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Mohd. Yakub Khan vs S.O.C
2019 Latest Caselaw 418 ALL

Citation : 2019 Latest Caselaw 418 ALL
Judgement Date : 5 March, 2019

Allahabad High Court
Mohd. Yakub Khan vs S.O.C on 5 March, 2019
Bench: Salil Kumar Rai



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 183 of 1988
 

 
Petitioner :- Mohd. Yakub Khan
 
Respondent :- S.O.C
 
Counsel for Petitioner :- R.N. Misrr,Dhirendra Singh,J. Singh,Mohd. Arif Khan
 
Counsel for Respondent :- C.S.C,K. Hussain,Mohammad Aslam Khan
 

 
Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 57491 of 2014 and C.M. Application No. 57493 of 2014

Sri Mohammad Aslam Khan, Advocate represents respondent no. 3/1.

The delay in filing the substitution application has been explained in the affidavit.

The explanation is found sufficient.

The delay in filing the substitution application is condoned and the delay condonation application is allowed.

Substitution application is also allowed.

The counsel for the petitioner is directed to carry out appropriate substitution in relation to respondent nos. 3/1 and 3/2 within a week as stated in the prayer clause of the application.

Order Date :- 5.3.2019

Satyam

Case :- CONSOLIDATION No. - 183 of 1988

Petitioner :- Mohd. Yakub Khan

Respondent :- S.O.C

Counsel for Petitioner :- R.N. Misrr,Dhirendra Singh,J. Singh,Mohd. Arif Khan

Counsel for Respondent :- C.S.C,K. Hussain,Mohammad Aslam Khan

Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 115291 of 2014

In view of the order passed in C.M. Application No. 57491 of 2014, the application is dismissed as infructuous.

Order Date :- 5.3.2019

Satyam

Case :- CONSOLIDATION No. - 183 of 1988

Petitioner :- Mohd. Yakub Khan

Respondent :- S.O.C

Counsel for Petitioner :- R.N. Misrr,Dhirendra Singh,J. Singh,Mohd. Arif Khan

Counsel for Respondent :- C.S.C,K. Hussain,Mohammad Aslam Khan

Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 4805 of 1989

The present application is to substitute the heirs of the sole deceased petitioner.

The application is allowed.

The counsel for the petitioner is directed to carry out appropriate substitution in the array of parties within a week from today.

Order Date :- 5.3.2019

Satyam

Case :- CONSOLIDATION No. - 183 of 1988

Petitioner :- Mohd. Yakub Khan

Respondent :- S.O.C

Counsel for Petitioner :- R.N. Misrr,Dhirendra Singh,J. Singh,Mohd. Arif Khan

Counsel for Respondent :- C.S.C,K. Hussain,Mohammad Aslam Khan

Hon'ble Salil Kumar Rai,J.

List for final hearing/disposal in the week commencing 1st April, 2019.

In the meantime, Sri Mohammad Aslam Khan, counsel for the respondent may also obtain instructions from respondent no.3/2.

Order Date :- 5.3.2019

Satyam

 

 

 
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