Himachal Pradesh High Court
Amita Sood vs . Harmesh Kumar And Others. on 12 September, 2023
Amita Sood Vs. Harmesh Kumar and others.
RSA No. 166 of 2023 .
12.09.2023 Present: Mr. Adarsh Kumar Vashista, Advocate, for the appellant.
Mr. B.M. Chauhan, Sr. Advocate, with Mr. Amit Himalvi, Advocate, for respondents No.1 to 4 and 8(iii).
of Mr. Varun Rana, Advocate, for respondents No.9(ii), 9(iii), 9(iv), 9(vi), 10(iii), 11, 12, 13, 15(i), 15(ii) and 15(iii).
rt None appeared on behalf of respondents No.6, 7, 8(i), 8(ii), 9(i), 9(v), 10(i), 10(iv) and 14 despite service and no reasonable cause has been assigned for their absence, hence, they are proceeded against ex-parte.
Respondents No.5 and 10(ii) are stated to be dead. Let consequential steps be taken for bringing on record their legal representatives.
CMP No. 8833 of 2023Time prayed for filing reply. Let reply be filed within a period of two weeks. Rejoinder, if any, be filed within a period of two weeks thereafter.
(Rakesh Kainthla) Judge September, 12, 2023 (Chander) ::: Downloaded on - 12/09/2023 20:39:11 :::CIS