Hazi Ikram vs Smt. Parveen Begum And 10 Others
2019 Latest Caselaw 2178 ALL

Citation : 2019 Latest Caselaw 2178 ALL
Judgement Date : 30 March, 2019

Allahabad High Court

Hazi Ikram vs Smt. Parveen Begum And 10 Others on 30 March, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- S.C.C. REVISION No. - 219 of 2016
 

 
Revisionist :- Hazi Ikram
 
Opposite Party :- Smt. Parveen Begum And 10 Others
 
Counsel for Revisionist :- Komal Mehrotra,Piyush Dubey
 
Counsel for Opposite Party :- Piyush Dubey
 

 
Hon'ble Manoj Kumar Gupta,J.

Heard counsel for the parties.

There is no objection to the substitution application for bringing on record heirs of deceased sole revisionist, being allowed.

It is accordingly allowed.

Let necessary amendment be carried out in cause title within a week.

Interim order is extended till the next date of listing.

(Manoj Kumar Gupta, J.)

Order Date :- 30.3.2019

skv

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