Devendra Kumar & Another vs Sarnam Singh & Others
2013 Latest Caselaw 1092 ALL

Citation : 2013 Latest Caselaw 1092 ALL
Judgement Date : 18 April, 2013

Allahabad High Court

Devendra Kumar & Another vs Sarnam Singh & Others on 18 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 1187 of 1997
 

 
Petitioner :- Devendra Kumar & Another
 
Respondent :- Sarnam Singh & Others
 
Petitioner Counsel :- Shyam Kumar
 
Respondent Counsel :- R. Asthana,H.N. Shukla,R.R. Shukla
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Substitution Application No.86660 of 2009

Application has been filed to bring on record the heirs and legal representatives of deceased respondent no. 2. Notices were issued. Sri R.P. Shukla has put in appearance on behalf of heirs of deceased respondent no. 2. Service of notice upon heirs and legal representatives of respondent no. 2 is sufficient as per office report. No counter affidavit has been filed till date.

Substitution application is allowed. Office to carry out necessary incorporation in the array of parties within one week.

List the appeal for hearing.

Order Date :- 18.4.2013

P.P.