Citation : 2011 Latest Caselaw 5270 ALL
Judgement Date : 19 October, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Civil Misc. Substitution Application No.253727 of 2007 IN Case :- WRIT - C No. - 25488 of 2007 Petitioner :- Bhagwat Singh And Others Respondent :- Rajendra Prasads Alias Rajender Prasad And Others Petitioner Counsel :- D.V. Jaiswal Respondent Counsel :- C.S.C.,Anuj Kumar Hon'ble Sunil Hali,J.
This is a substitution application for bringing on record the legal heirs of respondent No.1-Rajendra Prasad alias Rajender. No objection has been filed by other side.
The substitution application is allowed. The legal heirs of respondent No.1 be brought on record as respondent No. 1/1. Smt.Munni Devi, W/o Parmanand Misra, R/o Village Bhadawal, Post Jamalpur, Pargana Bhili, Tehsil Chunar, District Mirzapur and respondent 1/2. Smt. Madhuri Devi, W/o Lallan Dev Pandey, R/o Village-Jamui, Post-Jamui, Tehsil- Madihan, District-Mirzapur.
Notice on behalf of legal heirs of respondent No.1 has been accepted by the learned counsel. Service is complete.
List after three weeks. Counter affidavit, if any, may be filed in the meanwhile.
Order Date :- 19.10.2011
NS
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