REGENT COMPUTRONICS PVT. LTD.

USHA Appellant

V/S

Kalua Ram Respondents

Referred Judgements :-

MADHURI DEVI VS. BOARD OF REVENUE,U.P. LUCKNOW [REFERRED TO]
AMAR SINGH VS. ASSTT DIRECTOR OF CONSOLIDATION [REFERRED TO]
VIJAY PAL SINGH VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
AUDHAR VS. CHANDRAPATI [REFERRED TO]
PREMA DEVI VS. JOINT DIRECTOR OF CONSOLIDATION HEAD AUARTER AT GORAKHPUR CAMP AND [REFERRED TO]
Ramji Dixit and another VS. Bhrigunath and others [REFERRED TO]
RAM AWALAMB VS. JATA SHANKAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondent Nos.1 & 7.

(2.) The substitution application has been filed in time for incorporating the fact that the defendant No.1 Kalua Ram has died on 6/1/2026 leaving behind his heirs who are already impleaded as party to the suit.

(3.) Learned counsel for the respondents submits that he has no objection to the above substitution application.

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USHA Vs. KALUA RAM

Referred Judgements :-

JUDGEMENT

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