Citation : 2019 Latest Caselaw 643 ALL
Judgement Date : 6 March, 2019
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- FIRST APPEAL No. - 482 of 2005 Appellant :- Sabbir Ahmad And Others Respondent :- State Of U.P. And Another 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. 03 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. 210168 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/-
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