Section 137(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)Notwithstanding anything contained in sub-rule (1) and (2) there shall be no abatement by reasons of the death of any party, between the conclusion of the hearing and the pronouncement of the judgement, but the judgement may in such case be pronounced notwithstanding the death, and shall have the same force and effect as it had been pronounced before the death took place. No legal representative need be made a party in such a case.
