Baij Nath vs Shital Dev And Others
2017 Latest Caselaw 7726 ALL

Citation : 2017 Latest Caselaw 7726 ALL
Judgement Date : 6 December, 2017

Allahabad High Court

Baij Nath vs Shital Dev And Others on 6 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Delay Condonation Application No. 305913 of 2014
 
IN
 
Civil Misc. Substitution Application No.  305917 of 2014
 

 
Case :- SECOND APPEAL No. - 660 of 2010
 

 
Appellant :- Baij Nath
 
Respondent :- Shital Dev And Others
 
Counsel for Appellant :- J.P. Singh,Rajeev Trivedi,Shashikant Shukla
 
Counsel for Respondent :- Gajendra Singh,Kuber Singh Yadav,Ram Bilas Prasad
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant, learned counsel for the proposed legal heirs of respondent nos. 1 and 4 and perused the record.

Learned counsel for the appellant states that the respondent no. 1 Shital Dev has died on 12.9.2013 and respondent no. 4 Bal Roop has died on 11.2.2014.

The cause shown is sufficient, therefore, delay condonation application is allowed and the delay in filing substitution application is condoned.

The substitution application is allowed.

Necessary amendment be carried out within ten days.

List thereafter.

Order Date :- 6.12.2017

Gss