Billar vs Kamal Singh
2017 Latest Caselaw 6662 ALL

Citation : 2017 Latest Caselaw 6662 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Billar vs Kamal Singh on 10 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc. Substitution Application No. 303007 of 2017
 
IN
 

 
Case :- SECOND APPEAL No. - 62 of 2010
 

 
Appellant :- Billar
 
Respondent :- Kamal Singh
 
Counsel for Appellant :- S.C. Tripathi
 
Counsel for Respondent :- Anil Kumar Dubey
 

 
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 submits that the sole appellant Billar has died on 16.8.2017 and the substitution application has been filed on 15.9.2017 which is within time.

The substitution application is allowed. The necessary amendment be carried out within ten days.

List thereafter.

Interim order, if any, is extended till the next date of listing.

Order Date :- 10.11.2017

Gss

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