Himachal Pradesh High Court
Subhash Chand & Another vs . Sushil Kumar & Another on 23 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Subhash Chand & another vs. Sushil Kumar & another RSA No.394 of 2019 .
23.03.2022 Present Mr. Virender Singh Rathour, Advocate, for the appellants.
Mr. Ashish Verma, Legal Aid Counsel, for respondents No.1 & 2.
CMP.M No. 1221 of 2021 By way of instant application filed under Order 22 Rule 4 read with Section 151CPC, prayer has been made on behalf of the applicants/appellants for bringing on record the LRs of respondent No.1, Sh. Sushil Kumar and respondent No.2, Smt. Sunita Devi, who have expired on 07.06.2021 and 26.06.2021, leaving behind their LRs, as detailed in para-2 of the application.
Notice be issued to the LRs of aforesaid deceased respondents No.1 & 2, as detailed in para-2 of the application, returnable within four weeks, on taking steps within a period of one week.
(Sandeep Sharma) Judge 23rd March, 2022 (reena) ::: Downloaded on - 23/03/2022 20:15:59 :::CIS