Ram Karan (Since Dead) And 4 0Rs. vs Rammurat (Since Dead) And 19 Ors.
2017 Latest Caselaw 7721 ALL

Citation : 2017 Latest Caselaw 7721 ALL
Judgement Date : 6 December, 2017

Allahabad High Court

Ram Karan (Since Dead) And 4 0Rs. vs Rammurat (Since Dead) And 19 Ors. on 6 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 467 of 2014
 

 
Appellant :- Ram Karan (Since Dead) And 4 0rs.
 
Respondent :- Rammurat (Since Dead) And 19 Ors.
 
Counsel for Appellant :- Ashok Kumar Singh,S.C. Verma
 
Counsel for Respondent :- V.C. Dixit,Ashutosh Pandey,Brijesh Chandra Tripathi,Firdos Ahmad,S.K.Rao,Syed Faizan Ahmad,Syed Farman Ahmad Naqvi
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellants states that proposed legal heir Kaushalya has died and a substitution application on behalf of appellants has been filed in registry in the month of November 2011 but the same is not on record.

Office is directed to trace out the same and place it on record.

List after ten days.

Order Date :- 6.12.2017

Gss

Download the LatestLaws.com Mobile App