Himachal Pradesh High Court
Another vs . Sh. Balak Ram & Others on 4 October, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Land Acquisition Collector HPPWD South Zone & another vs. Sh. Balak Ram & others RFA No.427 of 2018 of 04.10.2023 Present: Mr. Rupinder Singh Thakur, Mr. Pushpinder Jaswal, Additional Advocate Generals, with Ms. Ranjna Patial, Sumit Sharma, Deputy rt Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the appellants.
Mr. Jai Ram Sharma, Advocate, for the respondents.
CMP(M) Nos.522 & 523 of 2023 By way of these applications, a prayer has been made to bring on record legal representatives of deceasedrespondent No.1, who is stated to have died during the pendency of the appeal on 10.02.2020 as well as for condonation of delay in filing the application and setting aside abatement.
At this stage, Mr. Jai Ram Sharma, learned counsel submits that he has no objection in case the applications are allowed, as prayed for.
Having heard learned counsel for the parties, these applications are allowed by ordering substitution of deceasedrespondent No.1 by his proposed legal ::: Downloaded on - 04/10/2023 20:38:54 :::CIS .
representative as respondent No.1(a), whose detail is given in Para4 of the application and proposed legal representatives 1(b), 1(c) are already on record as of respondents No.3 and 4. Abatement is set aside and rt delay in filing the application is condoned. The applications stand disposed of. Amended memo of parties is taken on record.
CMP(M) Nos.524 & 525 of 2023 By way of these applications, a prayer has been made to bring on record legal representatives of deceasedrespondent No.5, who is stated to have died during the pendency of the appeal on 08.05.2021 as well as for condonation of delay in filing the application and setting aside abatement.
At this stage, Mr. Jai Ram Sharma, learned counsel submits that he has no objection in case the applications are allowed, as prayed for.
Having heard learned counsel for the parties, these applications are allowed by ordering substitution of deceasedrespondent No.5 by his proposed legal representatives, whose details are given in Para4 of the ::: Downloaded on - 04/10/2023 20:38:54 :::CIS .
application. Abatement is set aside and delay in filing the application is condoned. The applications stand disposed of.
of RFA No.427 of 2018 rt Notice to the newly impleaded respondents.
Mr. Jai Ram Sharma, learned counsel accepts notice on behalf of said respondents. List in due course.
(Ajay Mohan Goel) Judge October 04, 2023 (Rishi) ::: Downloaded on - 04/10/2023 20:38:54 :::CIS