M/S. India Forgings (Pvt.) And ... vs Ramesh Chand Arora And Others
2013 Latest Caselaw 3766 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 291 of 1997
 

 
Appellant :- M/S. India Forgings (Pvt.) And Another
 
Respondent :- Ramesh Chand Arora And Others
 
Counsel for Appellant :- K.M.Sinha,Prabodh Gaur,Rakesh Gupta
 
Counsel for Respondent :- R.R. Shivhare,Atul Dayal,P.K. Ganguly,Parul Anand,Ram Singh,Somesh Khare
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Substitution Application.

Sri P.K. Ganguly, Advocate filed filed Vakalatnama on behalf of legal heirs of respondent no. 3, who died on 19.10.2012 leaving behind heirs mentioned in the application. No objection has been filed.

In view of the above, the application is allowed. In front of the name of respondent no. 3, the word since deceased be mentioned and his legal heirs mentioned in the application be substituted/impleaded as respondent nos. 3/1 and 3/2. The substitution be carried out within one week.

Order Date :- 5.7.2013

OP

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Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 291 of 1997

Appellant :- M/S. India Forgings (Pvt.) And Another

Respondent :- Ramesh Chand Arora And Others

Counsel for Appellant :- K.M.Sinha,Prabodh Gaur,Rakesh Gupta

Counsel for Respondent :- R.R. Shivhare,Atul Dayal,P.K. Ganguly,Parul Anand,Ram Singh,Somesh Khare

Hon'ble Rajes Kumar,J.

Learned counsel for the parties state that the process to compromise the dispute is in progress and likely to be settled very soon.

On their request, list after two weeks. 

Order Date :- 5.7.2013

OP