Julfu (Deceased) Through Lrs Gian ... vs Kanwar Singh
2023 Latest Caselaw 16879 HP

Julfu (deceased) through LRs Gian Chand Versus Kanwar Singh

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RSA No. 66 of 2020

19.10.2023 Present: Mr. Romesh Verma, Senior Advocate, with Mr. Hitesh Thakur, Advocate, for the

appellants.

Mr. P.S.Goverdhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate for respondent No.1 to 3, 5, 6, 7(b), 9(i) to 9(iii), 13(a) to

13(iii), 14 and 15.

Respondents No. 9(iv), 9(v), 10 to 12 and 17 ex parte.

Ms. Mamta K. Bhatwan, Advocate vice Mr.

B.N. Sharma, Advocate, for respondent No.16.

CMP No. 14271 of 2023.

Learned counsel appearing on behalf of the

appellants submits that memo of the parties stands

prepared as per the judgment passed by the learned

District Judge, Solan, H.P. However, names of some

persons are shown as legal representatives of other

persons as well as in their individual capacity, therefore,

necessary correction is required to be made in the

memo of parties of the judgment, passed by the learned

District Judge, Solan, H.P.

Perusal of the memo of the parties of the

judgment passed by the learned District Judge, Solan,

shows that some respondents have been shown as legal

representatives of other persons as well as in their

individual capacity. Hence, in these circumstances,

learned District Judge, Solan, H.P. is requested to carry

out necessary correction in the memo of parties in order

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to avoid duplication of the parties.

Record of the learned District Judge, Solan,

District Solan, H.P. be sent to him for making necessary

correction and thereafter the same be sent back to this

Court within a period of two months.

                                                (Rakesh Kainthla)
                r                                   Judge

    October 19, 2023
         (ravinder)









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