RSA/591/2019
2021 Latest Caselaw 2238 HP

RSA No. 591 of 2019-C

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17.03.2021 Present: Mr. G.R.Palsra, Advocate, for the appellant.

None for respondents No.1, 3, 4, 5, 6, 7, 10, 12, 13 & 14.

Respondents No.2 and 8 expired.

None for respondents No.9 and 11.

RSA No.591 of 2019

Respondents No.9 and 11 have been duly served in

September 2020, however, till date they have not chosen to be

represented in this appeal. Hence, they are proceeded ex-

parte.

From memo of parties of the main judgment, it is

evident that on account of death of respondent No.8 Surto, her

name was deleted from array of respondents. Hence, there is

no need to take steps for her substitution in this appeal, rather

her status is to be reflected correctly in memo of parties by

filing an amended memo.

Needful be done within a week.

CMP(M) Nos. 476 and 477 of 2020

Notice to proposed respondents/legal

representatives of deceased respondent No.2-Guman Singh

mentioned in para 1 of CMP(M) No.476 of 2020 as 2(a) to 2(e),

returnable on 17.05.2021, be issued on taking steps within five

days.

(Vivek Singh Thakur) Judge March 17, 2021 (Purohit)