Patna High Court - Orders
Dulhin Chandrawati Devi And Ors vs Krishna Nandan Singh And Ors on 2 September, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.558 of 2019
In
SECOND APPEAL No.229 of 2000
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DULHIN CHANDRAWATI DEVI and ORS
... ... Petitioner/s
Versus
KRISHNA NANDAN SINGH and ORS
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Uma Shankar Singh
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 02-09-2022I.A. No. 1 of 2019 This Interlocutory Application has been filed for substitution of heirs and legal representative of appellant no. 2 namely Smt. Vimla Devi who died on 29.05.2018 and heirs and legal representatives of respondent no. 2 namely Arjun Singh, who died on 28.10.2015.
This Interlocutory Application is allowed. The heirs and legal representative of appellant no. 2 namely Smt. Vimla Devi and respondent no. 2 namely Arjun Singh as mentioned in this Interlocutory Application be substituted and the names of appellant no. 2 namely Smt. Vimla Devi and respondent no. 2 namely Arjun Singh be expunged from the array of the parties. Patna High Court MJC No.558 of 2019(3) dt.02-09-2022 2/2 Re:- M.J.C. No. 558 of 2019 Heard the parties.
This application has been filed for restoration of Second Appeal No. 229 of 2000, which was dismissed for non- compliance of the order dated 06.12.2000.
For the reasons mentioned in this application, it is allowed and Second Appeal No. 229 of 2000 is restored to its original file.
(Sandeep Kumar, J) Shishir/-
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