LAWS(PAT)-2003-4-72

PARMANAND JHA Vs. RAJENDRA AGRICULTURAL UNIVERSITY

Decided On April 18, 2003
PARMANAND JHA Appellant
V/S
RAJENDRA AGRICULTURAL UNIVERSITY Respondents

JUDGEMENT

(1.) THIS application has been filed for substitution of heir and legal representative of deceased sole appellant, who died on 16.3.2003 leaving behind his widow.

(2.) HAVING heard learned counsel for the parties, the substitution petition is allowed.

(3.) HEARD learned counsel for the parties on merits of the appeal.