Himachal Pradesh High Court
Hpseb & Others vs . Atma Ram & Others. on 28 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
HPSEB & others Vs. Atma Ram & others.
.
CMP No. 10081 of 2022 in RFA No. 352 of 2009 28.7.2022 Present: Mr.Manvender Singh, Advocate, vice Mr.Tara Singh Chauhan, Advocate, for the non-
applicants/appellants.
Mr.G.R. Palsra, Advocate, for applicants/respondents.
CMP No. 10082 of 2022 rThis application has been filed for deletion of name of deceased respondent No.4 Thakri Devi from the array of respondents, on the ground that her legal heirs are already on record.
Copies of death certificate and Legal Heirs Certificate of deceased Thakri Devi have been placed on record. As per legal heirs certificate there are so many natural legal heirs, however, learned counsel for the applicants submits that on the basis of Will estate of deceased Thakri Devi has devolved upon respondent No. 2 Bhimi Dev only.
Copy of Will has not been placed on record. Be placed on record by next date of hearing.
List for consideration on 16th August, 2022.
CMP No. 10081 of 2022List for consideration on 16th August, 2022.
(Vivek Singh Thakur), Judge.
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