Gopal Sharma vs Rattan Chand & Another
2022 Latest Caselaw 8424 HP

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Gopal Sharma Versus Rattan Chand & Another and other connected matter

RSA No.201 of 2021 a/w RSA No.202 of 2021

12.10.2022 Present: Mr. H.S. Rangra, Advocate, for the appellant, in both the appeals.

Mr. G.R. Palsra, Advocate, for respondents, in

both the appeals.

CMP(M)Nos.212, 213 of 2022 & CMP(M)

Nos.1051, 1052 of 2022 in RSA No.201 of 2021

By way of these applications, a prayer has been

made to bring on record legal representatives of

respondent No.1­ who is stated to have died on

02.08.2021 after pronouncement of the judgment by the

learned First Appellate Court, but before filing of the

present appeal and also for condonation of delay in filing

the application to bring on record legal representatives of

respondent No.1.

Proposed legal representatives stand served.

Mr. G.R. Palsra, learned counsel has put in appearance

on their behalf.

Having heard learned counsel for the

applicants and after perusing the averments made in the

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applications, the same are allowed, more so for the

reason that no reply is intended to be filed to the same.

     Proposed   legal


                        representatives       are      ordered

substituted as respondents No.1 (a) to 1 (e). Delay in r to be

filing the application is also condoned. Amended memo of

parties, if not already filed, be filed. The application

stands disposed of.

CMP(M) Nos.214, 215 of 2022 & CMP(M) Nos.1014, 1015 of 2022 in RSA No.202 of 2021

By way of these applications, a prayer has been

made to bring on record legal representatives of

respondent No.1­ who is stated to have died on

02.08.2021 after pronouncement of the judgment by the

learned First Appellate Court, but before filing of the

present appeal and also for condonation of delay in filing

the application to bring on record legal representatives of

respondent No.1.

Proposed legal representatives stand served.

Mr. G.R. Palsra, learned counsel has put in appearance

on their behalf.

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Having heard learned counsel for the

applicants and after perusing the averments made in the

applications, the same are allowed, more so for the

reason that no reply is intended to be filed to the same.

Proposed legal representatives are ordered to be

substituted as respondents No.1 (a) to 1 (e). Delay in

filing the application is also condoned. Amended memo of

parties, if not already filed, be filed. The application

stands disposed of.

RSA Nos. 201 and 202 of 2021

As prayed for, list for admission after two weeks.

(Ajay Mohan Goel) Judge October 12, 2022 (Rishi)