FAO/113/2010
2021 Latest Caselaw 1650 HP

FAO No.113 of 2010

4.3.2021 Present: None for appellants No. 2 to 5.

.

Appellant No.1 is stated to have expired on

24.6.2015.

Mr. Pratap Singh Goverdhan, Advocate, for the

respondent.

Earlier the case was listed on 5.3.2020. On that day

also there was no representation on behalf of appellants No. 2 to

5. Despite granting repeated opportunities, no steps on account

of death of appellant No.1 have been taken. However, on that

day, learned counsel for the respondent had intended to place on

record certified copy of compromise judgment and decree dated

18.8.2010, passed by Civil Judge (Sr. Division), Kasauli, District

Solan, H.P. to indicate that subsequent to filing of present appeal,

matter was amicably settled between the parties.

Today, learned counsel for the respondent seeks

further four weeks' time to place on record the aforesaid

judgment and decree.

As prayed, adjourned for 20.4.2021.

(Vivek Singh Thakur) Judge 4th March, 2021 (Guleria)