Mohd. Ibraheem & Others vs D.D.C. Pratapgarh& Others
2019 Latest Caselaw 804 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 1388 of 1989
 

 
Petitioner :- Mohd. Ibraheem & Others
 
Respondent :- D.D.C. Pratapgarh& Others
 
Counsel for Petitioner :- M.A. Khan
 
Counsel for Respondent :- C.S.C.,B.K.Singh,H.G.S. Parihar,V.R.Singh
 

 
Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 30504 of 2018

This application has been filed by the heirs of the deceased petitioner no. 4 praying to be substituted in place of petitioner no. 4.

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 petitioner is directed to carry out appropriate substitution in relation to petitioner no. 4 during the course of the day as stated in the prayer clause of the application.

Order Date :- 7.3.2019

Satyam

Case :- CONSOLIDATION No. - 1388 of 1989

Petitioner :- Mohd. Ibraheem & Others

Respondent :- D.D.C. Pratapgarh& Others

Counsel for Petitioner :- M.A. Khan

Counsel for Respondent :- C.S.C.,B.K.Singh,H.G.S. Parihar,V.R.Singh

Hon'ble Salil Kumar Rai,J.

List again in the next cause list for final hearing.

Order Date :- 7.3.2019

Satyam