Iqbal vs Mohd. Afjal
2026 Latest Caselaw 2447 UK

Uttarakhand High Court

Iqbal vs Mohd. Afjal on 27 March, 2026

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                                COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      27.03.2026                        AO No. 366 of 2024
                                        Iqbal
                                                                --Petitioner
                                                       Versus
                                        Mohd. Afjal
                                                                --Respondent
                                        With
                                        AO No. 367 of 2024
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Ms. Zeba Naaz, learned counsel holding brief of Mr. Siddhartha Singh, learned counsel for the appellant in AO No. 366/2024.

2. Mr. Tushar Chauhan, learned counsel for the

3. Mr. M.S. Tyagi, learned Senior Counsel assisted by Mr. Sunil Chauhan, learned counsel for respondent no. 1.

Substitution Application (IA No. 02/2025)

4. Heard learned counsel for the parties. The substitution application, for brining on record the heirs and legal representatives of the deceased appellant, being within time, is, hereby, allowed.

5. Learned counsel for the appellant shall provide amended copy of the memo of parties to the Office within a week.

6. List the appeal after four weeks.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 27.03.2026 27.03.2026 Rahul