Allahabad High Court
Pratap Singh & Others vs State Of U.P. & Others on 12 November, 2018
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 18
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Civil Misc. Substitution Application No.2 of 2018)
1. Heard.
2. Allowed.
3. Let substitution be carried out on or before 26.11.2018.
Order Date :- 12.11.2018/Mukesh
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Civil Misc. Substitution Application No.331018 of 2016)
1. Heard.
2. Allowed.
3. Let substitution be carried out on or before 26.11.2018.
Order Date :- 12.11.2018/Mukesh
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Civil Misc. Substitution Application No.67770 of 2011)
1. Heard.
2. Allowed.
3. Let substitution be carried out on or before 26.11.2018.
Order Date :- 12.11.2018/Mukesh
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Civil Misc. Delay Condonation Application No.67773 of 2011 )
1. Cause shown is sufficient.
2. Delay in filing the substitution application is hereby condoned.
3. This application, accordingly, stands allowed.
Order Date :- 12.11.2018/Mukesh
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Civil Misc. Substitution Application No.67779 of 2011)
1. Heard.
2. Allowed.
3. Let substitution be carried out on or before 26.11.2018.
Order Date :- 12.11.2018/Mukesh
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Civil Misc. Delay Condonation Application No.67781 of 2011 )
1. Cause shown is sufficient.
2. Delay in filing the substitution application is hereby condoned.
3. This application, accordingly, stands allowed.
Order Date :- 12.11.2018/Mukesh
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Civil Misc. Substitution Application No.159422 of 2004)
1. Heard.
2. Allowed.
3. Let substitution be carried out on or before 26.11.2018.
Order Date :- 12.11.2018/Mukesh
Case :- FIRST APPEAL No. - 900 of 1992
Appellant :- Pratap Singh & Others
Respondent :- State Of U.P. & Others
Counsel for Appellant :- Pankaj Mithal
Counsel for Respondent :- Dr. Daya Shankar,Mahendra Pratap
Hon'ble Dr. Kaushal Jayendra Thaker,J.
1. All the substitution applications are allowed. For order see order of date passed on Civil Miscellaneous Substitution Application.
2. Office to send the reminder.
3. List on 10.12.2018 for amendment application and application for additional evidence.
4. Meanwhile, call for record of Court below so as to reach this Court on or before 8.12.2018.
Order Date :- 12.11.2018/Mukesh
