Abdul Rafi Mekrani And Others 6 vs Dy.Registrar Firms Societies & ...
2017 Latest Caselaw 5737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1484 of 2003
 
Petitioner :- Abdul Rafi Mekrani And Others 6
 
Respondent :- Dy.Registrar Firms Societies & Chits Lucknow And Others 4
 
Counsel for Petitioner :- Shafiq Mirza,Alka Verma,Chandra Prakash Karn,G. Haider,H.G.S.Parihar,Qamrul Hasan
 
Counsel for Respondent :- C.S.C.,H.L.Srivastava,Km.V. Gupta,M.B.Singh,Prakash Chandra Baranwal
 

 
Hon'ble Sanjay Harkauli,J.

1. Case taken up.

2. Learned counsel for petitioner is present. Respondents no. 1, 2 and 3 are represented through learned counsel for State. None is present for Revenue respondent.

3. On account of death of petitioner no. 4, an application for substitution was presented along with death certificate of the said petitioner. The affidavit accompanying the application states that the said petitioner is not survive by any legal representative who is already not on record. No objection and counter affidavit has been filed to the said affidavit and, therefore, the aforesaid affidavit remains unrebutted on record.

4. In these circumstances, application for substitution being C.M.Application no. 61196 of 2017 is hereby allowed. Amendment thereof be incorporated in the petition within seven days.

5. In view of the aforesaid amendment, any supplementary counter affidavit, if desired, be filed within two weeks.

6. List immediately thereafter.

Order Date :- 25.10.2017

Pachhere/-