Patna High Court - Orders
Moti Das Ji vs Mahabir Das Saint Sevi Ji on 13 October, 2014
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.181 of 2004 (11) dt.13-10-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.181 of 2004
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Moti Das Ji
.... .... Appellant/s
Versus
Mahabir Das Saint Sevi Ji & Ors.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Lalit Kishore
Mr. Ajay Kumar Sharma
For the Respondent/s : Mr. Rabindra Kr.Choudhary
Mr. Ramanand Poddar
Mr. Dr.Manoj Kumar
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
ORAL ORDER
11 13-10-2014Heard the learned counsel for the appellant on I.A. No.4480 of 2007.
This application has been filed for substitution of the legal representative of the deceased respondent no.1. The application is within time. Accordingly, the substitution application is allowed and the legal representative of the deceased respondent no.1 is substituted in place of the deceased after deleting his name.
Issue appeal notice to the newly substituted respondent for which the appellant shall file the necessary requisites in ordinary process as well as registered post within one week after Chhath Holidays.
Saurabh/- (Mungeshwar Sahoo, J) U