Ram Roop vs Smt. Usha Devi And Others
2013 Latest Caselaw 1546 ALL

Citation : 2013 Latest Caselaw 1546 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

Ram Roop vs Smt. Usha Devi And Others on 1 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 173 of 1997
 

 
Petitioner :- Ram Roop
 
Respondent :- Smt. Usha Devi And Others
 
Petitioner Counsel :- Rajesh Ji Verma,S.P. Lal
 
Respondent Counsel :- H.K. Misra
 

 
Hon'ble Mrs. Sunita Agarwal,J.

The appeal stands abated on account of order dated 25.11.2008 passed on the substitution application to bring on record the heirs and legal representatives of sole appellant. learned counsel for the appellant has not taken steps. The appeal was listed under Chapter XII Rule 4 of the Rules of the Court and substitution application was dismissed on 25.11.2008.

As the appeal has been abated, subsequent orders passed by this Court are of no relevance. Learned counsel for the appellant prays for and is allowed three weeks' time to file restoration application for recall of order dated 25.11.2008 passed by this Court.

List after three weeks.

Order Date :- 1.5.2013

P.P.