Abdul Raqeeb Khan vs State Of U.P.Thru Secy. Principal ...
2019 Latest Caselaw 86 ALL

Citation : 2019 Latest Caselaw 86 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Abdul Raqeeb Khan vs State Of U.P.Thru Secy. Principal ... on 25 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1923 of 2012
 

 
Petitioner :- Abdul Raqeeb Khan
 
Respondent :- State Of U.P.Thru Secy. Principal Secy.Revenue And Others
 
Counsel for Petitioner :- R.A. Khan,Abdul Alim Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

(C.M. Application No. 10306 of 2019)

Heard learned counsel for the parties.

This is an application for condonation of delay in filing application for substitution on account of death of sole petitioner.

Despite time being granted, no objection has been filed.

Cause shown in the application is sufficient.

The application is allowed.

The delay in filing the application for substitution is condoned.

(C.M. Application No. 120332 of 2016)

Heard learned counsel for the parties.

The substitution application is allowed.

Learned counsel for the petitioner is permitted to incorporate the necessary substitution within three days.

List thereafter.