Himachal Pradesh High Court
Promila Bakshi And Others vs . Ashok Bhatia And on 28 July, 2025
Promila Bakshi and others Vs. Ashok Bhatia and others CMP(M) No. 170 of 2023 .
28.07.2025 Present: Mr. Somesh Sharma, Advocate, for the applicants.
Mr. Deven Khanna, Advocate for respondent No. 1.
Mr. Amrick Singh, Advocate, for respondents No. 15 & 38. Ms. Rajni Gandhi, Advocate vice Mr. Rajiv Rai, Advocate, Advocate, for respondents No. 39(a) to 39(d), 40 to 44.
CMP(M) Nos. 262 and 263 of 2025 Though served, but none has put in appearance on behalf of respondents No. 39(e).
No reply is intended to be filed on behalf of the non-
applicants. Non-applicants have no objection, if in the case, the legal heirs of deceased respondent No.39(e) i.e. Nirmla Devi are ordered to be brought on record.
Respondent No. 39(e) is stated to have died on 09.10.2016. The details of legal heirs given in para 3 of CMP(M) No. 262 of 2025 are in consonance with the legal heirs certificate appended alongwith the present application.
Right to sue survives in the said legal heirs of deceased respondent No. 39(e).
For the sufficient cause shown (CMP(M) No. 263 of 2025), delay in bringing on record the legal heirs of deceased respondent No.39(e) is condoned. Abatement, if any, is set aside. The legal heirs of deceased respondent No.39(e) are ::: Downloaded on - 28/07/2025 21:28:42 :::CIS ordered to be brought on record. Amended memo of parties be filed within a period of two weeks.
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The applications stand disposed of CMP(M) No. 170 of 2023 Heard counsel for the parties. Perused the application.
For the sufficient cause shown, delay of 54 days in filling the appeal is condoned. The application stands disposed of.
RSA No. ______ of 2025 Be registered.
Mr. Amrick Singh, Advocate, has put in appearance on behalf of respondents No. 15 & 38 and seeks time to file power of attorney.
List for admission after two weeks.
CMP No. ____ of 2025 Be registered.
(Bipin C. Negi) Judge July 28, 2025 tarun ::: Downloaded on - 28/07/2025 21:28:42 :::CIS