Paras Nath vs Vishwanath
2012 Latest Caselaw 247 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 1711 of 1991
 

 
Petitioner :- Paras Nath
 
Respondent :- Vishwanath
 
Petitioner Counsel :- V.K.Singh,A.L. Tripathi,Ashok Kumar Jaiswal,S.K.Singh,Siddharth Jaiswal,V.K. Singh
 
Respondent Counsel :- Sailendra Kumar,R.P. Ram,Ram Dular Patel,Shailendra Kumar Pandey
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. DELAY CONDONATION APPLICATION.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The delay in filing the substitution application is condoned.

Order Date :- 13.4.2012

OP

Hon'ble Rajes Kumar,J.

CIVIL MISC. SUBSTITUTION APPLICATION.

Heard learned counsel for the parties.

The appellant no. 1 Paras Nath died on 5.1.2004 leaving behind his heirs mentioned in paragraph-3 of the affidavit.

Learned counsel for the appellants Sri Siddharth Jaiswal states that he represents the legal heirs of appellant no. 1.

In view of the above, the application is allowed. In front of the name of appellant no. 1, the word since deceased be mentioned and his legal heirs mentioned in paragraph-3 of the affidavit be substituted/impleaded as the appellants. The substitution be carried out within two weeks.

Order Date :- 13.4.2012

OP

Case :- SECOND APPEAL No. - 1711 of 1991

Petitioner :- Paras Nath

Respondent :- Vishwanath

Petitioner Counsel :- V.K.Singh,A.L. Tripathi,Ashok Kumar Jaiswal,S.K.Singh,Siddharth Jaiswal,V.K. Singh

Respondent Counsel :- Sailendra Kumar,R.P. Ram,Ram Dular Patel,Shailendra Kumar Pandey

Hon'ble Rajes Kumar,J.

CIVIL MISC. DELAY CONDONATION APPLICATION.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The delay in filing the substitution application is condoned.

Order Date :- 13.4.2012

OP

Hon'ble Rajes Kumar,J.

CIVIL MISC. DELAY CONDONATION APPLICATION.

Heard learned counsel for the parties.

The appellant no. 2 Mst. Sibai died on 2.4.1994 leaving behind Shyam Lal Maurya and Shayam Behari, sons as her legal heirs. Shyam Lal Maurya also died on 27.12.1996 leaving behind his heirs Ved Prakash and Gautam Prakash. The application is allowed. In front of the name of appellant no. 2, the word since deceased be mentioned and her legal heirs Shyam Lal Maurya and Shyam Behari be substituted/impleaded as the appellants. After the substitution of the names of Shyam Lal Maurya and Shyam Behari, in front of the name of Shyam Lal Maurya, the word since deceased be mentioned and his legal heirs Ved Prakash and Gautam Prakash be substituted/impleaded as the appellants. The substitution be carried out within two weeks.

Order Date :- 13.4.2012

OP

Hon'ble Rajes Kumar,J.

The appeal is already admitted. List for hearing at the earliest.

Order Date :- 13.4.2012

OP