Himachal Pradesh High Court
Krishan Chand & Others vs . Sunder Lal & Others on 21 July, 2023
Author: Virender Singh
Bench: Virender Singh
Krishan Chand & Others Vs. Sunder Lal & Others .
RSA No.223 of 2021 21.07.2023 Present: Ms. Amita Chandel & Ms. Anikta, Advocates vice Ms. Rachna Kuthiala, Advocate for the appellant.
Mr. G.R. Palsra, Advocate for the respondents.
r to CMP (M) No.1397 of 2022.
By way of the present application, applicants have sought the indulgence of this Court to bring on record the legal representatives of respondent No.8, who, as per the application, has expired on 21.8.2022.
When put to notice, the proposed legal representatives of respondent No.8 have put appearance and learned counsel appearing for the proposed legal representatives has stated that he has no objection, in case, the application is allowed.
Consequently, the application is allowed and the proposed legal representatives of respondent No.8 are ordered to be brought on record as respondents No.8(a) to 8(c). The application stand disposed of.
CMP No.15277 of 2021.
List for consideration along with the main appeal. Interim order to continue.
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List for admission hearing on 15th September, 2023.
(Virender Singh) Judge July 21, 2023(ps) ::: Downloaded on - 21/07/2023 20:46:00 :::CIS