Dharam Narain @ Munna vs Smt. Devi And Others
2012 Latest Caselaw 599 ALL

Citation : 2012 Latest Caselaw 599 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Dharam Narain @ Munna vs Smt. Devi And Others on 20 April, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 498 of 1993
 

 
Petitioner :- Dharam Narain @ Munna
 
Respondent :- Smt. Devi And Others
 
Petitioner Counsel :- N.K.Srivastava,Madhav Jain,S.K.Tyagi
 
Respondent Counsel :- S.C.,Dilip Kumar,M.K.Gupta,Rajiv Gupta
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. SUBSTITUTION APPLICATION.

Heard learned counsel for the parties.

The sole appellant Sri Dharam Narain died on 5.4.2004 leaving behind his widow Smt. Lata Rani, son Harshit and daughter Km. Shilpi. The application is allowed. In front of the name of sole appellant, the word since deceased be mentioned and his legal heirs mentioned in the application be substituted/impleaded as the appellants. The substitution be carried out within two weeks.

Order Date :- 20.4.2012

Download the LatestLaws.com Mobile App