Himachal Pradesh High Court
Budhi Singh vs . Gobind (Deceased) Through Lrs. on 29 September, 2023
Budhi Singh Vs. Gobind (deceased) through LRs.
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RSA No.141 of 2012 29.09.2023. Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. Vivek Sharma, Advocate, for the respondents.
CMP No.1144 of 2023 of This is an application under Order 22 Rule 4 and 11 read with Section 151 CPC and Section 5 of the Limitation rt Act for bringing on record legal heirs/representatives of Respondent No.1(g), namely, Smt. Latu Devi, who is stated to have died. In Para No.2 of the application, the names of legal heirs/representatives: (i) Sanjay Walia (husband); (ii) Harshu (son); and (iii) Kaka (son), have been mentioned.
2. At this stage, learned Senior Counsel states that though in Para No.2 of the application, the date of death of Smt. Latu Devi-respondent No.1 (g) has been wrongly mentioned as 10.03.2019, whereas, the date of death is 06.04.2019 as per the Death Certificate handed over to this Court.
3. Let notices be issued to the proposed representatives, as reflected in Para No.2 of this application, on taking steps within a week, with direction to file reply, if any, within four weeks.
List thereafter.
(Ranjan Sharma) Judge September 29, 2023 (Shivender) ::: Downloaded on - 30/09/2023 20:34:34 :::CIS