1

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION  

  CIVIL APPEAL NO.7218-7219 OF 2002

SANJAY KAPOOR & ANR. ... APPELLANT

VERSUS

JAGDISH LAL DUA (DEAD) BY LRS. ... RESPONDENTS  

O R D E R

Heard learned counsel for the appellant.

This appeal is directed against the order of the High Court allowing the

substitution application.  Allowing of substitution application does not create any right.

It is open to the appellant to urge all the contentions available to him under the law at

the time of hearing of the appeal.  It is also open to the appellant to urge that Jagdish

Lal Dua is not a legal heir of Bhag Chand @ Subhash Chand.

With the aforesaid clarification, the appeals are dismissed.

............................J. ( H.K. SEMA )

  ............................J.      ( MARKANDEY KATJU )

NEW DELHI,      MAY 06, 2008.