Himachal Pradesh High Court
Devi Saran & Ors. vs . Roop Ram & Ors. on 13 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Devi Saran & Ors. Vs. Roop Ram & Ors.
RSA No.612 of 2009 .
13.06.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the appellants. Mr. Suneet Goel and Mr. Vishwas Kaushal, Advocates, for the respondents.
CMP(M) No.568 of 2023 Appellant No.1-Sh. Devi Saran is stated to have died on 16.07.2019. His death certificate has been placed on record. This application has been moved to bring on record the legal representatives of deceased appellant No.1. Detail of legal representatives has been given in para 2 of the application. In terms thereof, estate of deceased appellant No.1 has devolved upon three persons, namely Sh. Dinesh Kumar, Sh. Vinod Kumar and Smt. Bharti. Learned counsel appearing for the non-applicants/respondents has no objection for acceding to the prayer made in the application.
Taking into consideration the pleadings made in the application and the fact that death of appellant No.1 has taken place during the pendency of the appeal, the application is allowed. Legal representatives of deceased appellant No.1-Sh. Devi Saran detailed in para 2 of the application are ordered to be brought on record of the appeal as appellants No.1(a) to 1(c). The delay in filing the application is condoned. Amended memo of parties be filed ::: Downloaded on - 13/06/2023 20:34:16 :::CIS within two weeks. The Registry is directed to carry out .
necessary corrections in the memo of parties.
The application stands disposed of.
CMP No.6457 of 2023Allowed and disposed of.
CMP(M) No.569 of 2023Appellant No.4-Smt. Daropti is stated to have died on 07.02.2018. Her death certificate has been placed on record. This application has been moved to bring on record the legal representatives of deceased appellant No.4. Detail of legal representatives has been given in para 2 of the application. In terms thereof, estate of deceased appellant No.4 has devolved upon three persons, namely Sh. Dinesh Kumar, Sh. Vinod Kumar and Sh. Om Parkash. Sh. Om Parkash is already on the array of parties as appellant No.2.
Learned counsel appearing for the non-applicants/ respondents has no objection for acceding to the prayer made in the application.
Taking into consideration the pleadings made in the application and the fact that death of appellant No.4 has taken place during the pendency of the appeal, the application is allowed. Legal representatives of deceased appellant No.4-Smt. Daropti detailed in para 2 of the application are ordered to be brought on record of the appeal as appellants No.2(a) and 2(b) as the third legal ::: Downloaded on - 13/06/2023 20:34:16 :::CIS representative-Sh. Om Parkash is already a party to the .
appeal as appellant No.2. The delay in filing the application is condoned. Amended memo of parties be filed within two weeks. The Registry is directed to carry out necessary corrections in the memo of parties.
The application stands disposed of.
CMP No.6460 of 2023Allowed and disposed of.
RSA No.612 of 2009List for hearing on 06.07.2023.
Jyotsna Rewal Dua
June 13, 2023 Judge
Mukesh
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