Jai Lal And Ora vs U. Singh And Ors
2013 Latest Caselaw 1903 ALL

Citation : 2013 Latest Caselaw 1903 ALL
Judgement Date : 9 May, 2013

Allahabad High Court

Jai Lal And Ora vs U. Singh And Ors on 9 May, 2013

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- SECOND APPEAL No. - 72 of 1995
 

 
Petitioner :- Jai Lal And Ora
 
Respondent :- U. Singh And Ors
 
Petitioner Counsel :- M.A. Siddiqui
 
Respondent Counsel :- H.S. Sahai,U.S.Sahai
 

 
Hon'ble Aditya Nath Mittal,J.

List has been revised. None preset for the appellants.

Learned counsel for the respondents has submitted that appellants no.1,2 & 6 and respondent no.3 have expired but no substitution application has been filed.

Civil Misc. Application No.125396 of 2010 has been filed by learned counsel for the respondents with the prayer that appeal be dismissed as abated.

The application is allowed.

The appeal is dismissed as abated.

Order Date :- 9.5.2013

Hasnain

Download the LatestLaws.com Mobile App