Himachal Pradesh High Court
Sheela Devi & Ors. vs . Ichhiya Devi on 30 May, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Keshav Dutt (since deceased) through Sheela Devi & ors. vs. Ichhiya Devi .
RSA No. 39 of 2021 30.5.2022 Present: Mr. Anup Rattan, Advocate, for the appellants except deceased appellant No. 1.
Mr. Atharv Sharma, Advocate, for the respondent.
CMP No. 4482 of 2022 It has been submitted that appellant No. 1 Keshav Dutt had died during the pendency of the instant appeal. Prayer has been made to delete the name of appellant No. 1 from the array of parties as his legal heirs are already on record as appellant Nos. 2 to 6. No reply is intended to be filed to the application. Therefore, for the reasons assigned, the application is allowed. Name of appellant No. 1 is deleted from the array of parties. Registry is directed to carry out necessary correction in the cause title. Amended memo of parties be filed within a week. Application stands disposed of.
RSA No. 39 of 2021List for admission after three weeks.
Jyotsna Rewal Dua
May 30, 2022 Judge
(vs)
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