Smt. Khetli vs Asharfi Lal
2017 Latest Caselaw 6212 ALL

Citation : 2017 Latest Caselaw 6212 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Smt. Khetli vs Asharfi Lal on 2 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc.Substitution Application No.37503 of 2017
 
AND
 
Civil Misc.Substitution Application No.335614 of 2017
 
IN
 

 
Case :- SECOND APPEAL No. - 1175 of 2016
 

 
Appellant :- Smt. Khetli
 
Respondent :- Asharfi Lal
 
Counsel for Appellant :- A.C.Tiwari(Ac),Ram Singh
 
Counsel for Respondent :- Sangeeta Sinha
 

 
Hon'ble Bachchoo Lal,J.

Case called out. None is present for the respondent even in revised list.

Heard learned counsel for the appellant and perused the record.

Learned counsel for the appellant states that sole respondent Asharfi Lal has died on 14.1.2017 and the appellant has died on 1.9.2017.

The substitution applications have been filed within time.

The substitution applications are allowed.

Necessary amendment be carried out within ten days.

List thereafter.

Order Date :- 2.11.2017

Gss

Download the LatestLaws.com Mobile App