Raja Ram And Others vs Jag Narayan And Others
2017 Latest Caselaw 5356 ALL

Citation : 2017 Latest Caselaw 5356 ALL
Judgement Date : 11 October, 2017

Allahabad High Court

Raja Ram And Others vs Jag Narayan And Others on 11 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- SECOND APPEAL No. - 653 of 2005
 

 
Appellant :- Raja Ram And Others
 
Respondent :- Jag Narayan And Others
 
Counsel for Appellant :- P.P. Chaudhary,Akhilesh Kr.Mishra,Chintamani Yadav,Yatindra
 
Counsel for Respondent :- Anant Vijay,D.R.Chaudhary,Dharmraj Chaudhary,Faujdar Rai
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellants, Sri B.R. Chaudhary, learned counsel for the legal heirs of respondent no. 1 are present.

Issue notice to the legal heirs of respondent no. 2 Bahadur son of Kali Charan on delay condonation application.

Steps be taken within 15 days.

List after service of notice upon the legal heirs of respondent no. 2.

In the meantime, learned counsel for the legal heirs of respondent no. 1 may file counter affidavit to the delay condonation application filed in substitution applications.

Order Date :- 11.10.2017

Gss