Himachal Pradesh High Court
Simar Preet Singh vs . Baryam Singh & Ors. on 11 October, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Simar Preet Singh vs. Baryam Singh & Ors. Civil Suit No. 24 of 2021 .
11.10.2023 Present: Mr. G.D. Verma, Senior Advocate, with Mr. Sumit Sharma, Advocate, for the plaintiff.
Mr. Bhupinder Gupta, Senior Advocate, with Mr. Pranjal Munjal, Advocate, for the defendants.
When the case was taken up for consideration today, of the Court stands informed that the cause title has become defective on account of the death of defendant No.2. The factum rt of the death of defendant No.2 is taken on record and time is granted to the learned counsel for the petitioner to take appropriate steps in this regard.
At this stage, learned Senior Counsel appearing for the plaintiff submits that as written statement has not been filed till date by the defendant, therefore, right to file the written statement be struck of. The prayer will be considered by the Court.
(Ajay Mohan Goel) Judge October 11, 2023 (Vinod) ::: Downloaded on - 11/10/2023 20:38:03 :::CIS