Himachal Pradesh High Court
Devinder Kumar Sharma vs . Mehar Chand on 22 November, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Devinder Kumar Sharma vs. Mehar Chand through LRs.
.
RSA No. 58 of 2002 22.11.2022 Present: Ms. Kusum Chaudhary, Advocate, for the appellant.
Mr. Maan Singh, Advocate, for respondents No. 1 (b) to 1 (e).
Respondent No. 1 (a) Smt. Durga Devi, is stated to have died on 15.3.2021. Her death certificate has been placed on record. Learned counsel for the applicant submits that the legal representatives of Smt. Durga Devi deceased respondent No. 1 (a) are already on record and her name be deleted from the array of respondents. On the prayer of learned counsel for the appellant, the name of deceased respondent No. 1 (a), Durga Devi is ordered to be deleted from the array of respondents. Amended memo of parties be filed within one week. Registry is also directed to make necessary corrections in the memo of parties.
Learned counsel for the respondents has submitted that he is under instructions not to contest the prayer of the applicant for restoration of the appeal to its original number. Accordingly, the application is allowed. The order dated 18.4.2013, passed by this Court is recalled and the appeal RSA No. 58 of 2002 is ::: Downloaded on - 22/11/2022 20:37:57 :::CIS restored to its original number. The application stands .
disposed of.
RSA No. 58 of 2002List for hearing in the third week of March, 2023.
22nd November, 2022
(kck)
r to (Satyen Vaidya)
Judge
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