Mohd. Aslam Azhar Khan @ Mohd. ... vs State Of U.P. & Others
2016 Latest Caselaw 5827 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5451 of 2000
 

 
Applicant :- Mohd. Aslam Azhar Khan @ Mohd. Aslam Atahar Khan
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- R.R.Shukla,H.N.Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

The substitution application has been moved by the applicant alongwith delay condonation application.

Learned counsel for the applicant submitted that the respondent no.3 complainant Mohd. Athar Khan has expired and in his place the legal heirs, who  are necessary to be substituted.

Accordingly,  let notices be issued to Smt. Zubaida Khatoon wife of late Mohd. Athar Khan  and Km. Wareesa daughter of late Mohd. Athar Khan returnable within a period of three weeks, who may file objection if any with regard to the substitution application moved by the applicant.

Learned counsel for the applicant shall take steps within a period of one week.

Let the matter be listed after three weeks before the appropriate Bench.

Order Date :- 15.9.2016

RU