Anusuchit Jati Primary Pathshala ... vs Tapesar Prasad And Others
2016 Latest Caselaw 2673 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 439 of 2012
 

 
Appellant :- Anusuchit Jati Primary Pathshala And Another
 
Respondent :- Tapesar Prasad And Others
 
Counsel for Appellant :- Vashitha Tiwari
 
Counsel for Respondent :- A.K.Singh
 

 
Hon'ble Pramod Kumar Srivastava,J.

Heard learned counsel for the parties.

It is informed by counsel for the appellants that Chhedi Prasad, respondent no. 2/1 had died and he seeks time to move substitution application. In this appeal, respondent no 1 is Tapesar Prasad who was also respondent no. 1 in first appeal. In first appeal, respondent no. 2 was Sant Ram who has been impleaded as respondent no. 2/2 in this second appeal but respondent no. 2/1 of this appeal, namely, Chhedi Prasad was not party in first appeal or in original suit. Apparently, it appears that he has unnecessarily been impleaded as party in this appeal. Learned counsel for the appellants requests for time to clarify this position, which is granted.

List this case on 26th May, 2016 as unlisted.

Order Date :- 16.5.2016

Sanjeev