Dharam Singh And Others vs State Of U.P. And Another
2014 Latest Caselaw 4471 ALL

Citation : 2014 Latest Caselaw 4471 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

Dharam Singh And Others 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 No. - 241 of 2013
 
Appellant :- Dharam Singh And Others
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- Madan Mohan
 

 
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.

As per the affidavit filed along with the application, the appellant no. 3 Fakira died on 2.9.2004. The applicants are claiming themselves to be the legal heirs of appellant no. 3 on the basis of the Will dated 5.2.1985 executed in their favour by the appellant. In the absence of any counter claim, the application is allowed and in front of the name of appellant no. 3, the word since deceased be mentioned and the applicants be impleaded/ substituted as appellant nos. 3/1, 3/2, 3/3/ and 3/4 respectively. The substitution be carried out within one week. It is made clear that this substitution is only for the purposes of the present appeal and will have no effect on the right of any other person.

Order Date :- 14.8.2014

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.

The appellant no. 4 Soran Singh died on 4.10.2003 leaving behind the applicants as his legal heirs. The application is allowed and in front of the name of appellant no. 4, the word since deceased be mentioned and the applicants be impleaded/ substituted as appellant nos. 4/1 and 4/2. The substitution be carried out within one week.

Order Date :- 14.8.2014