Himachal Pradesh High Court
State Of H.P. & Another vs . Ram Dayal & Others And on 24 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. & another Vs. Ram Dayal & others and connected matter.
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RFA No. 351 of 2014 alongwith RFA No. 159 of 2014 RFA No. 351 of 2014 24.5.2022 Present: Mr.Raju Ram Rahi, Deputy Advocate General for the appellants.
Mr.Anirudh Sharma, Advocate, vice Ms.Devyani Sharma, Advocate, for respondents No. 1 and 2.
Respondent No. 3 is stated to have expired.
RFA No. 159 of 2014 Mr.Anirudh Sharma, Advocate, vice Ms.Devyani Sharma, Advocate, for the appellants.
Mr.Raju Ram Rahi, Deputy Advocate General, for the respondents.
CMP (M) Nos. 635 and 636 of 2022 in RFA No. 351 of 2014 These applications have been filed for substitution of deceased respondent No. 3 Panni Lal through his legal heirs, after condoning the delay and setting aside the abatement, if any.
The applications are duly supported by affidavits.
Photocopies of death certificate as well as legal heirs certificate of deceased respondent No. 3 Panni Lal have been placed on record.
For the reasons stated in the applications and information placed on record, respondent No. 3 Panni Lal is permitted to be substituted through his legal heirs mentioned in ::: Downloaded on - 24/05/2022 20:09:46 :::CIS para 6 of CMP (M) No. 635 of 2022, as respondents No. 3(a) to .
3(d), respectively, after condoning the delay and setting aside abatement, if any.
The applications are disposed of.
RFA No. 351 of 2014Notice to newly added respondents No. 3(a) to within five days.
r to 3(d), returnable within four weeks, be issued on taking steps RFA No. 159 of 2014 List alongwith RFA No. 351 of 2014.
(Vivek Singh Thakur), Judge.
24th May, 2022 (Keshav) ::: Downloaded on - 24/05/2022 20:09:46 :::CIS