Azizuddin vs Rashiduddin And Another
2017 Latest Caselaw 7667 ALL

Citation : 2017 Latest Caselaw 7667 ALL
Judgement Date : 5 December, 2017

Allahabad High Court

Azizuddin vs Rashiduddin And Another on 5 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Delay Condonation Application No. 265985 of 2013
 
IN
 
Civil Misc. Substitution Application No. 265987 of 2013.
 
IN
 

 
Case :- SECOND APPEAL No. - 882 of 2012
 

 
Appellant :- Azizuddin
 
Respondent :- Rashiduddin And Another
 
Counsel for Appellant :- S.M.A.Abdy
 
Counsel for Respondent :- F.U. Zaman,K.P. Tiwari
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant, learned counsel for the respondents and perused the record.

Cause shown is sufficient, therefore, the delay condonation application is allowed and the delay in filing substitution application is condoned.

The substitution application is allowed.

Necessary amendment be carried out within ten days.

List thereafter.

Order Date :- 5.12.2017

Gss

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