Rajpati Singh vs Bhagwati Singh & Others
2013 Latest Caselaw 2010 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 562 of 1994
 

 
Petitioner :- Rajpati Singh
 
Respondent :- Bhagwati Singh & Others
 
Petitioner Counsel :- T.P. Singh,Anil Kumar Singh,Aradhana Chauhan,Rakesh Kumar Pathak,Santosh Kumar Mishra
 
Respondent Counsel :- Sankatha Rai,K.C. Pandey,P.N.Srivastava,Shiv Shanker Pandey,Suresh Srivastva
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Delay Condonation Application No. 237234 of 2012

Substitution  Application No. 237235 of  2012

Heard Sri Rakesh Kumar Pathak, learned counsel for the appellant and Sri Suresh Srivastava, learned counsel representing heirs of respondent no. 1/1.

Substitution application has been filed to bring on record heirs and legal representatives of deceased respondent no. 1/1. Delay in filing substitution application has sufficiently been explained. Delay condonation application is allowed. Delay condoned.

Substitution application  is allowed.  Office to carry out necessary  incorporation in the  array of parties.

Order Date :- 13.5.2013

P.P.

Case :- SECOND APPEAL No. - 562 of 1994

Petitioner :- Rajpati Singh

Respondent :- Bhagwati Singh & Others

Petitioner Counsel :- T.P. Singh,Anil Kumar Singh,Aradhana Chauhan,Rakesh Kumar Pathak,Santosh Kumar Mishra

Respondent Counsel :- Sankatha Rai,K.C. Pandey,P.N.Srivastava,Shiv Shanker Pandey,Suresh Srivastva

Hon'ble Mrs. Sunita Agarwal,J.

Abatement Application No.62815

Rejected.

List this appeal for admission in the next cause list.

Order Date :- 13.5.2013/P.P.