Kurian Joseph, J. - (1.) Application for substitution is allowed.
(2.) Leave granted.
(3.) The appellant approached this Court, aggrieved by the Judgment and order dated 28.03.2018 passed by the High Court of Judicature at Allahabad in Civil Misc. Petition No. 1284 of 2018, whereby the High Court confirmed the order of eviction.;