Jugal Kishor And 2 Others vs Upsanchalak Chakbandi, Sambhal ...
2016 Latest Caselaw 3871 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 168 of 2015
 

 
Petitioner :- Jugal Kishor And 2 Others
 
Respondent :- Upsanchalak Chakbandi, Sambhal And 28 Others
 
Counsel for Petitioner :- Mahesh Chandra Joshi
 
Counsel for Respondent :- C.S.C.,S.S. Sengar,T.S. Dabas
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Civil Misc. Substitution Application No. 389824 of 2015

This application has been filed for deleting the name of Natthu Ram, respondent-26. It has been stated that Natthu Ram died and his heirs are already on record as respondents -13, 14, 15, 16, 17 and 18.

The application is allowed.

Let a note be made as 'since deceased' against name of Natthu Ram and his heirs are already on record as respondents - 13 to 18.

Order Date :- 5.7.2016

Rahul /-

.

Case :- WRIT - B No. - 168 of 2015

Petitioner :- Jugal Kishor And 2 Others

Respondent :- Upsanchalak Chakbandi, Sambhal And 28 Others

Counsel for Petitioner :- Mahesh Chandra Joshi

Counsel for Respondent :- C.S.C.,S.S. Sengar,T.S. Dabas

Hon'ble Ram Surat Ram (Maurya),J.

Civil Misc. Substitution Application No. 389820 of 2015

Issue notice to the proposed heirs.

Order Date :- 5.7.2016

Rahul /-

.

Case :- WRIT - B No. - 168 of 2015

Petitioner :- Jugal Kishor And 2 Others

Respondent :- Upsanchalak Chakbandi, Sambhal And 28 Others

Counsel for Petitioner :- Mahesh Chandra Joshi

Counsel for Respondent :- C.S.C.,S.S. Sengar,T.S. Dabas

Hon'ble Ram Surat Ram (Maurya),J.

As prayed, two weeks' time is allowed for filing rejoinder affidavit.

List thereafter.

Interim order shall continue till the next date of listing.

Order Date :- 5.7.2016

Rahul /-