Himachal Pradesh High Court
Ramji Dass vs . Roshan Lal Jindal & Ors. on 23 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Ramji Dass Vs. Roshan Lal Jindal & Ors.
C.S. No.33 of 2023 .
23.06.2023 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Jeevesh Sharma, Advocate, for the plaintiff.
Mr. Rajat Awasthy, Advocate, for defendant No.9.
C.S. No.33 of 2023 & OMP No.238 of 2023 Let fresh steps for service of defendant No.4 including furnishing his correct address be taken within a week. In case the steps are so taken, notice be issued to the said defendant, returnable for 19.07.2023. Notices issued to defendants No.1 to 3, 5 to 8 and 10 to 12 are stated to be awaited. Be awaited till the next date of hearing.
Defendant No.9 may also file written statement to the civil suit and reply to the application alongwith Power of Attorney in the meanwhile.
List on 19.07.2023.
Jyotsna Rewal Dua
June 23, 2023 Judge
Mukesh
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