Abdul Hafeez & Another vs Hafizulla
2017 Latest Caselaw 4902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 
Civil Misc. Substitution Application No.  84159 of 2005.
 
                                and
 
Civil Misc. Substitution Application No.  184695 of 2017.
 
                                 and
 
Civil Misc. Substitution Application No.  423714 of 2015.
 
                                   and 
 
Civil Misc. Abatement Application Nos. 431048 of 2014 and 401301 of 2014.
 
                                   IN
 

 
Case :- SECOND APPEAL No. - 966 of 2003
 

 
Appellant :- Abdul Hafeez & Another
 
Respondent :- Hafizulla
 
Counsel for Appellant :- Rajendra Kumar Srivastava,A.P. Srivastava
 
Counsel for Respondent :- A.P. Srivastava
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellants submits that the appellant no. 1 Abdul Hafeez died on 10.1.2005 and the legal heirs of Abdul Hafeez namely, Niyaz Ahmad has also died on 12.3.2017 and the sole respondent Hafizulla has died on 1.10.2015. The substitution applications have been filed within time.

Learned counsel for the respondent has no objection, therefore, the substitution applications are allowed.

Necessary amendment be incorporated within a period of one week.

The abatement applications are hereby dismissed.

List after two weeks.

Order Date :- 3.10.2017

Gss