Smt. Shanti Devi vs Kailash Babu & Others
2013 Latest Caselaw 2006 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 383 of 1999
 

 
Petitioner :- Smt. Shanti Devi
 
Respondent :- Kailash Babu & Others
 
Petitioner Counsel :- Sankatha Rai,Dr. Vinod Kumar Rai,Indra Raj Singh
 
Respondent Counsel :- Satrughan Singh,Indra Raj Singh,K.K.Tripathi,Naresh Kumar,R.K. Mishra,Rakesh Kumar Yadav
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Abatement Application

Heard Sri Indra Raj Singh, learned counsel for the  appellant and  Sri M.K. Dubey holding  brief of Sri K.K. Tripathi, learned counsel for the respondents.

Since  substitution  application  to bring on record  the heirs and legal representatives of  deceased respondent no. 3  has already been allowed on 5.9.2012, this application is  rejected.

Order Date :- 13.5.2013

P.P.

.

Case :- SECOND APPEAL No. - 383 of 1999

Petitioner :- Smt. Shanti Devi

Respondent :- Kailash Babu & Others

Petitioner Counsel :- Sankatha Rai,Dr. Vinod Kumar Rai,Indra Raj Singh

Respondent Counsel :- Satrughan Singh,Indra Raj Singh,K.K.Tripathi,Naresh Kumar,R.K. Mishra,Rakesh Kumar Yadav

Hon'ble Mrs. Sunita Agarwal,J.

Stay Vacation Application

This is an admitted appeal. List this  appeal for final hearingin due course. The stay vacation application filed  in the year  2003  shall be heard at the time of  final hearing of the appeal.

Order Date :- 13.5.2013

P.P.