Himachal Pradesh High Court
Kishori Lal & Others vs . Sh. Surinder on 3 August, 2023
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Kishori Lal & Others vs. Sh. Surinder Kumar & Ors.
RSA No. 198 of 2020 of 03.08.2023 Present: Mr. Kamal Sharma, Advocate vice Mr. Naresh K. Sharma, Advocate, for the appellants. rt Mr. Vinod Thakur, Advocate, for the respondents.
CMP No.9728 of 2023 An application of deleting the name of respondent No.2, Lajwanti from the array of respondents, has been filed.
It has been asserted that respondent No.2, Lajwanti has expired on 5th April, 2023. Her legal representatives are already on record as appellants No.1 to 3 and respondents No.1 & 3. There is no other legal representative, hence the present application.
No reply is intended to be filed to the present application.
Learned counsel for the non-
applicants/respondents submits that he has no objection, in case, the present application is allowed.
In view of this statement as well as the fact that legal representatives of deceased respondent No.2, Lajwanti, are already on record, the present application is allowed and the name of aforesaid deceased respondent No.2, Lajwanti, is ordered to be deleted from the array of parties, subject to just all exceptions. ::: Downloaded on - 04/08/2023 20:34:13 :::CIS
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Application stands disposed of. RSA No. 198 of 2020 List in due course for hearing.
of
rt (Rakesh Kainthla)
Judge
August 03, 2023
(reena)
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