Allahabad High Court
Abdul Sattar vs Additional District Judge Lucknow on 7 July, 2010
Author: Prakash Chandra Verma
Bench: Prakash Chandra Verma
Court No. - 28 Case :- MISC. SINGLE No. - 5230 of 2008 Petitioner :- Abdul Sattar Respondent :- Additional District Judge Lucknow Petitioner Counsel :- Mohd. Adil Khan Respondent Counsel :- C.S.C.,Nandita Bharti Hon'ble Prakash Chandra Verma,J.
This is an application for setting aside abatement in filing the substitution application. I have gone through the application and the affidavit filed in support thereof. The reasons and grounds mentioned therein are sufficient. The application is allowed. The delay, if any, in filing the substitution application is condoned.
Order Date :- 7.7.2010 Rks.
Hon'ble Prakash Chandra Verma,J.
This is an application for substitution of legal heirs and representatives of the sole petitioner. I have gone through the application and the affidavit filed in support thereof. The reasons and grounds mentioned therein are sufficient. The application is allowed. Let the necessay amendment be incorporated within a week.
List in the next week.
Order Date :- 7.7.2010 Rks.