Himachal Pradesh High Court
Gopal Krishan vs Lacv & Ors. on 9 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
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RFA No. 232 of 2014 09.12.2022 Present: Mr. Shivam Sharma, Advocate vice counsel for the appellants.
Mr. Desh Raj Thakur, Addl, A.G and Mr. Narender Thakur, Dy. A.G., for the respondent- State. Sh. Amit Chandel, Advocate for respondent No.2 CMP(M) No. 1583 of 2022 and 1584 of 2022 The applications are allowed for the reasons stated therein. The delay in filing application under Order 22 Rules 3 and 9 of the Code of Civil Procedure is condoned. Legal representatives of deceased appellant No.2, Padam Dev as detailed in para-2 of the application being CMP(M) No. 1583 of 2022 are ordered to be brought on record. Amended memo of parties be filed within two weeks. Registry is also directed to make necessary corrections. Applications stand disposed of.
List thereafter.
( Satyen Vaidya ) Judge December 09, 2022 (gaurav) ::: Downloaded on - 09/12/2022 20:36:46 :::CIS