Himachal Pradesh High Court
Prem Kumar & Ors. vs . Parkash Chand Sharma Alias Mitter Dev on 27 May, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Prem Kumar & Ors. vs. Parkash Chand Sharma alias Mitter Dev RSA No. 25 of 2004 27.05.2022 Present: Mr. C. N. Singh, Advocate, for the appellants.
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Mr. Vivek Sharma, Advocate, for respondent No. 1.
Notices issued for the service of LRs No. 2(c) and 2(e) have been received back duly served. However, notices issued for the service of LRs No. 2(a) and 2(d) have been received back unserved with the report that said respondents are residing in Chandigarh and Sundernagar, respectively.
As regards notice issued for the service of LR No. 2(b), the same has been received back with the report that the said respondent has died.
Therefore, in such circumstances, let consequential steps for bringing on record the LR of 2(b) be taken within four weeks. In the meanwhile, steps for service of unserved respondents be also taken.
List on 08.07.2022.
(Tarlok Singh Chauhan) Judge May 27, 2022 (sanjeev) ::: Downloaded on - 27/05/2022 20:20:01 :::CIS