Mewa Lal vs Vishwanath And Another
2019 Latest Caselaw 3424 ALL

Citation : 2019 Latest Caselaw 3424 ALL
Judgement Date : 24 April, 2019

Allahabad High Court

Mewa Lal vs Vishwanath And Another on 24 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 52 of 1988
 
Appellant :- Mewa Lal
 
Respondent :- Vishwanath And Another
 
Counsel for Appellant :- U.K.Misra,Rama Shankar Mishra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- 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 :- 24.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 52 of 1988

Appellant :- Mewa Lal

Respondent :- Vishwanath And Another

Counsel for Appellant :- U.K.Misra,Rama Shankar Mishra

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Substitution Application )

1. Heard.