Himachal Pradesh High Court
Purshottam Chand & Ors. vs . Jagat Ram & Ors. on 7 August, 2023
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Purshottam Chand & ors. vs. Jagat Ram & ors.
RSA No.7 of 2020 07.08.2023 Present: Mr. Suneet Goel, Advocate, for the appellants.
of Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents rt No.1, 3(b), 4(a), 4(c), 4(d), 5, 10(a) to 10(d) & 11(a).
Respondent No.2 is stated to have expired.
Respondents No.3(a), 3(d), 11(b), 11(c)and 15 are proceeded ex parte, vide order dated 25.11.2021.
Respondents No.3(c), 4(b),6 to 8 and 9 are proceeded ex parte, vide order dated 6.11.2020.
It has been stated on behalf of the appellants that an application for bringing on record legal representatives of respondent No.12, was filed on 14 th May, 2013, but the same is not record. Registry to trace and place the same on record, if otherwise in order.
The steps for bringing on record the legal representatives of deceased respondent No.14, Smt. Leela Devi, have also not taken. Be taken within three weeks and the matter be listed thereafter.
(Rakesh Kainthla) Judge August 07, 2023 ::: Downloaded on - 07/08/2023 20:50:14 :::CIS