Allahabad High Court
Rahat Ali And Others vs Smt. Sarbari Begum And Others on 6 November, 2017
Author: Bachchoo Lal
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Civil Misc. Substitution Application No. 340121 of 2012. IN Case :- SECOND APPEAL No. - 200 of 2012 Appellant :- Rahat Ali And Others Respondent :- Smt. Sarbari Begum And Others Counsel for Appellant :- Nitin Kumar Agrawal Counsel for Respondent :- S.K. Tiwari,Ashok Kumar Gupta,N.C. Tripathi Hon'ble Bachchoo Lal,J.
Heard counsel for the appellants, learned counsel for the respondents and perused the record.
Learned counsel for the appellants states that appellant no. 7 Azhar Hussain has died on 11.10.2012 and the substitution application has been filed on 19.11.2012 which is within time.
Learned counsel for the respondents states that he has no objection if the substitution application is allowed.
Substitution application is allowed. Necessary amendment be carried out within ten days.
List thereafter.
Order Date :- 6.11.2017 Gss