Allahabad High Court
Sabir Mohd. Yusuf(Deceased) After Smt. ... vs Sabir Abdul Rahman(Jagjit Singh Bedi) on 22 July, 2011
Author: Yogesh Chandra Gupta
Bench: Yogesh Chandra Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL DEFECTIVE No. - 57 of 2009 Petitioner :- Sabir Mohd. Yusuf(Deceased) After Smt. Khalida Yusuf Respondent :- Sabir Abdul Rahman(Jagjit Singh Bedi) Petitioner Counsel :- Shamim Ahmad Hon'ble Satya Poot Mehrotra,J.
Hon'ble Yogesh Chandra Gupta,J.
Civil Misc. Delay Condonation Application No.103422 of 2009 Issue notice on the aforementioned Delay Condonation Application.
Sri Vijaya Prakash, Advocate, has already filed his vakalatnama on behalf of the respondent . Therefore, no notice need be sent to the respondent.
Sri Vijay Prakash, Advocate, prays for and is granted three weeks' time for filing counter affidavit in reply to the aforementioned Delay Condonation Application. Rejoinder affidavit may be filed within a further period of two weeks.
List thereafter.
Order Date :- 22.7.2011 NS