Allahabad High Court
U.P.Avas Evam Vikas Parishad, ... vs Nadir Shah Khan Another on 12 May, 2016
Bench: Sudhir Agarwal, Shamsher Bahadur Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 34
Civil Misc. Delay Condonation Application No. 341292 of 2015 In
Case :- FIRST APPEAL No. - 285 of 1999
Appellant :- U.P.Avas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Nadir Shah Khan Another
Counsel for Appellant :- Gopi Krishna Pandey,Shri Kant
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 :- 12.5.2016
Pravin
Civil Misc. Substitution Application No. 341294 of 2015 In
Case :- FIRST APPEAL No. - 285 of 1999
Appellant :- U.P.Avas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Nadir Shah Khan Another
Counsel for Appellant :- Gopi Krishna Pandey,Shri Kant
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 :- 12.5.2016
Pravin
Civil Misc. Withdrawal Application No. 74013 of 2015 In
Case :- FIRST APPEAL No. - 285 of 1999
Appellant :- U.P.Avas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Nadir Shah Khan Another
Counsel for Appellant :- Gopi Krishna Pandey,Shri Kant
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 applicant-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 :- 12.5.2016
Pravin
Case :- FIRST APPEAL No. - 285 of 1999
Appellant :- U.P.Avas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Nadir Shah Khan Another
Counsel for Appellant :- Gopi Krishna Pandey,Shri Kant
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 :- 12.5.2016
Pravin
Civil Misc. Cross Appeal/Cross Objection No. 26615 of 2003 In
Case :- FIRST APPEAL No. - 285 of 1999
Appellant :- U.P.Avas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
Respondent :- Nadir Shah Khan Another
Counsel for Appellant :- Gopi Krishna Pandey,Shri Kant
Counsel for Respondent :- SC,Atul Dayal
Hon'ble Sudhir Agarwal,J.
Hon'ble Shamsher Bahadur Singh,J.
1. Sri Atul Dayal learned counsel for the applicant-respondent in cross objection states that he does not want to press the cross objection.
2. It is accordingly dismissed as not pressed.
Order Date :- 12.5.2016
Pravin
