Patna High Court - Orders
Smt.Radha Devi vs Dip Narayan Mandal & Ors on 15 February, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.43 of 2007
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SMT.RADHA DEVI
... ... Appellant/s
Versus
DIP NARAYAN MANDAL & ORS
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Rajeev Kumar Sinha
For the Respondent/s : Mr. Shakti Suman Kumar
Mr. Atul Shankar
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
8 15-02-2018I.A.No. 3113 of 2017 has been filed for substitution of the proposed heirs of the deceased sole appellant who is said to have died on 02.01.2008. There is also a prayer for condonation of delay in filing the substitution petition and setting aside abatement, if any.
Learned counsel appearing on behalf of the respondents does not have any objection to such prayer.
I.A.No. 3113 of 2017 is accordingly allowed. Let names of legal heirs/representatives of the sole appellant, as described in paragraph 1 of the said application, be substituted after expunging the name of appellant no.1 from the cause title of the appeal.
The heirs of the appellant proposed to be substituted have already entered appearance by filing Vakalatnama. Abatement, if Patna High Court SA No.43 of 2007(8) dt.15-02-2018 2/2 any, stands set aside.
(Chakradhari Sharan Singh, J) HR/-
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