Asgar vs Kidwai Nagar Sahkari Awas Samiti ...
2017 Latest Caselaw 5353 ALL

Citation : 2017 Latest Caselaw 5353 ALL
Judgement Date : 11 October, 2017

Allahabad High Court

Asgar vs Kidwai Nagar Sahkari Awas Samiti ... on 11 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- SECOND APPEAL No. - 826 of 2006
 

 
Appellant :- Asgar
 
Respondent :- Kidwai Nagar Sahkari Awas Samiti Ltd.
 
Counsel for Appellant :- A.P. Paul,B.B.Paul,B.K.Solanki,Buddhi Prakash,Mohd Hisham Qadeer
 
Counsel for Respondent :- Rajesh Kumar Mishra,Anil Sharma,M.A. Haseen,Raj Mohan Saggi,Saurabh Jain,T.A. Khan
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant, Sri Anil Sharma, learned counsel for the respondent.

Learned counsel for the appellant states that respondent Secretary, Sri Shamim Akhtar has died on 24.11.2016 and in his place one Sri Sikandar son of Jamil has taken charge as Secretary respondent.

Issue notice to Sri Sikandar son of Jamil, the Secretary respondent, on delay condonation application returnable at an early date.

Steps be taken within 15 days.

List after service of notice upon Sri Sikandar, the Secretary respondent.

Order Date :- 11.10.2017

Gss