Uttarakhand High Court
FA/115/2014 on 9 March, 2026
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orders or proceedings
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09.03.2026 FA No.115 of 2014
Hon'ble Siddhartha Sah, J.
Mr. Siddhartha Singh, learned counsel for the appellant.
2. Mr. Piyush Garg, learned counsel for the respondent.
IA No. 13832 of 2025 (Amendment Application)
3. An amendment application has been filed by the appellant, duly supported by an affidavit, wherein a prayer has been made to amend the cause title of the aforesaid First Appeal by mentioning the word "deceased" after the name and details of appellant no. 1/5, namely Ranjeet Singh, who expired on 25.12.2023. It has been stated that the legal heirs of the deceased appellant no. 1/5 are already on record, as the other appellants are his real brothers and sisters. It is further stated that appellant no. 1/5 was unmarried and had no wife or children.
4. There are other applications bearing IA Nos. 13830 of 2025 and 13831 of 2025. However, since the present amendment application (IA No. 13832 of 2025) is for a simple amendment in the cause title of the appeal by mentioning the word "deceased" after the name and details of appellant no. 1/5, the aforesaid applications bearing IA Nos. 13830 of 2025 and 13831 of 2025 are not pressed by the learned counsel for the appellant and are, accordingly, disposed of.
5. Since the learned counsel for the respondents does not have any objection to the amendment application (IA No. 13832 of 2025), which is formal in nature and only seeks to mention the word "deceased" after the name and details of appellant no. 1/5, and as the legal heirs of the deceased appellant are already on record, the amendment application deserves to be allowed.
6. In such view of the matter, the amendment application is allowed.
7. Let the amended cause title of the appeal be placed on record within a period of one week.
8. List on 20.03.2026.
(Siddhartha Sah, J.) 09.03.2026 BS