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Ganga Prasad vs Misri Lal
2016 Latest Caselaw 1508 ALL

Citation : 2016 Latest Caselaw 1508 ALL
Judgement Date : 19 April, 2016

Allahabad High Court
Ganga Prasad vs Misri Lal on 19 April, 2016
Bench: Pramod Kumar Srivastava



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 744 of 2010
 

 
Appellant :- Ganga Prasad
 
Respondent :- Misri Lal
 
Counsel for Appellant :- Ramendra Asthana
 
Counsel for Respondent :- C.B. Kushwaha,Manoj Mishra
 

 
Hon'ble Pramod Kumar Srivastava,J.

In this mentioned case only counsel for the respondent appeared. He has filed objection/counter affidavit against substitution application but it is admitted during oral arguments that only legal representatives of deceased/respondent are being substituted. Substitution application no. 212028 of 2014 is allowed. Office is directed to make necessary amendment in memo of appeal accordingly.

This appeal has not been admitted so far. List this case on 23rd May, 2016 for hearing on the point of admission of second appeal.

Order Date :- 19.4.2016

Sanjeev

.

Case :- SECOND APPEAL No. - 744 of 2010

Appellant :- Ganga Prasad

Respondent :- Misri Lal

Counsel for Appellant :- Ramendra Asthana

Counsel for Respondent :- C.B. Kushwaha,Manoj Mishra

In Re: Substitution application no. 212028 of 2014

Hon'ble Pramod Kumar Srivastava,J.

Allowed.

For order, see my order of date passed on order sheet.

Order Date :- 19.4.2016

Sanjeev

 

 

 
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