Himachal Pradesh High Court
Leela Devi & Others vs . Veena Devi & Others on 15 March, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Leela Devi & others vs. Veena Devi & others .
FAO No. 212 of 2020 15.03.2023 Present: Mr.Ashwani K. Sharma, Senior Advocate, alongwith Mr.Ishan Sharma, Advocate, for the appellants.
Mr.Kapil Dev Sood, Senior Advocate, alongwith M/s Mukul Sood & Rahul Gathania, Advocates, for respondents No.1 to 7 and 20 to 25.
Mr. Romesh Verma, Senior Advocate, alongwith Mr.Sumit Sharma, Advocate, for respondent No.8.
Mr.Bhuvnesh Sharma, Senior Advocate, alongwith Ms.Meena Devi, Advocate, for respondents No.9(a) r to 9(c).
Mr.Ashwani Sharma, Advocate, for respondents No.10 to 12.
Respondents No.13 to 19 are ex parte vide order dated 27.04.2021.
FAO No.212/2020, CMP Nos.9851 & 9852/2020 Learned counsel for the appearing respondents intend to verify the date of death of respondent No.9 Krishan Dutt (original respondent No.5 in appeal before the District Judge), before addressing the arguments in the matter as it is one of the grounds taken in the appeal that said Krishan Dutt had expired prior to concluding the arguments, claiming that Krishan Dutt had expired on 19.01.2020. Whereas, arguments were concluded on 24.01.2020.
In aforesaid circumstances, as prayed, matter is adjourned, enabling the parties to have complete instructions and record.
List for consideration on 06.04.2023.
(Vivek Singh Thakur) Judge March 15, 2023 (Purohit) ::: Downloaded on - 15/03/2023 20:38:31 :::CIS