Uttarakhand High Court

SA/101/2024 on 5 June, 2025

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                                 SA No. 101 of 2024
                                 Hon'ble Subhash Upadhyay, J.

Mr. Siddharth Singh, learned counsel for the appellant.

2. Mr. Jay Wardhan Kandpal, learned counsel for the respondents.

3. Present Second Appeal has been filed against the judgment and decree dated 17.08.2024, passed by 1st Additional District Judge, Dehradun in Civil Appeal No. 13 of 2023, Shri Hansraj Chamoli and others vs. Smt. Geeta Badoni.

4. It is informed that respondent no.3 namely, Sri Vikram Singh Rana had expired on 17th August, 2024 and he is survived by his legal heirs, wife Smt. Sobha Rana and his son Anoop Rana.

5. Application for setting aside the abatement, condoning the delay in setting aside the abatement as well as the Substitution Application have been filed.

6. Issue notice to the respondents on the above said applications. Steps be taken within a week.

7. List this matter on 11.07.2025.

(Subhash Upadhyay, J.) 05.06.2025

Kaushal