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[Cites 2, Cited by 0]

Himachal Pradesh High Court

Nhai vs . Dina Nath And Others on 12 October, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

NHAI vs. Dina Nath and others OMP(M) No. 20 of 2023 .

12.10.2023 Present: Mr. Karan Sharma, Advocate vice Mr. Sumeet Raj Sharma, Advocate, for the applicant.

Non-applicant No. 1 is stated to have died.

Mr. Amit Singh Chandel, Advocate, for non-applicants No. 2 and 3.

of Non-applicant No. 4 ex parte.

Mr. Karan Sharma, learned Counsel appearing for the rt applicant submits that application under Order 22, Rule 3 of the Code of Civil Procedure to bring on record the legal representatives of deceased-applicant No. 1 has been filed in the Registry. As said application is not on record, Registry is directed to place the same on record if in order.

List after three weeks.

(Ajay Mohan Goel) Judge October 12, 2023 (narender) ::: Downloaded on - 12/10/2023 20:39:33 :::CIS