Himachal Pradesh High Court
Prabha Sarin & Others vs . Lac & Others. on 27 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Prabha Sarin & others Vs. LAC & others.
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RFAs No. 269 and 270 of 2018 RFA No. 269 of 2018 27.12.2022 Present: Mr. Sunil Mohan Goel, Advocate, for the appellants.
Ms. Seema Sharma, Deputy Advocate General, for respondent No. 1.
rAppellant No. 3 is stated to have expired.
RFA No. 270 of 2018 Ms. Seema Sharma, Deputy Advocate General, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for respondents No. 1 to 3, 5, 6 and 8.
Appellant No. 9 is stated to have expired.
RFA No. 269 of 2018 Report with respect to post admission notice issued to respondents No. 2, 4 and 6 is still awaited. Fresh steps for post admission service of these respondents be taken within two weeks positively.
Consequential steps on account of death of respondent No.3 also be taken in the meanwhile, failing which appeal may be dismissed for non prosecution.
List after two weeks.
RFA No. 270 of 2018Steps for service of respondents No. 4, 7 and 10 to 12 have not been taken. Be taken within two weeks, as prayed.
::: Downloaded on - 31/12/2022 20:31:50 :::CISConsequential steps on account of death of .
respondent No. 9 have not been taken. Be taken within two weeks, positively. Failing in taking the aforesaid steps, the appeal may be dismissed for non prosecution.
List after two weeks.
(Vivek Singh Thakur), Judge.
27th December, 2022 (subhash) ::: Downloaded on - 31/12/2022 20:31:50 :::CIS