Smt. Reshma Khatoon And Another vs Noor Mohammad And Others
2019 Latest Caselaw 4423 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 560 of 1995
 
Appellant :- Smt. Reshma Khatoon And Another
 
Respondent :- Noor Mohammad And Others
 
Counsel for Appellant :- P.K. Gupta
 
Counsel for Respondent :- A.K. Srivastava,M.F. Ansari
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Delay Condonation Application )

1. Cause shown is sufficient.

2. Delay in filing the substitution application is hereby condoned.

3. This application, accordingly, stands allowed.

Order Date :- 13.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 560 of 1995

Appellant :- Smt. Reshma Khatoon And Another

Respondent :- Noor Mohammad And Others

Counsel for Appellant :- P.K. Gupta

Counsel for Respondent :- A.K. Srivastava,M.F. Ansari

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Substitution Application )

1. Heard.

2. Allowed.

3. Let substitution be carried out within two weeks.

4. The name shown in the counsel affidavit be corrected.

5. List the appeal on 30.5.2019.

Order Date :- 13.5.2019/Mukesh