Brij Bihari Lal Tandon vs Kamla Prasad & Others
2013 Latest Caselaw 1565 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 485 of 1998
 

 
Petitioner :- Brij Bihari Lal Tandon
 
Respondent :- Kamla Prasad & Others
 
Petitioner Counsel :- G.N.Verma,Dr.Madhu Tandon,Madhur Prakash
 
Respondent Counsel :- S.A.Lari,B.D. Mandhyan,B.D.Mandhyan,Govind Krishna,K.K.Singh,M.S.Ansari
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Order Sheet

Sri Govind Krishna, learned counsel who was appearing for plaintiff respondent no. 1 made a statement that as a new counsel has been engaged by the respondent no. 1 without taking no objection from him and an abatement application has been filed on behalf of respondent no. 1 in the year 2011. He may be permitted to withdraw his Vakalatnama on behalf of plaintiff respondent no. 1.

In view of said statement, office is directed to delete the name of Sri Govind Krishna from the list of counsel of the parties when the case is next listed.

Issue notice to heirs and legal representatives of deceased respondent no. 4. Steps be taken  by ordinary process as well as registered  post A.D. within  a period of ten days.

Notices  were issued on substitution application  no. 254660 of  dated 29.8.2011.  The order dated 8.1.2013 indicates that service of notice  upon all the respondents is sufficient except  respondent no. 7.

Respondent no. 7 is  reported  dead. Learned counsel for the appellant prays for  and is allowed  two weeks' time  to file  substitution application to bring on record   the legal  representative of deceased respondent no. 7.

Order Date :- 1.5.2013

P.P.