Drig Pal Singh vs Babu & Others
2013 Latest Caselaw 2040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 87 of 1997
 

 
Petitioner :- Drig Pal Singh
 
Respondent :- Babu & Others
 
Petitioner Counsel :- N.K. Saxena,Arti Saxena,Ram Kishor Gupta
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Impleadment Application

Impleadment application has been filed to bring on record vendees of sale deed dated 3.3.1984, 26.2.2004 and 31.3.2003 executed by respondent no. 1  Babu son of  Tulsi. Das.

By means of  aforesaid three sale deeds, four  persons (description of  whom have been given in  paragraph 19 of the  affidavit accompanying  impleadment application) are  sought  to be impleaded. Notices were issued to proposed respondents on 1.2.2013 fixing 11.3.2013.

Office report dated 23.4.2013 indicates that all the proposed respondents  refused to  receive the same.  Service  of notice  upon them is sufficient. No one has  put in appearance on behalf of  defendants  respondents  till date.

Let applicants be impleaded as respondents no. 4,5,6 & 7.

The impleadment application is allowed.

Order Date :- 13.5.2013

P.P.

Case :- SECOND APPEAL No. - 87 of 1997

Petitioner :- Drig Pal Singh

Respondent :- Babu & Others

Petitioner Counsel :- N.K. Saxena,Arti Saxena,Ram Kishor Gupta

Hon'ble Mrs. Sunita Agarwal,J.

Order sheet

Issue fresh notices to all the respondents  i.e.  respondents no. 1  to  3  and the  newly impleaded respondents  4,5,6 and 7 by both  ways  i.e. ordinary process as well as  registered post  A.D. Steps be taken  within a period of  ten days. 

List this appeal after service of notice for admission  alongwith connected  appeal.

Order Date :- 13.5.2013/P.P.