Ranjeet Singh & Others vs State Of U.P. & Another
2014 Latest Caselaw 4452 ALL

Citation : 2014 Latest Caselaw 4452 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

Ranjeet Singh & Others vs State Of U.P. & 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. - 1100 of 2001
 
Appellant :- Ranjeet Singh & Others
 
Respondent :- State Of U.P. & 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 Ranjeet Singh died on 24.8.2012 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 and 1/3. The substitution be carried out within a week.

Order Date :- 14.8.2014