Murari vs Harbansh
2011 Latest Caselaw 4668 ALL

Citation : 2011 Latest Caselaw 4668 ALL
Judgement Date : 15 September, 2011

Allahabad High Court

Murari vs Harbansh on 15 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Civil Misc. Substitution Application No.31360 of 2009
 
IN
 

 
Case :- WRIT - C No. - 40402 of 2007
 

 
Petitioner :- Murari
 
Respondent :- Harbansh
 
Petitioner Counsel :- Amit Kumar Srivastava
 
Respondent Counsel :- Sc,J.B. Singh,S.N. Tiwari
 

 
Hon'ble Sunil Hali,J.

This is a substitution application for bringing on record the legal heirs of sole respondent-Harbansh. No objection has been filed by other side.

The substitution application is allowed. The legal heirs of sole respondent be brought on record as respondent No. 1/1. Smt. Saroj,W/o Late Harbansh and 1/2. Vibhuti Tiwari, S/o Late Harbansh.

Notices be served upon the legal heirs of sole respondent-Harbansh after effecting necessary correction in the cause tile of the petition within two weeks.

Order Date :- 15.9.2011

(Justice Sunil Hali)

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