Mohd.Gulam Haidar And Others vs Mohd.Hasan
2017 Latest Caselaw 6972 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 708 of 2012
 

 
Appellant :- Mohd.Gulam Haidar And Others
 
Respondent :- Mohd.Hasan
 
Counsel for Appellant :- Rakesh Pathak,Dinesh Pathak
 
Counsel for Respondent :- Om Prakash Tripathi,Om Prakash Tripathi
 

 
Hon'ble Bachchoo Lal,J.

Vide order dated 17.12.2016, the compromise deed / petition was sent to the Registrar General for recording the verification after the due identification of the parties by their respective counsels and the parties were directed to appear before the Registrar General on 16.1.2017.

The report of the Registrar General dated 16.1.2017 shows that the parties did not appear before him on 16.1.2017 for verification of compromise.

Learned counsel for the parties state that appellant  Mohd. Gulam Haidar became ill and he was admitted in hospital due to which the parties could not appear before the Registrar General on 16.1.2017.

Learned counsel for the parties submit that on the date fixed, parties shall appear before the Registrar General for  verification of compromise.

Let the compromise deed / petition be sent again to the Registrar General for recording verification after the due identification of the parties by their respective counsels.

Parties are directed to appear before the Registrar General on 29.11.2017. The Registrar General is requested to submit the duly verified compromise along with his report on 5.12.2017 before this court.

List on 5.12.2017.

Order Date :- 16.11.2017

Gss