Patna High Court - Orders
Shyam Narain Singh & Ors vs Smt.Barti Devi & Ors on 6 February, 2012
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.659 of 1995 (13) dt.06-02-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.659 of 1995
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Shyam Narain Singh & Ors
.... .... Appellant/s
Versus
Smt.Barti Devi & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Shambhu Sharan
Mr. Surendra Prasad Sinha
Mr. Rajesh Kumar Pandey
For the Respondent/s : Mr. Naresh Chandra Verma
Mr. Arvind Kr.
Mr. Parmanand Pd.
Mr. Arun Kr.Lal
Mr. Diwan Shivanand Basudeo
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
ORAL ORDER
13 06-02-2012Heard the learned counsel for the appellants on the interlocutory application No. 4300 of 2011.
This application has been filed for substitution of the legal representatives of the deceased appellant No.1 (i) Smt. Surti Devi.
In the facts and circumstances of the case, the application is allowed and the legal representatives as mentioned in detail in paragraph 3 of the substitution application are substituted in place of deceased appellant No.1(i). The learned counsel for the appellant submitted that he will file vakalatnama on behalf of the newly substituted appellants within one week. The prayer is allowed. If vakalatnama is not filed within one week the newly substituted appellants shall be transposed as respondents and within next one week the appellants shall file necessary requisites for appeal notice on the newly transposed respondent in ordinary process as well as registered post both. Peremptory.
(Mungeshwar Sahoo, J) S.S.