Himachal Pradesh High Court
Avtar Singh vs . Satwinder Singh (Deceased) on 15 October, 2024
Author: Virender Singh
Bench: Virender Singh
Avtar Singh Vs. Satwinder Singh (deceased) through LRs & ors.
RSA No. 365 of 2006 a/w RSA No. 366 of 2006 RSA No. 365 of 2006 15.10.2024 Present: Mr. Karan Vir Singh, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No. 1(a) to 1(c) and 2(a) to 2(e).
None for respondent No. 3. Name of respondent No. 4 stands deleted.
RSA No. 366 of 2006 Mr. Karan Vir Singh, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No. 1(a) to 1(c) and 2(a) to 2(e).
After hearing for sometime, the following additional substantial question of law is framed, in both the appeals:
Whether dismissal of RSA No. 368 of 2006, for non-prosecution, amounts to resjudicata and the present appeals are liable to be dismissed, in view of the judgment rendered by a Division Bench of this Court in Ramesh Chand vs. Om Raj, 2022(2) Shim L.C. 1145?
For hearing, list on 19.11.2024.
(Virender Singh) Judge October 15, 2024 (kalpana) Digitally signed by RAJNI Date: 2024.10.15 15:16:31 IST