Himachal Pradesh High Court
Harminder Singh vs . Hako & Others on 27 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Harminder Singh vs. Hako & others .
RSA No. 106 of 2004 27.12.2022 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Ms. Kavita Kajal, Advocate, vice counsel for respondents No. 1, 3 to 6.
The factum of death of respondent No.7 was disclosed on 5.5.2022 and time was sought on behalf of the appellants to take steps for bringing on record legal representatives of said deceased respondent. No steps have been taken till date. Abatement is a legal consequence which is automatic and needs no specific orders to be passed for such purpose.
On 5.5.2022, it was also recorded in the order that respondent No.2 has also died and time was also sought for taking steps for his substitution.
However, record reveals that the steps for substitution of respondent No.2 had been taken in the year 2015 by filing CMP No. 866 of 2015 and CMP(M) No. 867 of 2015 and both these applications were disposed of vide order dated 12.11.2018.
Appeal is admitted. List for hearing in due course.
(Satyen Vaidya) Judge 27th December, 2022 (kck) ::: Downloaded on - 29/12/2022 20:39:09 :::CIS