Mohd. Hanif vs State Of U.P. And Others
2019 Latest Caselaw 642 ALL

Citation : 2019 Latest Caselaw 642 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Mohd. Hanif vs State Of U.P. And Others on 6 March, 2019

Bench: Shashi Kant Gupta, Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Case :- FIRST APPEAL No. - 296 of 2004
 
Appellant :- Mohd. Hanif
 
Respondent :- State Of U.P. And Others
 
Counsel for Appellant :- N. Lal,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. 05 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. Substitution Application No. 01 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.

Order Date :- 6.3.2019

RCT/-