Smt. Reeta Devi And Others vs Prakash Chaudhari, Advocate
2015 Latest Caselaw 4844 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 483 of 2001
 

 
Appellant :- Smt. Reeta Devi And Others
 
Respondent :- Prakash Chaudhari, Advocate
 
Counsel for Appellant :- Brijesh Kumar Saxena,Brijesh Kumar Saxena
 
Counsel for Respondent :- Ashok Kumar Srivastava,Atul Kumar Srivastava,Gyan Swaroop Srivastava,Ratnesh Kumar Srivastava
 

 
Hon'ble Mahendra Dayal,J.

C.M. Application No. 118524 of 2015

C.M. Application No. 118528 of 2015

Both the aforesaid applications have been moved on behalf of the appellants for substitution as well as for condonation of delay, to bring on record the legal  representative of appellant no.6, who died on 25.9.2014 during pendency of appeal.

Learned counsel for the respondent has not objection.

In view of the above, both the applications are allowed and by condoning the delay the appellants are permitted to carry out the necessary amendment within a week.

Order Date :- 30.11.2015

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Case :- SECOND APPEAL No. - 483 of 2001

Appellant :- Smt. Reeta Devi And Others

Respondent :- Prakash Chaudhari, Advocate

Counsel for Appellant :- Brijesh Kumar Saxena,Brijesh Kumar Saxena

Counsel for Respondent :- Ashok Kumar Srivastava,Atul Kumar Srivastava,Gyan Swaroop Srivastava,Ratnesh Kumar Srivastava

Hon'ble Mahendra Dayal,J.

C.M. Application No. 118528 of 2015

Application is allowed vide my order of date passed on C.M. Application No. 118524 of 2015.

Order Date :- 30.11.2015

Muk

.

Case :- SECOND APPEAL No. - 483 of 2001

Appellant :- Smt. Reeta Devi And Others

Respondent :- Prakash Chaudhari, Advocate

Counsel for Appellant :- Brijesh Kumar Saxena,Brijesh Kumar Saxena

Counsel for Respondent :- Ashok Kumar Srivastava,Atul Kumar Srivastava,Gyan Swaroop Srivastava,Ratnesh Kumar Srivastava

Hon'ble Mahendra Dayal,J.

List for hearing on 6th January, 2016.

Order Date :- 30.11.2015

Muk