Abdul Hameed vs Brijendra Veer Vikram
2018 Latest Caselaw 2294 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- FIRST APPEAL FROM ORDER No. - 36 of 1992
 
Appellant :- Abdul Hameed
 
Respondent :- Brijendra Veer Vikram
 
Counsel for Appellant :- M.A. Siddiqui,M.A. Siddiqui
 
Counsel for Respondent :- J.K. Agarwal,Madhukar Agarwal,Ramesh Chandra Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Delay Condonation Application)

1. Cause shown is sufficient.

2. Delay in filing the substitution application is hereby condoned.

3. This application, accordingly, stands allowed.

Order Date :- 31.8.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 36 of 1992

Appellant :- Abdul Hameed

Respondent :- Brijendra Veer Vikram

Counsel for Appellant :- M.A. Siddiqui,M.A. Siddiqui

Counsel for Respondent :- J.K. Agarwal,Madhukar Agarwal,Ramesh Chandra Pandey

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Substitution Application)

1. Heard.

2. Allowed.

3. Let substitution be carried out during the course of the day.

4.    List the appeal for hearing at 2.00 p.m..

Order Date :- 31.8.2018/Mukesh