Himachal Pradesh High Court
Mohammad Sidiq vs . Rajinder Thakur & Ors. on 25 February, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
.
Mohammad Sidiq vs. Rajinder Thakur & ors.
Civil Revision No.49/2019 A 25.2.2022 Present: Ms. Sana, Advocate vice counsel for the petitioner.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.1 to 4 & 6.
Mr. Shiv Pal Manhans, Addl. Advocate General with Mr. Bhupender Thakur, Dy. Advocate General, for respondent No.8.
Learned vice counsel for the petitioner states that dasti notice may be issued for the service of respondents No.5 and
7. In view of this, learned vice counsel for the petitioner to take steps within two weeks and thereafter dasti notice be issued for the service of aforesaid respondents returnable within four weeks. List thereafter.
( Chander Bhusan Barowalia ) Judge 25th February, 2022 (CS) ::: Downloaded on - 25/02/2022 20:12:54 :::CIS