Tejpal vs Sri Ramesh Chandra Kulshreshtha & ...
2013 Latest Caselaw 1496 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 1062 of 1997
 

 
Petitioner :- Tejpal
 
Respondent :- Sri Ramesh Chandra Kulshreshtha & Others
 
Petitioner Counsel :- V.K. Singh,M.N. Singh,Mahesh Narain Singh
 
Respondent Counsel :- S.K.Kulsrestha,M.K.Nigam,R.P.Singh,Rahul Sahai,Rakesh Bhargava
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Delay Condonation Application No.126128 of 2013

Application No.126129 of 2013

Substitution application alongwith delay  condonation  application  has been filed  to bring on record  the heirs and legal representative of deceased respondents no. 1  and  7. It has been stated in the affidavit  accompanying application that  respondent no. 7 was spinster and died.

Let notices be issued  to respondents no. 2,3,4,5,6 and 8 and heirs of respondent no. 1 by ordinary process  as well as registered post A.D. Steps be taken within a period of   two weeks.

Order Date :- 30.4.2013

P.P.

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Case :- SECOND APPEAL No. - 1062 of 1997

Petitioner :- Tejpal

Respondent :- Sri Ramesh Chandra Kulshreshtha & Others

Petitioner Counsel :- V.K. Singh,M.N. Singh,Mahesh Narain Singh

Respondent Counsel :- S.K.Kulsrestha,M.K.Nigam,R.P.Singh,Rahul Sahai,Rakesh Bhargava

Hon'ble Mrs. Sunita Agarwal,J.

Impleadment  Application No.123261 of 2013.

The impleadment  application has been filed  claiming share of respondent no. 8 on the ground that he has  executed a  registered  sale deed in favour of applications.

Let notices be issued to respondent no. 8. Learned counsel for the applicants  shall take  steps  for service of notice upon  respondent  no. 8 within a period of two weeks. The appellant may file  counter affidavit  in the meantime. 

Sri Anoop  Mishra, learned counsel for the applicant   be   shown in the cause list

Order Date :- 30.4.2013

P.P.