Sri Hari Bahadur Lakhtakia vs Sri Nalini Ranjan
2012 Latest Caselaw 114 ALL

Citation : 2012 Latest Caselaw 114 ALL
Judgement Date : 10 April, 2012

Allahabad High Court

Sri Hari Bahadur Lakhtakia vs Sri Nalini Ranjan on 10 April, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 566 of 2005
 

 
Petitioner :- Sri Hari Bahadur Lakhtakia
 
Respondent :- Sri Nalini Ranjan
 
Petitioner Counsel :- Nikhil Agrawal
 
Respondent Counsel :- Ajit Kumar
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. SUBSTITUTION APPLICATION NO. 331023 OF 2010.

Sri Nikhil Agrawal, Advocate states that he appears on behalf of the heirs of sole appellant who died.

The substitution application is within time. The application is allowed. In front of the name of sole appellant, the word since deceased be mentioned and the names of his heirs mentioned in paragraph-3 of the application be substituted/impleaded. The substitution be carried out within two weeks.

Order Date :- 10.4.2012

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