Dalpat Singh & Others vs Sri Giriraj Singh
2013 Latest Caselaw 1543 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 386 of 1998
 

 
Petitioner :- Dalpat Singh & Others
 
Respondent :- Sri Giriraj Singh
 
Petitioner Counsel :- Ajeet Kumar,Anil Bhushan,R.K. Pandey
 
Respondent Counsel :- Y.S.Bohra,H.N.Sharma,M.A.Qadeer
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Application No.325882 of 2011

Application has been filed to place on record that the appellant no. 1 Dalpat Singh died on 17.6.2011 and his heirs and legal representative are already on record. Learned counsel for both the parties are present. The application is within time and is allowed.

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

Order Date :- 1.5.2013

P.P.

.

Case :- SECOND APPEAL No. - 386 of 1998

Petitioner :- Dalpat Singh & Others

Respondent :- Sri Giriraj Singh

Petitioner Counsel :- Ajeet Kumar,Anil Bhushan,R.K. Pandey

Respondent Counsel :- Y.S.Bohra,H.N.Sharma,M.A.Qadeer

Hon'ble Mrs. Sunita Agarwal,J.

Application No.88458 of  2011

Application has been filed with the prayer  to restrain  the plaintiff respondent   from transferring the land in dispute  and for stay of further proceedings in pursuance of judgment  passed by the lower appellate court.   This appeal has not been admitted  so far.   Present application shall be  considered  at the time of admission of the appeal. 

List this  appeal for admission in the next cause list.

Order Date :- 1.5.2013

P.P.