Ram Gulam And Another vs Pooran
2014 Latest Caselaw 295 ALL

Citation : 2014 Latest Caselaw 295 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Ram Gulam And Another vs Pooran on 27 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1176 of 2005
 

 
Petitioner :- Ram Gulam And Another
 
Respondent :- Pooran
 
Counsel for Petitioner :- S.N.Srivastava,Suraj Narain Srivastava
 
Counsel for Respondent :- Govind Saran Nigam
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 30376 of 2014)

This is an application for substitution of legal heir of petitioner No.1.

Submission of learned counsel for petitioner is that all the heirs and legal representatives of petitioner No.1 could not be mentioned in the application, therefore, he may be permitted to withdraw the instant application with liberty to file a fresh application for substitution.

Accordingly, the application is rejected with liberty aforesaid.

Order Date :- 27.3.2014

Vijay

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