Bhupa Since Deceased And Others vs Gajraj And Others
2019 Latest Caselaw 1476 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Case :- FIRST APPEAL FROM ORDER No. - 2506 of 2005
 
Appellant :- Bhupa Since Deceased And Others
 
Respondent :- Gajraj And Others
 
Counsel for Appellant :- A.P. Paul,B.B. Paul
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Pursuant to order dated 20.2.2019, necessary substitution has not been carried out. The same be carried out within a week.

On substitution being carried out, notice be issued to heirs of respondent.

Order Date :- 25.3.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 2506 of 2005

Appellant :- Bhupa Since Deceased And Others

Respondent :- Gajraj And Others

Counsel for Appellant :- A.P. Paul,B.B. Paul

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Correction Application)

Correction application is disposed of.

Necessary correction has been made in the order dated 20.10.2005.

In the second line of second paragraph of the order dated 20.10.2005, the date '27.2.2005' is corrected to read as "22.7.2005".

Order Date :- 25.3.2019/Mukesh