Deoki Nandan Jaiswal And Others vs Smt. Kamala Devi And Others
2013 Latest Caselaw 2336 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2044 of 2012
 

 
Petitioner :- Deoki Nandan Jaiswal And Others
 
Respondent :- Smt. Kamala Devi And Others
 
Petitioner Counsel :- Abhishek Kumar,Kamalesh Kumar Singh
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Substitution Application.

In the application, it is stated that respondent no. 1 Smt. Kamla Devi died on 15.9.2011 leaving behind her heirs mentioned in paragraph-12 of the application. Notices have been issued to the proposed heirs of respondent no. 1 by registered post. No one has put in appearance. Office reported that neither undelivered cover nor acknowledgment slip has been returned back after service. Thus, there is a deemed service. No objection has been filed by any of the respondents.

In view of the above, the application is allowed. In front of the name of Smt. Kamla Devi, the word since deceased be mentioned and her legal heirs mentioned in Paragraph-12 of the application be substituted as respondent nos. 1/1, 1/2, 1/3, 1/4, 1/5, 1/6, 1/7, 1/8, 1/9, 1/10 and 1/11. The substitution be carried out within two weeks.

Order Date :- 17.5.2013

OP