Allahabad High Court
Shafat Ahmad Khan And Others. vs A.D.D.C.Sultanpur And Others. on 15 March, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- WRIT - B No. - 2491 of 1985 Petitioner :- Shafat Ahmad Khan And Others. Respondent :- A.D.D.C.Sultanpur And Others. Counsel for Petitioner :- S.P.Pathak,Devendra Kumar Pathak,S.M.Nasir,S.P. Pathak Counsel for Respondent :- Mohd.Arif Khan,C.S.C.,Mohd Aslam Khan,Mohd Shadab Khan Hon'ble Jaspreet Singh,J.
Adjourned on the illness slip of Sri Mohd. Aslam Khan, learned counsel for the respondents.
List this case again on 31-03-2022.
Learned counsel for the petitioner submits that though the applications for substitution were allowed on 23-07-2021 and 26-11-2021, but, on account of inadvertence, amendment could not be incorporated.
Learned counsel for the petitioner is permitted to carry out necessary amendment in the writ petition during course of the day.
Order Date :- 15.3.2022 AKS