Himachal Pradesh High Court
Vijay Kumar & Anr. vs . Pritam Chand & Ors. on 6 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Vijay Kumar & Anr. Vs. Pritam Chand & Ors.
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RSA No.22/200906.07.2023 Present: Mr. Tarun Rakta, Advocate vice Mr. Athrav Sharma, Advocate, for the appellants.
Mr. Devender Sharma, Advocate, for respondents No.1, 3 and 4.
CMP(M) No.81/2023 Prayer in this application is to bring on record the legal heirs of deceased-respondent No.2 Sh. Salig Ram, who is stated to have died on 17.07.2022. Copy of death certificate has been placed on record. Detail of legal heirs of deceased-
respondent No.2 has been given in paragraph No.2 of the application. The office reports that the notice of this application has been served upon the legal heirs of deceased-respondent No.2, however, they have chosen not to appear. No objection to the application from either of the non-applicants/respondents has been made. Death has taken place during the pendency of the appeal. Delay in moving the application has been cogently explained. There is no opposition to the application from the non-
applicants/respondents.
For the aforesaid reasons and in the interest of justice, the application is allowed. Legal heirs of deceased-
respondent No.2 mentioned in paragraph No.2 of the application are ordered to be brought on record as respondents No.2(a) to 2(c). Fresh amended memo of ::: Downloaded on - 06/07/2023 20:45:57 :::CIS parties be filed within a week. Registry to carry out necessary correction in the cause title. Application to stand disposed of.
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Jyotsna Rewal Dua
Judge
6th July, 2023 (Rohit)
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