MOHAMMAD SHAKIL Vs. GIRISH CHANDRA
LAWS(ALL)-2019-9-66
HIGH COURT OF ALLAHABAD
Decided on September 12,2019

MOHAMMAD SHAKIL Appellant
VERSUS
GIRISH CHANDRA Respondents

JUDGEMENT

Harsh Kumar, J. - (1.) Civil Misc. (Delay Condonation) Application No.7 of 2019, Civil Misc. Application No.8 of 2019 & Civil Misc. (Substitution) Application No.9 of 2019
(2.) Heard Shri Dinesh Rai, Advocate, holding brief of Shri Mukesh Kumar, learned counsel for appellant and Shri S.K. Misra, learned counsel for respondent.
(3.) In reply to abatement application no.172533 of 2015 filed by respondent on 14.5.2015, applications have been moved by appellant for condonation of delay, setting aside abatement and substitution of legal representatives of deceased-respondent nos.2 & 5 to which counter affidavit has been filed on 30.7.2019.;


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