Anusuchit Jati Primary Pathshala ... vs Tapesar Prasad And Others
2016 Latest Caselaw 3044 ALL

Citation : 2016 Latest Caselaw 3044 ALL
Judgement Date : 26 May, 2016

Allahabad High Court

Anusuchit Jati Primary Pathshala ... vs Tapesar Prasad And Others on 26 May, 2016

Bench: Pramod Kumar Srivastava




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.

Learned counsel for the appellant requests for time to file substitution application after death of respondent no. 2/1 Chhedi Prasad but it is on record, as already mentioned in order dated 16.5.2016 of this, that respondent no. 2/1 Chhedi Prasad was unnecessarily impleaded as party of this appeal, therefore, this Court find no reason for his substitution. Office is directed to strike out the name of respondent no. 2/1 Chhedi Prasad and noted "dead" infront of it.

List for hearing in the 3rd week of July, 2016 peremptorily.

Order Date :- 26.5.2016

Sanjeev