Himachal Pradesh High Court
Dhuna Baba Kesar Singh vs . Mahinder Kumar on 23 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Dhuna Baba Kesar Singh vs. Mahinder Kumar RSA No. 18 of 2020 .
23.03.2022 Present Ms. Poonam Gehlot, Advocate, for the appellant .
Mr. Varun Rana, Advocate, for the respondent.
CMP (M) Nos. 301 & 302 of 2022 By way of instant applications filed under Order 22 Rule 3 read with Section 151 CPC and Section 5 of the Limitation Act, prayer has been made on behalf of the applicant/appellant for bringing on record the LRs of deceased appellant, who has expired on 08.04.2020, after condoning the delay, if any.
Learned counsel representing the non-
applicant/respondent prays for and is granted four weeks' time to file reply to the aforesaid applications. List thereafter.
(Sandeep Sharma) Judge 23rd March, 2022 (reena) ::: Downloaded on - 23/03/2022 20:15:52 :::CIS