State Of U.P. Thru Secy. ... vs Bindu Devi W/O Ram Bhuwan & Ors. ( ...
2015 Latest Caselaw 4809 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 465 of 2009
 

 
Appellant :- State Of U.P. Thru Secy. Panchayati Raj & Others
 
Respondent :- Bindu Devi W/O Ram Bhuwan & Ors. ( S/S 5141/2008 )
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- B.R. Singh
 

 
Hon'ble Mahendra Dayal,J.

C.M. Application No. 16367 of 2014

C.M. Application No. 16369 of 2014

This is an application for substitution to bring on record the legal representative of the deceased respondent no.1 supported by an affidavit and application for condonation of delay has also been filed.

Learned counsel for the respondents has no objection in case the aforesaid applications are allowed.

Both the applications are allowed  and the delay is condoned.

The appellants may carry out the amendment in the memo of appeal within a week.

Order Date :- 30.11.2015

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Case :- SPECIAL APPEAL DEFECTIVE No. - 465 of 2009

Appellant :- State Of U.P. Thru Secy. Panchayati Raj & Others

Respondent :- Bindu Devi W/O Ram Bhuwan & Ors. ( S/S 5141/2008 )

Counsel for Appellant :- Standing Counsel

Counsel for Respondent :- B.R. Singh

Hon'ble Mahendra Dayal,J.

C.M. Application No. 16369 of 2014

The application is allowed vide my order of date passed on C.M. Application No.1 6369 of 2014.

Order Date :- 30.11.2015

Muk

.

Case :- SPECIAL APPEAL DEFECTIVE No. - 465 of 2009

Appellant :- State Of U.P. Thru Secy. Panchayati Raj & Others

Respondent :- Bindu Devi W/O Ram Bhuwan & Ors. ( S/S 5141/2008 )

Counsel for Appellant :- Standing Counsel

Counsel for Respondent :- B.R. Singh

Hon'ble Mahendra Dayal,J.

List on 21st December, 2015.

Order Date :- 30.11.2015

Muk