Allahabad High Court
In The Matter Of The Goods Of Late Km. ... vs Shailendra Nath Mukherjee And Others on 20 January, 2011
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- TESTAMENTARY CASES No. - 10 of 2010 Petitioner :- In The Matter Of The Goods Of Late Km. Priti Lata Mukherjee Respondent :- Shailendra Nath Mukherjee And Others Petitioner Counsel :- Dinesh Chandra Mishra,In Person Respondent Counsel :- Anoop Baranwal,Narendra Mohan,Rajesh Gupta Hon'ble Rajes Kumar,J.
Civil Misc. Delay Condonation Application No. 150131 of 2010. Cause shown is sufficient. Delay in filing the substitution application is condoned. The application is allowed.
20.1.2011 OP ;
' Court No. - 33 Case :- TESTAMENTARY CASES No. - 10 of 2010 Petitioner :- In The Matter Of The Goods Of Late Km. Priti Lata Mukherjee Respondent :- Shailendra Nath Mukherjee And Others Petitioner Counsel :- Dinesh Chandra Mishra,In Person Respondent Counsel :- Anoop Baranwal,Narendra Mohan,Rajesh Gupta Hon'ble Rajes Kumar,J.
Defendant no. 2 died leaving behind wife Smt. Indira Banerjee as the sole legal heir. Sri Anoop Baranwal, Advocate has filed his Vakalatnama on behalf of Smt. Indira Banerjee and has no objection to the substitution application. The substitution application is allowed. The name of defendant no. 2 be deleted and in his place, the name of Smt. indira Banerjee be substituted. The substitution be carried on within one week. Order Date :- 20.1.2011 OP