Himachal Pradesh High Court
Ravi Pal vs . Desh Raj on 18 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
FAO No. 462 of 2010 18.7.2022 Present: Mr.Neel Kamal Sood, Advocate, for the appellant.
Mr.Anubhav Chopra, Advocate, for respondents No. 1(a) to 1(e).
CMP (M) No. 91 of 2020 Reply to this application has not been filed.
However, it has been submitted that there is no other legal heirs of deceased respondent Des Raj, except legal heirs mentioned in para 2 of the application.
For averments made in this application and submissions made by learned counsel for the parties, legal heirs of deceased respondent Desh Raj, mentioned in para 2 of the application are permitted to be brought on record as respondents No. 1(a) to 1(e), respectively, after condonation of delay and setting aside abatement, if any. Amended memo of parties filed with the application be taken on record at appropriate place.
The application stands disposed of.
FAO No. 462 of 2010Learned counsel for the appellant submits that as per instructions imparted to him, there is possibility of amicable settlement between the parties.
Learned counsel for respondents seeks one week time to have complete instructions in this regard.
::: Downloaded on - 19/07/2022 20:02:31 :::CISConsidering the aforesaid submission matter is .
adjourned, enabling learned counsel for the parties to have complete instructions with respect to possibility of amicable settlement by next date.
List after one week.
(Vivek Singh Thakur), Judge.
18th July, 2022 (Keshav) ::: Downloaded on - 19/07/2022 20:02:31 :::CIS .
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