Shivang Manohar vs Bharat Bhushan Gupta And 25 Others
2017 Latest Caselaw 7186 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Application No. 365890 of 2017
 
IN
 

 
Case :- SECOND APPEAL No. - 680 of 2015
 

 
Appellant :- Shivang Manohar
 
Respondent :- Bharat Bhushan Gupta And 25 Others
 
Counsel for Appellant :- Nipun Singh,Ajay Kumar Singh,Navin Sinha
 
Counsel for Respondent :- Ajay Kumar Singh,Ashish Kumar Singh,Sumit Suri
 

 
Hon'ble Bachchoo Lal,J.

Heard Sri Manohar Prasad Gupta, Advocate, holding brief of Sri Nipun Singh, learned counsel for the appellant, Sri Ashish Kumar Singh, learned counsel for the respondent nos. 12, 15, 16, 17, 19, 20, 21, 22, 23, 24 and 25 and perused the record.

The Civil Misc. Application No. 365890 of 2017 has been filed to delete the names of respondent nos. 1 to 11, 13, 14 and 18  from the array of the parties.

Learned counsel for the appellant states that respondent  nos. 1 to 11, 13, 14 and 18 have transferred their share in favour of respondent nos. 15 to 17 of the disputed property and the respondent no. 18 has died and her legal representatives are on record.

Learned counsel for the respondents also states that he has no objection if the aforesaid application is allowed.

Accordingly, the application is allowed.

Necessary amendment be carried out within ten days.

List thereafter.

Order Date :- 21.11.2017

Gss