Himachal Pradesh High Court
State Of H.P. & Others vs . Murki Lal & Others on 12 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
State of H.P. & others vs. Murki Lal & others .
CMP No. 6370 of 2022 in RFA No. 438 of 2006 12.9.2023 Present: Mr. Pushpender Jaswal, Addl. A.G., Mr. Gautam Sood, Mr. Rahul Thakur & Ms. Priyanka Chauhan, DAGs, for non- applicants.
of Mr. Pankaj Sawant, Advocate, for the applicants.
rt By way of an affidavit dated 21.8.2023 of the Superintending Engineer, HPPWD 14th Circle Rohru, the non-applicants have admitted that deceased respondent No.6 Sh. Ishwar Singh in RFA No. 438 of 2006 is survived by the following legal representatives:-
i) Vishala W/o late Ishwar Singh
ii) Ashok Kumar, S/o late Ishwar Singh
iii) Ashwani Kumar, S/o late Ishwar Singh All residents of Village Sharog, PO Arhal, Tehsil Rohru, District Shimla, H.P. Today by way of instructions dated 11.9.2023, it has further been clarified that the respondents have deposited the awarded amount in the Registry of this Court, which includes the share of one Smt. Usha Devi, who is not even a party in the instant matter.
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Keeping in view the admission made on .
behalf of the non-applicants with respect to the legal representatives of deceased respondent No.6 Ishwar Singh, the non-applicants/appellants are directed to file amended memo of parties. The non-applicants will of also make a declaration in respect of the amount which falls to the share of Smt. Usha Devi. Let needful be rt done on or before the next date.
List on 26.9.2023.
(Satyen Vaidya) Judge 12th September, 2023 (kck) ::: Downloaded on - 12/09/2023 20:41:18 :::CIS