Section 95(b) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(b)In Revenue Court cases, the procedure to be followed in the event of death, marriage or insolvency of parties is laid down in Order XXII, Civil Procedure Code. Proper steps must be taken to bring the legal representatives of the persons concerned (the Receiver in the cast of a person who is declared an insolvent) on the record within the period of limitation. Otherwise the suit is liable to abate, wholly or partly in certain cases. The abatement takes place automatically and a formal order of abatement, though not essential, should be recorded. The abatement can be set-aside on an application by the aggrieved party, if sufficient cause is shown (Order XXII, rule, 9).
