Smt. Manthara Devi vs Smt. Kamala Devi & Others
2017 Latest Caselaw 5663 ALL

Citation : 2017 Latest Caselaw 5663 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Smt. Manthara Devi vs Smt. Kamala Devi & Others on 24 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc. Substitution Application No. 271244 of 2017
 
IN
 

 
Case :- SECOND APPEAL No. - 107 of 2011
 

 
Appellant :- Smt. Manthara Devi
 
Respondent :- Smt. Kamala Devi & Others
 
Counsel for Appellant :- Gulab Chandra
 
Counsel for Respondent :- Rajesh Singh,B.N. Singh,Devendra Pratap Singh,Rajeev Singh
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant, learned counsel for the respondents and perused the record.

Learned counsel for the appellant submits that the sole appellant Smt. Manthara Devi has died on 25.5.2017. The substitution application has been filed within time.

Learned counsel for the respondents has no objection to allow the substitution application. The substitution application is allowed. Necessary amendment be carried out within ten days.

List thereafter.

Order Date :- 24.10.2017

Gss

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