Rakesh Kumar vs Gopal Krishna (Deceased) & Others
2012 Latest Caselaw 266 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 688 of 2004
 

 
Petitioner :- Rakesh Kumar
 
Respondent :- Gopal Krishna (Deceased) & Others
 
Petitioner Counsel :- Pankaj Mithal,Siddhartha
 
Respondent Counsel :- Sankatha Rai,Dr.Vinod Kumar Rai,Viay Kumar Rai
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. SUBSTITUTION APPLICATION.

Learned counsel for the appellant states that he does not want to press the second prayer of the application for the substitution of the daughters of the deceased respondent no. 2. Two sons of respondent no. 2, Sri Arun Kumar and Sri Anil Kumar are already on record as respondent nos. 3 and 4. In view of the above, the application is allowed. In front of the name of Smt. Sushila Devi, the word since deceased be mentioned and an endorsement be made that her legal heirs Sri Arun Kumar and Sri Anil Kumar are already on record as respondent nos. 3 and 4.

Order Date :- 13.4.2012

OP

Case :- SECOND APPEAL No. - 688 of 2004

Petitioner :- Rakesh Kumar

Respondent :- Gopal Krishna (Deceased) & Others

Petitioner Counsel :- Pankaj Mithal,Siddhartha

Respondent Counsel :- Sankatha Rai,Dr.Vinod Kumar Rai,Viay Kumar Rai

Hon'ble Rajes Kumar,J.

Sri Amitab Agrawal, Advocate filed his Vakalatnama on behalf of the respondents, the same may be placed on record.

List this case showing the name of Sri Satish Dwivedi, learned counsel for the appellant and Sri Amitab Agarwal as counsel for the respondents. 

Order Date :- 13.4.2012

OP