Himachal Pradesh High Court
Arun Kumar And Others vs Satpal Saini on 7 October, 2023
Arun Kumar and others Versus Satpal Saini Civil Revision No.106 of 2011 .
07.10.2023 Present: Mr. Basant Pal Thakur, Advocate, for petitioners No.1 to 4(d), 5(a) to 5(e).
Petitioner No.4(e) Satya Devi is stated to be dead. Ms. Heena Chauhan, Advocate vice Mr. B.S. Thakur, Advocate, for the respondent.
CMP(M) No.1318 of 2023 This is an application under Order 22 Rule 3 read of with Section 151 of CPC for bringing on record the legal representatives/heirs of deceased petitioner No.3, Vijay Kumar, rt who is stated to have died on 27.02.2023. In Para-2 of this application, the legal representatives/heirs have been named.
Mr. Basant Pal Thakur, learned counsel, puts in appearance on behalf of all the legal representatives/heirs of deceased petitioner No.3, as mentioned in Para-2 of this application. Since the LRs are duly represented therefore, nothing remains to be adjudicated, in this application and the same is, accordingly disposed of.
Amended memo of parties be filed within four weeks.
Civil Revision No.106 of 2011At this stage, learned counsel for the respondent, Ms. Heena Chauhan states that Satpal Saini sole respondent, has also died.
Let the petitioners take necessary steps for bringing on record the legal representative(s)/heir(s) within four weeks.
(Ranjan Sharma) Judge October 07, 2023 (Bhardwaj) ::: Downloaded on - 09/10/2023 20:35:08 :::CIS