Himachal Pradesh High Court
Prem Sïngh vs . Nirmal Singh And Others on 25 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Prem Sïngh vs. Nirmal Singh and others .
RSA No. 652 of 2015 25.11.2022 Present: Mr. Divya Raj Soingh, Advocate for the appellant.
Respondents No. 1, 2 and 9 ex parte.
CMP No. 9719 of 2021 By way of this application filed under Order 1, Rule 10 of the Code of Civil Procedure, a prayer has been made for deletion of name of proforma respondent No. 3 from the array of respondents on the ground that said respondent has died issueless and he is not even survived by his wife. It is further averred in the application that the legal representatives of said respondent are already on record as proforma respondents No. 8 and 9. In this view of the matter, the application is disposed of by ordering deletion of name of proforma respondent No.3 from the array of respondents.
The application stands disposed of accordingly.
RSA No.652 of 2015Amended memo of parties be taken on record.
As per report of the Registry, profess fee for service of respondents No. 4 to 8 still not filed. As a matter of indulgence, last opportunity is granted to do the needful within a period of one week. In case, steps are taken within a period of one week, then, notice be issued to them returnable for 30.12.2022. Non- compliance of the order shall entail consequences.
List on 30.12.2022.
(Ajay Mohan Goel) Judge November 25, 2022 (narender) ::: Downloaded on - 25/11/2022 20:35:01 :::CIS