Allahabad High Court
Smt. Shanti Devi & Others vs Kanhaiya Lal & Others on 14 February, 2013
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- FIRST APPEAL FROM ORDER No. - 343 of 2004 Petitioner :- Smt. Shanti Devi & Others Respondent :- Kanhaiya Lal & Others Petitioner Counsel :- Vinay K. Gupta,Ashok Kumar Srivastava,Satya Prakash Srivastava Respondent Counsel :- Pradeep Chandra,Sri Prakash Lal Hon'ble Rajes Kumar,J.
Civil Misc. Delay Condonation Application.
Cause shown is sufficient. The delay in filing the application is condoned. The application is allowed.
Order Date :- 14.2.2013 OP Hon'ble Rajes Kumar,J.
Civil Misc. Substitution Application.
Respondent no. 3 Darele died on 11.5.2006 leaving behind his legal heirs, namely, Bhagirath, Jagdish and Kalicharan. All the three heirs are represented by Sri S.P. Lal, Advocate. The application is allowed. In front of the name of respondent no. 3, the word since deceased be mentioned and the names of Bhagirath, Jagdish and Kalicharan be impleaded/ substituted as respondent nos. 3/1, 3/2 and 3/3. The substitution be carried out during the course of the day.
Order Date :- 14.2.2013 OP Hon'ble Rajes Kumar,J.
Learned counsel for the parties state that the parties have compromised the dispute. Compromise application is being filed. Office is directed to send the compromise application to the District Judge, Jhansi for verification of the signatures of the parties within a period of two weeks.
List after six weeks.
Order Date :- 14.2.2013 OP