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Himachal Pradesh High Court

Umesh Sant & Ors. vs . Manav Sant & Anr. on 18 May, 2023

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Umesh Sant & Ors. Vs. Manav Sant & Anr.

.

18.05.2023 Present: Mr. Karan Singh Kanwar, Advocate, for appellants No.1 and 3.

Appellant No.2 is stated to have expired though ex- parte.

Mr. Neeraj Gupta, Sr. Advocate with Ms. Rinki Kashmiri, Advocate, for respondent No.1.

The application is with the averments that appellant No.2 (Smt. Sudarshana) died on 20.04.2022. She is survived by her legal heirs viz. Umesh Sant (appellant No.1), Sangita Sant (appellant No.3), Manav Sant (respondent No.1) and Durgesh (respondent No.2). The pleadings in the application that all the aforesaid legal heirs of appellant No.2 are on record of the case, either in the capacity as appellants or as respondents, are borne out from the memo of parties.

Accordingly, prayer made in the application for deletion of name of appellant No.2 is in order. Even otherwise there is no contest to this application on behalf of the non-applicants.

Accordingly, the application is allowed. Name of appellant No.2-Smt. Sudarshana is ordered to be deleted from the array of parties. Amended memo of parties be filed within a week. Registry to carry out necessary corrections in the cause title. Application to stand disposed of.

List for admission on 28.06.2023 .

                                         Jyotsna Rewal Dua
                                             Judge





     18th May, 2023
                  (Rohit)




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