Deena Nath vs Janardan Upadhyaya
2011 Latest Caselaw 4273 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 262 of 1993
 

 
Petitioner :- Deena Nath
 
Respondent :- Janardan Upadhyaya
 
Petitioner Counsel :- R.N. Singh,S.N. 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

vks

Civil Misc. Substitution Application No.23197 of 2099

In

Case :- SECOND APPEAL No. - 262 of 1993

Petitioner :- Deena Nath

Respondent :- Janardan Upadhyaya

Petitioner Counsel :- R.N. Singh,S.N. Singh

Respondent Counsel :- Rajendra Tiwari

Hon'ble Sibghat Ullah Khan,J.

Service upon proposed legal representatives is sufficient. Substitution application is allowed.

Order Date :- 1.9.2011

vks