VANSHIDHAR TIWARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant applications have been filed to substitute the legal heirs of deceased respondent Nos. 5 and 7 along with an application under Sec. 5 of the Limitation Act but in view of order dtd. 10/1/2020 passed by this Court, this application shall be treated in respect to deceased-respondent No. 5 only.

(3.) Notices were issued to the proposed heirs of deceased respondent No.5 and as per office report, service is sufficient upon the proposed heirs.