Baij Nath vs Hari Shanker Chaurasiya
2017 Latest Caselaw 5417 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 
Civil Misc. Delay Condonation Application No. 352286 of 2016
 
IN
 
Civil Misc. Substitution Application No. 352287 of 2016.
 
IN
 

 
Case :- SECOND APPEAL No. - 636 of 2005
 

 
Appellant :- Baij Nath
 
Respondent :- Hari Shanker Chaurasiya
 
Counsel for Appellant :- R.C. Gupta,Murtuza Ali,Sabhajeet Singh,Vikas Dixit
 
Counsel for Respondent :- Vishnu Sahai,A.K.Mishra,Bhupeshwar Dayal,Rakesh Chandra Tiwari
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellant submits the sole appellant has died on 17.7.2016. The substitution application has been filed on 16.11.2016 with delay condonation application.

Learned counsel for the respondent states that he has no objection to allow the delay condonation application and  the substitution application.

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