Prem Chandra & Others vs Paras Nath & Others
2012 Latest Caselaw 573 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 1126 of 1992
 

 
Petitioner :- Prem Chandra & Others
 
Respondent :- Paras Nath & Others
 
Petitioner Counsel :- Uk Misra,Ak Misra
 
Respondent Counsel :- Rajeev Chaddha,P.K.Misra
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. SUBSTITUTION APPLICATION.

Heard learned counsel for the parties.

Appellant no. 3 Smt. Deep Mani Devi died on 27.4.1996 leaving behind her heirs, who are already arrayed as party in the appeal. The request is that in front of the name of appellant no. 3, the word since deceased be mentioned.

The application is allowed. In front of the name of appellant no. 3, the word since deceased be mentioned and an endorsement be made that her heirs are already on record as appellant nos. 1 and 2.

Order Date :- 20.4.2012

OP

Case :- SECOND APPEAL No. - 1126 of 1992

Petitioner :- Prem Chandra & Others

Respondent :- Paras Nath & Others

Petitioner Counsel :- Uk Misra,Ak Misra

Respondent Counsel :- Rajeev Chaddha,P.K.Misra

Hon'ble Rajes Kumar,J.

Two weeks time is allowed to the appellants to serve the heirs of respondent no. 1, who are not on record. List in the week commencing 14.5.2012. 

Order Date :- 20.4.2012

OP