Shyoraj vs Sudhir Arora
2017 Latest Caselaw 5412 ALL

Citation : 2017 Latest Caselaw 5412 ALL
Judgement Date : 12 October, 2017

Allahabad High Court

Shyoraj vs Sudhir Arora on 12 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 
Civil Misc. Delay Condonation Application  No.204383 of 2014
 
IN
 
Civil Misc. Substitution Application No.  204385 of 2014.
 
IN
 

 
Case :- SECOND APPEAL No. - 634 of 2009
 

 
Appellant :- Shyoraj
 
Respondent :- Sudhir Arora
 
Counsel for Appellant :- Shesh Kumar
 
Counsel for Respondent :- Himkanya Srivastava
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant and learned counsel for the respondent.

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

Necessary amendment be carried out within ten days.

List thereafter.

Order Date :- 12.10.2017

Gss

Download the LatestLaws.com Mobile App