Chameli Devi And Others vs State Of U.P. And Another
2019 Latest Caselaw 558 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 460 of 2001
 

 
Appellant :- Chameli Devi And Others
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- N. Lal
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

In re: Civil Misc. Application No. 02 of 2018.

Heard learned counsel for the parties.

In terms of order dated 23.9.2016 passed by the Apex Court in Special Leave to Appeal (C) ...CC No.(s). 17426-17504 of 2016, substitution application is allowed.

Substitution of legal heirs be carried out within a week.

List thereafter.

In re: Civil Misc. Delay Condonation Application No.279502 of 2015.

Heard learned counsel for the parties.

Cause shown is sufficient. Delay is condoned.

Delay condonation application is allowed.

In re: Civil Misc. Substitution Application No.406321 of 2017.

Heard learned counsel for the parties.

Substitution application is allowed.

Substitution of legal heirs be carried out within a week.

List thereafter.

Order Date :- 6.3.2019

RCT/-