Jamuna Rai And Other vs Kumar And Others
2019 Latest Caselaw 4552 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 477 of 1990
 
Appellant :- Jamuna Rai And Other
 
Respondent :- Kumar And Others
 
Counsel for Appellant :- ,Ashok Kumar Rai,Ravindra Nath Rai,Ravindra Kumar Rai
 
Counsel for Respondent :- ,Ashok Kumar Rai
 

 
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 :- 15.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 477 of 1990

Appellant :- Jamuna Rai And Other

Respondent :- Kumar And Others

Counsel for Appellant :- ,Ashok Kumar Rai,Ravindra Nath Rai,Ravindra Kumar Rai

Counsel for Respondent :- ,Ashok Kumar Rai

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Substitution Application)

1. Heard.

2. Allowed.

3. Let substitution be carried out within five days.

4. List the appeal in the next cause list.

Order Date :- 15.5.2019/Mukesh