Himachal Pradesh High Court
Shami vs . Fc (Appeals) & Others on 3 January, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Shami vs. FC (Appeals) & others .
CWP No. 3150 of 2019 3.1.2023 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ravi Kumar, Advocate, vice counsel for respondents No. 2 (a) to 2 (c ), 3 to 5, 8 to 10, 12, 13, 15 (a) to 15 (c ), 16 to 18, 20 to 22. Steps for representation of deceased respondents No. 14, 19, 23 to 25 not taken. Record reveals that the factum of death of these respondents had come to the knowledge of the petitioner when the notices sent to these respondents were received back with reports regarding their deaths. The abatement is a legal consequence which takes place automatically.
Respondents No. 6 and 7 are still unserved.
Learned counsel for the petitioner seeks time to take appropriate steps for the service of respondents No. 6 and 7. Needful be done within four weeks. On steps being so taken, notice be issued to respondents No. 6 and 7, returnable for 11.4.2023.
(Satyen Vaidya) Judge 3rd January, 2023 (kck) ::: Downloaded on - 04/01/2023 20:33:14 :::CIS