MAHENDRA PRATAP SINGH Vs. VIRENDRA PRATAP SINGH
LAWS(ALL)-2006-3-207
HIGH COURT OF ALLAHABAD
Decided on March 28,2006

MAHENDRA PRATAP SINGH Appellant
VERSUS
VIRENDRA PRATAP SINGH Respondents

JUDGEMENT

Sunil Ambwani, J. - (1.) Heard Shri V.K.S. Chaudhary, learned Senior Advocate assisted by Shri K.C. Chauhan for appellants and Shri Sankatha Rai for respondents.
(2.) The substitution application No. 217329 of 2005 for recording the death of appellant No. 1 and for bringing his legal heirs on record is allowed.
(3.) The application for recalling the order dated 28.10.2005 is also allowed. The Second Appeal is restored to its original number, and was heard.;


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