Allahabad High Court
Sunder Lal Bhatia vs Onkar Nath And Ors. on 12 August, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 19 Case :- SECOND APPEAL No. - 2355 of 1983 Petitioner :- Sunder Lal Bhatia Respondent :- Onkar Nath And Ors. Petitioner Counsel :- K.M. Dayal,A.K. Saxena,Atul Dayal,D.V.Jaiswal,S.C.Verma,Satyendra Kumar Singh,V.K. Saxena Respondent Counsel :- P.N. Saxena,H.S. Nigam,Krishna Mohan,Krishna Murari Hon'ble Pankaj Mithal,J.
Respondent no. 1 has died and his heirs and legal representatives are already on record as respondents no. 2 to 7.
Accordingly, application no. 35229 of 2010 is allowed. Let an endorsement be made before respondent no. 1 that he is dead and is represented by his heirs and legal representatives ie. respondents no. 2 to 7. List the appeal for final hearing.
The listing application no. 217857 of 2010 is also disposed of. Order Date :- 12.8.2010 SKS