Himachal Pradesh High Court
Ashok Kumar vs Urmila Devi And Others. on 3 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Ashok Kumar Versus Urmila Devi and others.
C.R. No. 78 of 2018.
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03.03.2022 Present:- Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioner. Ms. Anjali Soni Verma, Advocate, for the proposed LRs of respondent No.1.
CMP(M) No. 1323 of 2021.
By medium of this application, the applicant/petitioner has sought to bring on record the legal representatives of deceased-respondent No.1, who is stated to have died on 25.10.2021. Since, the application is within time, therefore, the same is allowed and the legal representatives of deceased- respondent No.1, as mentioned in para No.2 of the application, are ordered to be brought on record. The application stands disposed of.
Amended memo of parties be filed within one week. C.R. No.78 of 2018.
Issue notices to the proposed legal representatives of deceased-respondent No.1. Ms. Anjali Soni Verma, Advocate, appears and waives service of notice on behalf of the legal representatives of deceased-respondent No.1. She prays for and is granted four weeks' time to file power of attorney on behalf of the legal representatives of deceased-respondent No.1.
List on 31.03.2022.
(Tarlok Singh Chauhan) Judge 3rd March, 2022.
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