Himachal Pradesh High Court
Rakesh Kumar & Ors. vs . Lac & Ors. & Connected Matter on 1 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Rakesh Kumar & Ors. Vs. LAC & Ors. & connected matter RFA No. 4029 of 2013 a/w RFA No.11/2014 .
1.11.2022 Present: Mr. Rupinder Singh,Advocate, for the appellants.
Mr. Sanjeev Sood, Additional Advocate General for the respondent-State.
Mr. Rakesh Dhaulta, Advocate, for respondents No. 4(a)(i) to 4(a) (iii).
CMP(M) No. 1414 of 2022 By way of this application filed under Order 22, Rules 4 and 9 of the CPC read with Section 5 of the Limitation Act, a prayer has been made to bring on record legal representatives of deceased respondent No.4(a)-Chamel Singh, as also for condonation of delay in filing the application and setting aside abatement, if any.
Mr. Rakesh Dhaulta, Advocate, submits that he has instructions to put in appearance on behalf of proposed legal representatives of deceased respondent No. 4(a)-Chamel Singh and he has no objection in case the application is allowed in terms of the prayer made therein. In view of the submission so made by learned counsel appearing for the proposed legal representatives of deceased respondent No.4(a)-Chamel Singh, this application is disposed of by ordering the substitution of proposed legal representatives of deceased respondent No.4(a) as respondents No. 4(a)(i) to 4(a)(iii). The abatement, if any, is set aside and delay in filing the application is condoned.
The application stands disposed of.
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CMP(M) No. 1415 of 2022.
By way of this application filed under Order 22, Rules 4 and 9 of the CPC read with Section 5 of the Limitation Act, a prayer has been made to bring on record legal representatives of deceased respondent No.4(b)-Dhyan Singh, as also for condonation of delay in filing the application and setting aside abatement, if any.
Mr. Rakesh Dhaulta, Advocate, submits that he has instructions to put in appearance on behalf of proposed legal representatives of deceased respondent No. 4(b)-Dhyan Singh and he has no objection in case the application is allowed in terms of the prayer made therein. In view of the submission so made by learned counsel appearing for the proposed legal representatives of deceased respondent No.4(b)-Dhyan Singh, this application is disposed of by ordering the substitution of proposed legal representatives of deceased respondent No.4(b) as respondents No. 4(b)(i) to 4(b)(xxvi). The abatement, if any, is set aside and delay in filing the application is condoned.
The application stands disposed of.
RFA No. 4029 of 2013Mr. Rakesh Dhaulta, Advocate, accepts notice on behalf of the newly added respondents. He prays for and is granted two weeks' time to file Vakalatnama as well as amended memo of parties.
List thereafter.
(Ajay Mohan Goel) Judge 1st November, 2022 (Guleria) ::: Downloaded on - 01/11/2022 20:36:43 :::CIS