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Himachal Pradesh High Court

Shiv Dass & Ors. vs . Mathu Ram & Ors. on 1 June, 2023

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Shiv Dass & Ors. Vs. Mathu Ram & Ors.

RSA No.212 of 2012 .

01.06.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants. Mr. Rakesh Thakur, Advocate, for respondents No.1, 2(a) to 2(c) and 3 to 5.

CMP(M) No.391 of 2023 The application is with the prayers for bringing on record legal representatives of respondent No.2-late Sh. Dila Ram and to condone the delay in moving such application.

Details of legal representatives of deceased respondent No.2 have been given in paragraph 3 of the application. The application further states that factum of death of respondent No.2 on 25.07.2022 came to the notice of the applicant only on 14.02.2023, when the non-applicants disclosed this fact.

Learned counsel appearing for the proposed legal heirs of respondent No.2 has no objection for allowing the prayer made in the application. No reply is intended to be filed to the application.

In view of the above, the application is allowed.

The legal representatives of respondent No.2 detailed in paragraph 3 of the application are ordered to be brought on record as respondents No.2(a) to 2(c) after condoning the delay occurred in moving the application. Amended memo of parties be filed within a week. The Registry is directed to carry out necessary corrections in the cause title.

The application stands disposed of.

.

Mr. Rakesh Thakur, learned counsel appears for newly impleaded respondents No.2(a) to 2(c) and seeks two weeks' time to file Power of Attorney on their behalf. List thereafter.

    June 01, 2023
                 r           to              Jyotsna Rewal Dua
                                                   Judge

       Mukesh








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