Himachal Pradesh High Court
Karam Singh Verma vs . Bidhi Chand & Ors. on 1 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Karam Singh Verma Vs. Bidhi Chand & Ors.
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RSA No. 147 of 2020 01.06.2022 Present: Mr. T.S. Chauhan, Advocate, for the appellant.
Mr. Arun Kumar, Advocate, vice Mr. D.P. Chauhan, Advocate, for respondent No.2.
M/s Dinesh Thakur, Sumesh Raj and Sanjeev Sood, Additional Advocates General with Mr. Manoj Bagga, Assistant Advocate General, for respondent No.4-State.
As per the report of the Registry, steps have not been taken to bring on record legal representatives of deceased respondent No.1. On the request of learned counsel for the appellant, the case is ordered to be listed after four weeks to enable him to do the needful.
Further, as per the report of the Registry, dasti notice issued to respondent No.3 stands received without report. Let, fresh dasti notice be issued to the said respondent, returnable for 22.07.2022, on taking steps during the course of the day. Dasti notice be handed over to learned counsel for the appellant by 02.06.2022.
(Ajay Mohan Goel) Judge June 01, 2022 (vinod) ::: Downloaded on - 01/06/2022 20:06:39 :::CIS