Himachal Pradesh High Court
Kamlesh Kumar And Others vs . Trilok Chand on 15 September, 2023
Kamlesh Kumar and others Vs. Trilok Chand and others .
RSA No. 360 of 2022 15.09.2023 Present: Mr. Malay Kaushal, Advocate, for the appellants.
Mr. Vijay Bhatia, Advocate, for respondents No.1 and 2.
of Respondents No.3 to 6 and 8(i) already ex-parte.
rt Steps for bringing on record the legal representatives of respondent No.7 have not been taken.
Although, it was reported on 11.5.2023 that respondent No.7 had died. The statutory period for bringing the legal representatives on record is the abatement. The abatement is automatic and does not require any order from the Court. Hence, the proceedings have abated qua respondent No.7. The only question whether appeal has abated as a whole or in part, be listed for consideration on this aspect.
Correct address for the service of respondent No.(ii) be filed and thereafter notice be issued to him within four weeks.
(Rakesh Kainthla) Judge September 15, 2023 (Chander) ::: Downloaded on - 15/09/2023 20:37:05 :::CIS