Himachal Pradesh High Court
Shiv Lal And Ors. vs . Keshav Ram on 1 September, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Shiv Lal and ors. Vs. Keshav Ram CMP No. 11436 of 2022 in RSA .
01.09.2022 Present: Mr. P.P. Chauhan, Advocate, for the non-
applicants/appellants.
Mr. Romesh Verma, Advocate, for the applicant/ respondent.
By way of this application, the factum of death of appellant No. 3, Sh. Kedar Singh, has been brought on record.
Learned counsel for the appellants has taken notice of the fact and seeks time to take appropriate steps.
Learned counsel for the respondent has drawn attention of this Court to order dated 24.10.2013, whereby the appellant was directed to produce the proof of costs within two weeks from the date of passing of order with a further stop order that in case of failure to comply with the said direction, the appeal would stand automatically dismissed for non-prosecution without any further reference to the Court.
Confronted with this, learned counsel for the appellant seeks time to have instructions.
List on 27.10.2022.
( Satyen Vaidya ) Judge 1st September, 2022 (sushma) ::: Downloaded on - 01/09/2022 20:15:23 :::CIS