Himachal Pradesh High Court
Gmnr vs . Balbir Singh & Others on 26 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
GMNR vs. Balbir Singh & others .
RFA No.______/2022 26.12.2022 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the appellant.
Mr. Desh Raj Thakur, Addl. A.G. with Mr. Narender Thakur, Dy. A.G., for respondent No. 3.
Mr. Gurinder Singh Parmar, Advocate, for respondents No. 4 to 6.
Mr. Ajay Thakur, Advocate, vice counsel for r respondent No.9.
CMP(M) No. 171 of 2022 On 15.7.2022, it was noticed in the order passed by this Court that as per report of Registry, respondent No.7 had died. Despite various opportunities, no steps have been taken. The legal consequence of abatement is automatic.
No reply is sought to be filed. The abatement against respondent No.7 will not affect the merits of the application, as respondent No.7 was only a proforma party even before learned Reference Court.
Since there is no opposition to the averments made in the application, which is duly supported by an affidavit, the application is allowed.
Delay in filing the appeal is condoned. The application stands disposed of.
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Be registered. Admit.
Post admission notice be issued to
respondent No.1, returnable for 20.3.2023, on steps being taken within one week.
26th December, 2022
(kck)
to (Satyen Vaidya)
Judge
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