Section 138 in Himachal Pradesh Co-Operative Societies Rules, 1971
138. Procedure in case of assignment, insolvency etc.
(1)In any case where the business of a party to an appeal before the appellate authority is, during the pendency of it, assigned or devolves wholly or in part to or upon some other person or society, the appeal may, by leave of the appellate authority, be continued by or against such person or society.(2)A person claiming to be a legal representative of a deceased appellant or assignee or receiver of an insolvent may apply within 60 days from the date of abatement or dismissal of the appeal to have the abtemement or dismissal set aside, and if it is proved to the satisfaction of the appellate authority that he was prevented by sufficient cause from appearing within time, the abatement or dismissal shall be set aside by the appellate authority and the appeal proceeded with.(3)If a party to an appeal becomes insolvent and its estate becomes vested in the assignee or receiver, the later may, by leave of the appellate authority, be made a party to the appeal.
