- Forest Department Lakhimpur Kheri And Another
 
Respondent :- Amrik Kaur
 
Counsel for Appellant :- Standing Counsel
 

 
Hon'ble Mahendra Dayal,J.

Pursuant to the death of sole respondent the appellants have moved an application for substitution but the application has been presented beyond time.

The learned counsel for the appellants prays for and is allowed three weeks' time to move application for condonation of delay.

List on 22nd December, 2015.

Order Date :- 30.11.2015

Muk

Case :- SECOND APPEAL No. - 297 of 2006

Appellant :- Forest Department Lakhimpur Kheri And Another

Respondent :- Amrik Kaur

Counsel for Appellant :- Standing Counsel

Hon'ble Mahendra Dayal,J.

C.M. Application No. 122401 of 2015.

Put up on 22.12.2015.

Order Date :- 30.11.2015