Deena Nath vs Rama Shankar
2011 Latest Caselaw 4271 ALL

Citation : 2011 Latest Caselaw 4271 ALL
Judgement Date : 1 September, 2011

Allahabad High Court

Deena Nath vs Rama Shankar on 1 September, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 263 of 1993
 

 
Petitioner :- Deena Nath
 
Respondent :- Rama Shankar
 
Petitioner Counsel :- R.N. Singh,A.K. Rai,S.N. Singh,V.K. Singh
 
Respondent Counsel :- Rajendra Tiwari
 

 
Hon'ble Sibghat Ullah Khan,J.

Learned counsel for the appellant states that appellant no.2 Smt. Buddha Kunwar died in the year 1997 and a substitution application was filed with the prayer that name of appellant no.2 might be struck off from the array of the parties and a note be made to the effect that she died and survived by appellant no.1 in whose favour she had executed a Will. The said application is not available on record. Oral prayer in that regard is made by the learned counsel for the appellant which is accepted and it is directed that the name of respondent no.2 be deleted from the array of the parties and a note be made as above against her name.

Order Date :- 1.9.2011

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