Himachal Pradesh High Court
Harbhajan Singh & Ors vs . Parmatma Devi & Ors A/W on 5 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Harbhajan Singh & Ors vs. Parmatma Devi & Ors a/w connected matter.
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RSA No. 142 of 2016 a/w RSA No. 384 of 2014 RSA No. 142 of 2016 05.12.2022 Present: Mr. Prashant Sharma, Advocate for the appellants.
Mr. Divya Raj Singh, Advocate, for respondents No. 1(a), 2 and 3.
RSA No. 384 of 2014 Mr. Divya Raj Singh, Advocate, for the rappellant.
Mr. Prashant Sharma, Advocate, for the respondents.
RSA No. 142 of 2016 Mr. Prashant Sharma, learned counsel for the appellants submits that appellant No.1 Sh.
Harbhajan Singh had died during the pendency of the appeal. He seeks a week's time to take appropriate steps for representation of deceased-
appellant No.1 through his legal representatives.
RSA No. 384 of 2014Learned counsel for the respondents states that respondent No.1 Sh. Harbhajan Singh had died during the pendency of this appeal.
Confronted with this, learned counsel for the appellant seeks time to take appropriate steps for representation of deceased respondent No.1 through his legal representatives.
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(Satyen Vaidya)
Judge
5th December, 2022
(himani)
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