Himachal Pradesh High Court
State Of H.P. & Another vs . Baldev Singh & Others on 28 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. & another vs. Baldev Singh & others .
RFA No.438 of 2019 28.02.2022 Present: Ms.Rameeta Rahi, Additional Advocate General, for the appellants.
Mr.Hem Chand Sharma, Advocate, for respondents No.1, 2(a) to 2(c), proposed respondents No.3(a) to 3(f).
CMP(M) No.1054 of 2021 Learned counsel appearing for respondents and proposed respondents submits that reply to the application has been filed stating therein that Will has been executed by deceased respondent No.3-Durma Devi devolving her estate on Baldev Singh, Akshay Kumar, Antra Devi and Kusum Lata, who are already on record as respondents No.1 and 2(a) to 2(c). He has further submitted that proposed legal heirs/respondents No.3(b-) Vidya Devi and 3(c)-Sumitra Devi have been excluded by Durma Devi in her Will for getting any share in her estate and he has also filed Power of Attorney on behalf of Vidya Devi and Sumitra Devi, who have authorized him to make statement on their behalf.
Reply to this application, stated to have been filed, is not on record. Be taken on record, if in order.
List for consideration on 15.03.2022.
(Vivek Singh Thakur) Judge February 28, 2022 (Purohit) ::: Downloaded on - 28/02/2022 20:14:25 :::CIS