Himachal Pradesh High Court
Gurbax Lal & Ors. vs . Rakesh Raizada & Ors. on 10 May, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Gurbax Lal & ors. vs. Rakesh Raizada & ors.
RSA No.49/201310.5.2023 Present: Mr. Atharv Sharma, Advocate, for the appellants.
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Mr. Lakshay Parihar, Advocate, for respondents No.1 to 5.
Mr. Divya Raj Singh, Advocate, for the proposed LRs.
CMP (M) No.1654/2017 This application is with the averments that original respondent No.13, Jog Raj later on corrected as Yog Raj, son of Maya Devi, expired on 11.08.2016. His Death Certificate has been appended with the application. The prayer has been made to bring on record his legal representatives, detailed in para-1 of the application, after condoning the delay in filing the application. The proposed legal representatives detailed in the application have been served and are being represented through their learned counsel. There is no objection on behalf of the non-applicant as well as from the side of proposed legal representatives in allowing the application. Accordingly, considering the fact that Jog Raj corrected as Yog Raj, has died during the pendency of appeal. The application is allowed and the legal representatives of deceased Yog Raj, are ordered to be brought on record. The delay in moving the application is condoned. Amended memo of parties be filed within two weeks. Registry to carry out necessary corrections in the cause title.
The application stands disposed of.
Jyotsna Rewal Dua Judge 10th May, 2023 (CS) ::: Downloaded on - 10/05/2023 20:50:33 :::CIS