Himachal Pradesh High Court
Satya Devi & Anr vs . Beli Ram & Ors. on 17 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Satya Devi & Anr vs. Beli Ram & ors.
RSA No. 557 of 2008 .
17.03.2022 Present Mr. Shivam Gautam, Advocate vice counsel, for the appellants.
Mr. Rajesh Mandhotra, Advocate, for respondents No.4 to 8 & 10.
CMP(M) No. 331 of 2021 By way of instant application filed under Order 22 Rule 4, 9 read with Section 5 of Limitation Act, prayer has been made on behalf of the applicants/appellants for bringing on record LRs of respondent No.5, Hans Raj, who has expired on 4.12.2019, leaving behind his LRs, as detailed in Para-1, of the application.
Reply to the application stands filed on behalf of non-
applicants/respondents, wherein, it has been specifically pointed out that one of LR Smt. Neeta Devi has been left out.
In the aforesaid background, learned counsel representing the applicants/appellants prays for and is granted two weeks' time to file supplementary affidavit, praying therein for impleadment of left out legal representative, namely, Smt. Neeta Devi.
List after two weeks, before appropriate Bench.
(Sandeep Sharma) Judge 17th March, 2022 (reena) ::: Downloaded on - 17/03/2022 20:13:24 :::CIS