Himachal Pradesh High Court
Mansha Ram & Ors. vs . Brij Lal & Ors. on 2 March, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Mansha Ram & Ors. Vs. Brij Lal & Ors.
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RSA No. 555 of 2010 02.03.2022 Present: Mr. Neeraj Gupta, Advocate, for the appellants.
Mr. Vivek Thakur, Advocate, for respondents No. 5 and 7.
CMP No. 1681 of 2022 The present application is maintained by learned counsel for respondent No.5 to bring on record the factum regarding death of respondent No.7. Since the factum regarding death of respondent No.7 has come on record, the present application stands disposed of.
RSA No. 555 of 2010 As prayed for by the learned counsel for the appellants, list after four weeks. In the meantime, steps in accordance with law may also be taken.
(Chander Bhusan Barowalia) Judge 2nd March, 2022 (himani) ::: Downloaded on - 02/03/2022 20:12:30 :::CIS