Ram Lakhan And Another vs Ram Asrey And Others
2019 Latest Caselaw 802 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 191 of 1989
 

 
Petitioner :- Ram Lakhan And Another
 
Respondent :- Ram Asrey And Others
 
Counsel for Petitioner :- Mohd. Abid Ali,Atiya Abid,Mohammad Abid Ali,Rajesh Kumar,Tilak Raj Singh
 
Counsel for Respondent :- C.S.C.,B.K. Singh
 

 
Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 81663 of 2014

Issue notice by registered post with acknowledgement due to the proposed heirs of opposite no. 1 for which steps shall be taken by the petitioners within ten days from today.

In case, steps as aforesaid are taken by the petitioners, the office shall issue notice to the opposite party.

List after service of notice.

On failure of the petitioners to take steps as aforesaid, the case shall be listed after ten days under Chapter 12 Rule IV of the Allahabad High Court Rules, 1952.

Order Date :- 7.3.2019

Satyam

Case :- CONSOLIDATION No. - 191 of 1989

Petitioner :- Ram Lakhan And Another

Respondent :- Ram Asrey And Others

Counsel for Petitioner :- Mohd. Abid Ali,Atiya Abid,Mohammad Abid Ali,Rajesh Kumar,Tilak Raj Singh

Counsel for Respondent :- C.S.C.,B.K. Singh

Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 81660 of 2014

The delay in filing the substitution application has been explained in the affidavit.

The explanation is found sufficient.

The delay in filing the substitution application is condoned and the delay condonation application is allowed.

Substitution application is also allowed.

The counsel for the petitioners is directed to carry out appropriate substitution in relation to petitioner no. 1 within three days as stated in the prayer clause of the application.

Order Date :- 7.3.2019

Satyam