Himachal Pradesh High Court
Sh. Prit Pal And Others vs . Shri Lal Chand And Others on 24 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Sh. Prit Pal and others Vs. Shri Lal Chand and others CMPMO No.213 of 2019 24.05.2023 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the petitioners. Mr. G.D. Verma, Sr. Advocate, with Mr. Sumit Sharma, Advocate, for respondents No.1 to 5, 6
(a) to 6 (i), 7, 8, 9 (a) to 9 (c) and 10 to 14 and 16.
Respondent No.15 is stated to be dead. M/s Jitender Sharma, Tejasvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for respondents No.17 to 19.
Respondents No.20, 21 and 23 to 26 are ex parte.
Respondents No.22 stands deleted.
CMP(M) No.1695 of 2022By way of this application, a prayer has been made to bring on record legal representatives of respondent No.15, who is stated to have died on 30.05.2022. In terms of the averments made in the application, Shri Mohan Lal is stated to have died living behind one son Shri Dev Dutt.
Reply to the application has been filed by the nonapplicant and it stands mentioned in the reply that ::: Downloaded on - 24/05/2023 20:34:22 :::CIS .
besides Shri Dev Dutt, Shri Mohan Lal is also survived by his daughter, namely, Smt. Laxmi Devi alias Kinnu.
In terms of the rejoinder filed to the reply, the applicant has submitted that both the son and daughter be substituted in place of deceasedrespondent No.15.
Accordingly, this application is disposed of with the direction that the proposed legal representatives of late Shri Mohan Lal (respondent No.15), namely, Shri Dev Dutt and Smt. Laxmi Devi alias Kinnu are hereby substituted as respondents No.15 (a) and 15(b), in place of deceased respondent. The application stands disposed of.
CMPMO No.213 of 2019Notice to the newly added respondents, returnable for 21.07.2023, on steps being taken within one week.
(Ajay Mohan Goel) Judge May 24, 2023 (Rishi) ::: Downloaded on - 24/05/2023 20:34:22 :::CIS