Allahabad High Court
Smt. Akhtari Khatoon And Others vs Union Of India And Others on 27 July, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 20952 of 1995 Petitioner :- Smt. Akhtari Khatoon And Others Respondent :- Union Of India And Others Petitioner Counsel :- M.A. Qadeer,Bijendra Kumar Mishra,J.N. Singh,Y.Pandey Respondent Counsel :- .../C.S.C.,B.D. Mandhyan,S.K. Srivastava,Satish Mandhyan Hon'ble Dilip Gupta,J.
Civil Misc. Delay Condonation Application No.49283 of 2009 I have heard learned counsel for the parties. In view of the averments made in the affidavit filed in support of the application under Section 5 of the Limitation Act, I am satisfied that the applicant was prevented by sufficient cause from preferring the application within the period of limitation. The application is, accordingly, allowed. Civil Misc. Substitution Application No.49286 of 2009 The application is allowed. Let the necessary substitution be carried out.
Order on order-sheet List after a month.
Order Date :- 27.7.2010 SK