Himachal Pradesh High Court
Duni Chand vs . Narpat And Others on 4 August, 2023
Duni Chand vs. Narpat and others RSA No. 232 of 2009 .
04.08.2023 Present: Ms. Anita, Advocate, for the appellant.
Mr. S.D. Gill, Advocate, for respondents No. 1and 3(a).
Mr. Romesh Verma, Sr. Advocate with Mr. Hitesh Thakur, Advocate, for respondents No. of 5 to 9, 10(a) to 10(I) and 11. .
The legal representatives of deceased respondent No.1 have not been brought on record. It was rt reported on 1.4.2023 that the respondent No.1 has expired.
Statutory period for bringing on record the legal representatives of deceased respondent No.1 has expired. The effect of non-
bringing the LRs on record during the statutory period is abatement. The abatement is automatic and does not require any order from the Court.
Therefore, the appeal has abated, qua respondent No.1. Let the matter be listed for consideration, whether the appeal has abated as a whole or in part, on 5th September, 2023.
(Rakesh Kainthla) Judge August 04, 2023 (tarun) ::: Downloaded on - 04/08/2023 20:40:57 :::CIS