Shri Krishna Chandra vs Smt. Manju Bansal
2015 Latest Caselaw 5336 ALL

Citation : 2015 Latest Caselaw 5336 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Shri Krishna Chandra vs Smt. Manju Bansal on 10 December, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- CIVIL REVISION No. - 181 of 2008
 

 
Revisionist :- Shri Krishna Chandra
 
Opposite Party :- Smt. Manju Bansal
 
Counsel for Revisionist :- Brijesh Kumar Saxena
 
Counsel for Opposite Party :- S.S.Imam,Vinay Shankar
 

 
Hon'ble Mahendra Dayal,J.

It has been pointed out by the learned counsel for the revisionists that the revisionist no.1 Shri Krishna Chandra had died. However, his legal representatives are already on record as revisionists no. 3 and 4. However, learned counsel for the revisionists wants to move an application for substitution which he shall file in registry.

Shri Rajiev Kumar Tripathi has also appeared on behalf of the opposite party and wants to file Vakalatnama. He is directed to file Vakalatnama in the registry of this Court.

List on 21st December, 2015.

Interim order shall continue till the next date of listing.

Order Date :- 10.12.2015

Muk