Himachal Pradesh High Court
Oriental Ins. Co. Ltd. vs . Smt. Hira Devi on 28 April, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Oriental Ins. Co. Ltd. vs. Smt. Hira Devi FAO No. 417 of 2012 28.04.2022 Present: Ms. Jyotika Dogra, Advocate, vice counsel, for the .
appellant.
Mr. Sarthak Mehta, Advocate, for respondent No. 1.
Ms. Soma Thakur, Advocate, for respondents No. 3(a) to 3(d).
CMP(M) No. 908 of 2021 Ms. Soma Thakur, Advocate, states that she is under instructions not to file reply to this application.
By medium of this application, the appellant/applicant has sought for bringing on record the LRs of deceased respondent No. 3, who is stated to have died on 13.03.2016 leaving behind his LRs as mentioned in para-2 of the application. Even though the application is time barred, however, there is no opposition of the respondents to the same.
Accordingly, the application is allowed and the LRs as mentioned in para-2 of the application are ordered to be brought on record. Application stands disposed of.
Since, Ms. Soma Thakur, Advocate, has put in appearance on behalf of the newly added respondents, therefore, fresh notice of the appeal to the newly added respondents need not be issued.
Since, the appeal pertains to the year 2012, therefore, list the same for hearing on 16.06.2022.
(Tarlok Singh Chauhan) Judge April 28, 2022 (sanjeev) ::: Downloaded on - 28/04/2022 20:09:19 :::CIS