LAWS(ALL)-2021-1-195

SHAHNAZ PRAVEEN Vs. SHREE RAMA ROADWAYS

Decided On January 07, 2021
Shahnaz Praveen Appellant
V/S
Shree Rama Roadways Respondents

JUDGEMENT

(1.) Heard Sri Ram Singh, learned counsel for the appellant and Sri Aditya Singh Parihar, learned counsel for the respondents.

(2.) Sri Ram Singh submits that appellant no. 2 has died, but all the legal heirs of appellant no. 2 are on record, therefore, substitution application be allowed.

(3.) This contention of the appellant's counsel is not opposed, hence, substitution application is allowed.