Hakim Ali (Since Deceased) And ... vs Mehdi Hasan (Since Deceased) And ...
2017 Latest Caselaw 6534 ALL

Citation : 2017 Latest Caselaw 6534 ALL
Judgement Date : 8 November, 2017

Allahabad High Court

Hakim Ali (Since Deceased) And ... vs Mehdi Hasan (Since Deceased) And ... on 8 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 138 of 2013
 

 
Appellant :- Hakim Ali (Since Deceased) And Others
 
Respondent :- Mehdi Hasan (Since Deceased) And Others
 
Counsel for Appellant :- Mustaqeem Ahmad
 
Counsel for Respondent :- Govind Krishna,Jitendra Kumar Sharma
 

 
Hon'ble Bachchoo Lal,J.

Case called out. Learned counsel for the appellants and learned counsel for the respondent no. 3, 4 and 5 are present.

Learned counsel for the appellants is directed to provide the copy of substitution application to the learned counsel for the respondents.

Issue notice to the legal heirs of respondent nos. 2 and 21.

Steps be taken within ten days.

List after service of notice upon legal heirs of respondent nos. 2 and 21.

Order Date :- 8.11.2017

Gss

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