Prahlad & Another vs Kuber & Another
2011 Latest Caselaw 1418 ALL

Citation : 2011 Latest Caselaw 1418 ALL
Judgement Date : 28 April, 2011

Allahabad High Court

Prahlad & Another vs Kuber & Another on 28 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 55021 of 2009
 

 
Petitioner :- Prahlad & Another
 
Respondent :- Kuber & Another
 
Petitioner Counsel :- Shrwa Kumar Tripathi
 
Respondent Counsel :- S.C.,M.Y. Khan
 

 
Hon'ble Rajes Kumar,J.

Respondent no. 1 Kuber died. In the substitution application it is stated that his legal heirs are already on record as petitioner nos. 1 and 2 and respondent no. 2 respectively.

In view of the above, in front of the name of Kuber, the deceased may be mentioned.

The application is allowed.

List in the week commencing 4.7..2011. Meanwhile, the respondents may file counter affidavit.

Till the next date of listing, the interim order shall continue provided the condition of the interim order granted earlier has been complied with.

Order Date :- 28.4.2011

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