Ghanshyam vs State Of U.P. And Another
2014 Latest Caselaw 4438 ALL

Citation : 2014 Latest Caselaw 4438 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

Ghanshyam vs State Of U.P. And Another on 14 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 1152 of 2001
 

 
Appellant :- Ghanshyam
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- Madan Mohan,Anil Babu
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Delay Condonation Application.

Cause shown is sufficient. The delay in filing the substitution application is condoned. The application is allowed.

Order Date :- 14.8.2014

Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Substitution Application.

Appellant no. 1 Ghanshyam died on 7.6.2008 leaving behind the applicants as his legal heirs . The application is allowed. In front of the name of appellant no. 1 the word since deceased be mentioned and the applicants as his legal heirs be impleaded/substituted as appellant nos. 1/1, 1/2, 1/3 and 1/4. The substitution be carried out within a week.

Order Date :- 14.8.2014