Gajraj Singh vs Naresh & Others
2017 Latest Caselaw 5702 ALL

Citation : 2017 Latest Caselaw 5702 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Gajraj Singh vs Naresh & Others on 24 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc. Delay Condonation Application No. 151800 of 2016
 
IN
 
Civil Misc. Substitution Application No. 151801 of 2016
 
IN
 

 
Case :- SECOND APPEAL No. - 152 of 2011
 

 
Appellant :- Gajraj Singh
 
Respondent :- Naresh & Others
 
Counsel for Appellant :- Manish Dev Singh
 
Counsel for Respondent :- R.K. Shukla,A. Kumar,Sanjay Mishra
 

 
Hon'ble Bachchoo Lal,J.

Case called out. None is present for the respondents even in revised list.

Heard learned counsel for the appellant and perused the record.

Cause shown is sufficient, therefore, delay condonaton application is allowed and 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 :- 24.10.2017

Gss

Download the LatestLaws.com Mobile App