Har Swaroop Singh And Others vs State Of U.P. And Another
2019 Latest Caselaw 644 ALL

Citation : 2019 Latest Caselaw 644 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Har Swaroop Singh And Others vs State Of U.P. And Another on 6 March, 2019

Bench: Shashi Kant Gupta, Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Case :- FIRST APPEAL No. - 371 of 2005
 
Appellant :- Har Swaroop Singh And Others
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- N.Lal,Yash Tandon,Yogesh Tiwari
 
Counsel for Respondent :- Vivek Saran
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

In re: Civil Misc. Substitution Application No. 04 of 2018.

Heard learned counsel for the parties.

Substitution application is allowed.

Substitution of legal heirs be carried out within a week.

List thereafter.

In re: Civil Misc. Delay Condonation Application No. 01 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. 02 of 2018.

Heard learned counsel for the parties.