Allahabad High Court
Sri Ram & Others vs Ram Kishan on 4 February, 2010
Author: Sanjay Misra
Bench: Sanjay Misra
Court No. - 19 Civil Misc. Substitution Application No. 2671 of 1984 IN Case :- SECOND APPEAL No. - 2492 of 1978 Petitioner :- Sri Ram & Others Respondent :- Ram Kishan Petitioner Counsel :- Dhruva Narain Respondent Counsel :- B. N. Srivastava,Ajay Kumar Hon'ble Sanjay Misra,J.
This is an application for substitution of the deceased respondent no.1 namely Ram Kishan. It is supported with an affidavit. Notices were issued in this application. There is no counter affidavit available on record.
It is stated that the respondent no.1, Sri Ram Kishan died in first week of March, 1984 and this substitution application has been made within time.
In view of the aforesaid circumstances, this substitution application is allowed. Let the heirs and legal representatives of the deceased respondent no.1 as mentioned in paragraph 2 of the affidavit be substituted in the array of the parties. Necessary substitution be carried out by learned counsel for the appellant within two weeks.
No order is passed as to costs.
Order Date :- 4.2.2010 Lbm/-