Himachal Pradesh High Court
Brij Bala vs . Uttam Singh & Ors. on 24 June, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
.
Brij Bala vs. Uttam Singh & Ors.
RSA No.159/2008
A 24.6.2022 Present: Mr. Ajay Dhiman, Advocate vice counsel for the appellant.
Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for respondents No.1 to 3, 5 to 8 and Lrs No.9 (a) to 9 (c).
CMP (M) No.156/2022 The present application, under Order 22 Rule 4 of the Code of Civil Procedure has been maintained by the applicant for bringing on record the legal representative of deceased respondent No.2. As per the applicant, respondent No.2 has expired on 26.3.2021 leaving behind his legal representatives, as mentioned in para-2 of the application. The application is duly supported with an affidavit.
No reply to the application has been filed.
Heard. As cause to sue still persists against the legal representatives of deceased respondent No.2, as mentioned in para-2 of the application. Accordingly, the present application is allowed and the legal representatives of deceased respondent No.2, are ordered to be brought on record, however subject to just exceptions with regard to the factum that if their natural heirs want to join, they shall join at any point of time. Application stands disposed of.
CMP (M) No.157/2022
The present application, under Order 22 Rule 4 of the Code of Civil Procedure has been maintained by the applicant for bringing on record the legal representative of deceased respondent No.4. As per the applicant, respondent No.4 has expired on 7.3.2021 leaving behind his legal representatives, as ::: Downloaded on - 24/06/2022 20:06:37 :::CIS .
:: 2 ::
mentioned in para-2 of the application. The application is duly supported with an affidavit.
No reply to the application has been filed. r Heard. As cause to sue still persists against the legal representatives of deceased respondent No.4, as mentioned in para-2 of the application. Accordingly, the present application is allowed and the legal representatives of deceased respondent No.4, are ordered to be brought on record, however subject to just exceptions with regard to the factum that if their natural heirs want to join, they shall join at any point of time. Application stands disposed of.
RSA No.159/2008
It is brought to the notice of this Court that respondent No.1 has expired. Learned counsel for the appellant seeks and is granted four weeks' time to take steps, as per the law.
( Chander Bhusan
Barowalia )
Judge
24th June, 2022
(CS)
::: Downloaded on - 24/06/2022 20:06:37 :::CIS