Himachal Pradesh High Court
Mansa Ram vs . Hem Dutt on 11 August, 2023
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
RSA No. 89/201611.8.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants No. 1(a) to 1(c).
Mr. Kuldeep Singh Chandel, Advocate, for appellant No.1(d).
of Mr. Mukul Sood, Advocate, for proposed legal representative Soma Devi. Mr. Het Ram Thakur, Advocate, vice counsel for respondent No.2.
rt CMP No. 9511/2023 Heard. Since it was not in dispute that the applicant is in fact daughter of deceased/appellant, Mansa Ram, therefore, she along with other legal heirs, as were impleaded on 6.8.2021, is also ordered to be impleaded as appellant and shall now be reflected as appellant No. 1(e). To that extent, order dated 6.8.2021 is modified. The application stands disposed of.
(Tarlok Singh Chauhan) Judge 11.8.2023 (pankaj) ::: Downloaded on - 11/08/2023 20:37:08 :::CIS