Himachal Pradesh High Court
Piyush Jai vs . C.K. Kapoor And Others on 21 October, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Piyush Jai Vs. C.K. Kapoor and others .
RSANo. 81 of 2020 21.10.2022 Present: Mr. K.D. Sood, Senior Advocate with Mr. H/R. Thakur, Advocate for the appellant.
M/s Sumit Sood and Rohit, Advocates for respondent No. 1.
None for respondents No. 2(a), 2(c) to 2(e) & 3.
r to Respondent No. 2(b) is stated to be dead.
CMP(M) No. 1041 of 2022 By way of this application, a prayer has been made by the applicant/appellant to bring on record legal representative of deceased-respondent No. 2(b), who is stated to have died on 22.07.2021.
As despite service, none put in appearance on behalf of proposed legal representative 2(b)(i), accordingly, said party was ordered to be proceeded against ex parte by the Court vide order dated 23.09.2022.
Having heard learned Counsel for the parties and gone through the averments made in the application, the same is allowed as prayed for and the proposed legal representative of deceased-respondent No. 2(b) is ordered to be substituted in place of deceased-respondent as respondent No. 2(b)(i). The application stands disposed of accordingly.
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Now let notice be issued to newly added respondent No. 2(b)(i), returnable for 12.12.2022. Steps for service be taken within one week.
List on 12.12.2022.
(Ajay Mohan Goel)
Judge
October 21, 2022
(narender) r
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