Allahabad High Court
U.P.Awas Evam Vikas Parishad, ... vs Smt. Sayeed Jahan Begum & Another on 11 May, 2016
Bench: Sudhir Agarwal, Shamsher Bahadur Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 34
Civil Misc. Delay Condonation Application No. 253606 of 2012 In
Case :- FIRST APPEAL No. - 282 of 1999
Appellant :- U.P.Awas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Smt. Sayeed Jahan Begum & Another
Counsel for Appellant :- Gopi Krishna Pandey
Counsel for Respondent :- SC,Atul Dayal
Hon'ble Sudhir Agarwal,J.
Hon'ble Shamsher Bahadur Singh,J.
1. This is an application seeking condonation of delay in filing substitution application.
2. Heard.
3. Cause shown is sufficient.
4. Delay in filing substitution application is hereby condoned.
5. This application, accordingly, stands allowed.
Order Date :- 11.5.2016
Pravin
Civil Misc. Substitution Application No. 253608 of 2012 In
Case :- FIRST APPEAL No. - 282 of 1999
Appellant :- U.P.Awas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Smt. Sayeed Jahan Begum & Another
Counsel for Appellant :- Gopi Krishna Pandey
Counsel for Respondent :- SC,Atul Dayal
Hon'ble Sudhir Agarwal,J.
Hon'ble Shamsher Bahadur Singh,J.
1. Heard.
2. Allowed.
3. Let substitution be carried out during course of the day.
Order Date :- 11.5.2016
Pravin
Civil Misc. Withdrawal Application No. 73835 of 2015 In
Case :- FIRST APPEAL No. - 282 of 1999
Appellant :- U.P.Awas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Smt. Sayeed Jahan Begum & Another
Counsel for Appellant :- Gopi Krishna Pandey
Counsel for Respondent :- SC,Atul Dayal
Hon'ble Sudhir Agarwal,J.
Hon'ble Shamsher Bahadur Singh,J.
1. Heard Sri Shri Kant, learned counsel for appellant and Sri Atul Dayal, counsel appearing for the contesting respondents.
2. This is an application for withdrawal of appeal. The application is supported by an affidavit sworn by Satendra Kumar, Executive Engineer, Nirman Khand-23, U.P. Awas Evam Vikas Parishad, Bareilly, learned counsel for applicant-appellant, also makes such a request. Sri Atul Dayal, counsel for respondents has no objection.
3. The application is allowed.
Order Date :- 11.5.2016
Pravin
Case :- FIRST APPEAL No. - 282 of 1999
Appellant :- U.P.Awas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Smt. Sayeed Jahan Begum & Another
Counsel for Appellant :- Gopi Krishna Pandey
Counsel for Respondent :- SC,Atul Dayal
Hon'ble Sudhir Agarwal,J.
Hon'ble Shamsher Bahadur Singh,J.
1. The withdrawal application having been allowed vide order of date passed on Withdrawal Application, this appeal is accordingly dismissed as withdrawn.
2. Interim order, if any, stands vacated.
3. Sri Atul Dayal, Advocate is present for respondents.
Order Date :- 11.5.2016
Pravin
Civil Misc. Cross Appeal/Cross Objection No. 168728 of 2012 In
Case :- FIRST APPEAL No. - 282 of 1999
Appellant :- U.P.Awas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Smt. Sayeed Jahan Begum & Another
Counsel for Appellant :- Gopi Krishna Pandey
Counsel for Respondent :- SC,Atul Dayal
Hon'ble Sudhir Agarwal,J.
Hon'ble Shamsher Bahadur Singh,J.
List before appropriate Court in the next cause list.
Order Date :- 11.5.2016
Pravin
