Himachal Pradesh High Court
Sanjay Sood vs . Smt. Arvind Shegal And Others on 9 January, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Sanjay Sood Vs. Smt. Arvind Shegal and others Civil Revision No. 47 of 2022 09.01.2023 Present: Mr. G.C. Gupta, Senior Advocate, with Ms. Meera .
Devi, Advocate, for the petitioner.
Name of respondent No. 1 stands deleted.
None for respondents No. 2 and 3.
Respondent No. 4 is stated to have died.
Respondents No. 5 and 6 are ex parte.
On the last date of hearing, this Court was informed that the cause title has become defective, as proforma respondent No. 4 had died.
Today, learned Senior Counsel appearing for the petitioner informs the Court that proforma respondent No. 4 was made a party in her capacity as legal representative of the original petitioner and as her legal representatives are otherwise on record as proforma respondents No. 5 and 6, therefore, it will be in the interest of justice in case name of the proforma respondent No. 4 is ordered to be deleted from the memo of parties. Ordered accordingly.
The name of respondent No. 4 is ordered to be deleted from the memo of parties by taking on record the factum of her legal representatives being already on record as proforma respondents No. 5 and 6. Registry is directed to carry out necessary corrections in the memo of parties.
As prayed for, list for consideration after ensuing winter vacations.
(Ajay Mohan Goel) Judge January 09, 2023 (bhupender) ::: Downloaded on - 09/01/2023 20:38:02 :::CIS