Kishan Lal vs . Kamla Devi & Ors. on 28 April, 2023

[Cites 1, Cited by 0]

CMPMO No. 508/2019

28.04.2023 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. T.K. Verma, Advocate, vice Mr. Hemant Thakur, Advocate, for respondents No. 1 and 2.

Notice issued to respondent No. 3 has been received back unserved for want of correct address.

rNotice issued to respondents No. 4 to 6 is awaited.

Let fresh notice be issued to respondents No. 3

to 6 returnable within six weeks, on taking steps within two weeks. List thereafter.

( Sushil Kukreja ) Judge 28th April, 2023 (raman) ::: Downloaded on - 28/04/2023 20:57:16 :::CIS

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