Himachal Pradesh High Court
Oic vs . Ajay Kumar & Others on 3 January, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
FAO No. 300 of 2019 a/w CO No. 25 of 2022 3.1.2023 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Naresh K. Sharma, Advocate, for respondents No. 1 to 3.
Mr. Vivek Chandel, Advocate, for respondent No.4.
The matter is being repeatedly adjourned for the purpose of substitution of deceased respondent No.5 by his legal representatives. The record reveals that respondent No.5 impleaded in the instant appeal was original respondent No.2 before the Motor Accident Claims Tribunal. On 15.5.2018, during the pendency of the claim petition before learned Tribunal, the legal representatives of said deceased respondent No.5 Sohan Singh were brought on record. It appears that the amended memo of parties was not filed and thus, the same could not be corrected.
Confronted with this, learned counsel for the appellant seeks time to correct the records by filing amended memo of parties. Needful be done within two weeks.
List on 7.3.2023.
(Satyen Vaidya) Judge 3rd January, 2023 (kck) ::: Downloaded on - 04/01/2023 20:33:19 :::CIS