Himachal Pradesh High Court
Ashwani Kumar & Ors. vs . Raj Kumar & Ors. on 17 August, 2023
Ashwani Kumar & ors. vs. Raj Kumar & ors.
.
RSA No.78 of 2019 17.08.2023 Present: Mr. Ajay Kumar, Senior Advocate, with Mr.Rohit, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate, with Mr.Het Ram Thakur, Advocate, for respondents No.12 and 18.
of Respondents No.1 to 6, 8 to 11, 13 to 17, 19 to 30 & 32 proceeded against ex-parte.
rt CMP No.11313 of 2021 This application has been filed for service of respondent No.23-Sunil Kumar by way of substituted service. As per the report of the Registry, respondent No.23 has been proceeded ex-parte.
A perusal of the order dated 30.05.2022 also shows that respondent No.23 was proceeded ex parte and the pleadings are complete. Hence, the present application has become rendered infructuous and disposed of accordingly.
RSA No.78 of 2019Admit on the following questions of law:-
1. Whether against a single/common judgment passed in two clubbed suits two separate appeals are required to be filled under the law?
2. Whether the decision of the learned First Appellate Court in dismissing the appeal by holding that there is inherent defect in the memo of appeal under challenge is sustainable in law?
(Rakesh Kainthla) Judge August, 17, 2023 (pathania) ::: Downloaded on - 17/08/2023 20:35:48 :::CIS