Mangoo And Others vs U.P. Awas Evam Vikash Parishad ...
2019 Latest Caselaw 563 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Case :- FIRST APPEAL No. - 696 of 2015
 
Appellant :- Mangoo And Others
 
Respondent :- U.P. Awas Evam Vikash Parishad Lucknow And Another
 
Counsel for Appellant :- Surendra Tewari,Yash Tandon
 
Counsel for Respondent :- Vivek Saran
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

In re: Civil Misc. Application No. 06 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. of 2018.

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. of 2018.

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/-