Himachal Pradesh High Court
Roshani Devi vs . Ran Singh & Another on 26 April, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Roshani Devi vs. Ran Singh & another .
RSA No. 264 of 2011 26.4.2022 Present: Mr. Ajay Thakur, Advocate, vice counsel for the appellant.
Mr. Ajit Jaswal, Advocate, vice counsel for respondent No.2.
CMP No. 3400 of 2022 By way of this application, the factum of death of respondent No.1 has been brought on record under Order 22 Rule 10-A CPC.
Learned counsel for the appellant takes notice of the fact and seeks time to take appropriate steps for bringing on record the LRs of deceased respondent No.1.
The requisite steps be taken within two weeks. The application stands disposed of.
RSA No. 264 of 2011 List on 18.5.2022.
(Satyen Vaidya) Judge 26th April, 2022 (kck) ::: Downloaded on - 26/04/2022 20:10:46 :::CIS