Allahabad High Court
Brij Bhushan Sharma vs Anand & Ors on 5 January, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- WRIT - C No. - 70440 of 2009 Petitioner :- Brij Bhushan Sharma Respondent :- Anand & Ors Petitioner Counsel :- A.K. Goyal Hon'ble Krishna Murari,J.
Heard learned counsel for the petitioner.
It is contended that respondents no. 2/2, 2/3, 2/4, 2/5 & 3/1/1 are the heirs of deceased judgement debtorrespondent no. 2 who are already represented by the respondent no.1 hence there is no need to serve them. Secondly, it has already been decided between the parties by the revisional order dated 17.11.2009 that the interest of the deceased judgement debtor is represented by his son and other heirs need not be noticed, still the revisional court has issued notices to them on the revision filed by respondent no. 2, which would cause unnecessary delay.
Let notices be issued to the respondent no. 1.
Steps be taken by Speed Post within two days.
Office shall issue notices fixing 18th January, 2010.
List on 18th January, 2010.
Till the next date of listing, further proceedings of civil revision no. 157 of 2009 pending in the Court of Additional District Judge, Court No. 1, Meerut shall remain stayed.
Order Date :- 5.1.2010 nd