Patna High Court - Orders
Most. Chunmunia Devi vs Ram Chandra Singh & Ors. on 5 July, 2011
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
SA No.275 of 1991
Most. Chunmunia Devi
Versus
Ram Chandra Singh & Ors.
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11. 05.07.2011I.A.No.2687 of 2010.
This application has been filed for substitution of respondent no.7, Daroga Singh, who is stated to have died on 20.12.2009 leaving behind his heirs and legal representatives as mentioned in paragraph no.1 of the petition.
The petition is within time. Learned counsel appearing on behalf of respondent no.1 has no objection. The application is allowed. Let the name of respondent no.7, Daroga Singh be expunged from the memo of appeal and be substituted by the heirs and legal representatives as mentioned in paragraph no. 1 of the application.
Issue appeal notices upon substituted heirs for which steps must be taken within two weeks under registered cover with A/D, failing which this memo of appeal shall stand rejected against the aforesaid respondents without further reference to the Bench.
( V. Nath, J. ) Nitesh