Himachal Pradesh High Court
Prem Kumar & Others vs . Parkash Chand on 8 July, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Prem Kumar & others vs. Parkash Chand Sharma & others.
CMP No. 13073 of 2021 in .
RSA No. 25 of 2004.
08.07.2022. Present: Mr. C.N. Singh, Advocate, for the applicants/ appellants.
Mr. Varun Chauhan, Advocate, vice counsel, for respondent No.1.
CMP No.9035 of 2022.
Allowed as prayed for. The name of appellant No.4 is ordered to be deleted from the array of the appellants subject to all just exceptions. The application stands disposed of.
CMP No. 9038 of 2022.
Allowed as prayed for. The name of proforma respondent No.2(b) is ordered to be deleted from the array of the respondents subject to all just exceptions. The application stands disposed of.
CMP No.9036 of 2022.
The application is disposed of with a direction to the applicants/appellants to file translated/typed copies of the annexures in issue within four weeks.
CMP(M) Nos. 403 and 404 of 2022.
By medium of this application being CMP(M) No. 403 of 2022, the applicants/appellants have sought to bring on record the legal heirs of proforma respondent No.2. Another application being CMP(M)No. 404 of 2022 has been filed for condonation of delay. None has opposed these applications.
Accordingly, the applications are allowed and the legal ::: Downloaded on - 08/07/2022 20:04:27 :::CIS -2- heirs of deceased-proforma respondent No.2, as mentioned in .
para-4 of CMP(M) No. 403 of 2022, except LR 2(b), are ordered to be brought on record, after condoning delay and setting aside abatement, if any. Both the applications stand disposed of.
Amended memo of parties accompanying the applications is ordered to be taken on record.
CMP No. 13073 of 2021.
List for consideration on 15.07.2022, as prayed for by learned vice counsel for respondent No.1.
(Tarlok Singh Chauhan) Judge July 08, 2022.
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