Allahabad High Court
Smt. Uma Devi vs Ghanshyam Kishore Mehrotra & Others on 8 July, 2013
Author: Dinesh Gupta
Bench: Dinesh Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- SECOND APPEAL No. - 1019 of 2000 Appellant :- Smt. Uma Devi Respondent :- Ghanshyam Kishore Mehrotra & Others Counsel for Appellant :- Ashok Bhushan,V.K. Jaiswal Counsel for Respondent :- R.K.Garg,A.N.Bhargava,Kiran Kumar Arora,M.K. Gupta,Rakesh Kumar Garg,Sushant Mishra Hon'ble Dinesh Gupta,J.
Heard learned counsel for the parties on Civil Misc. Substitution Application No.150722 of 2013.
This is an application for bringing the heirs/legal representatives of Respondent No.3 Ram Prakash alias Chhutan.
Perused the application and the affidavit.
The Substitution Application is allowed.
Sri Shashank Mishra has filed vakalatnama today on behalf of the proposed respondents.
Let Smt. Kishori Devi w/o late Ram Prakash, Rajesh Agarwal, Ramji Agarwal, Hari Om Agarwal and Vishnu Agarwal all sons of late Ram Prakash be taken on record as heirs/legal representatives of Respondent No.3.
Learned counsel for the appellant is directed to make necessary correction in the memo of appeal within a week.
List after four weeks.
In the meanwhile the office shall summon the lower court record.
Order Date :- 8.7.2013 PK