Himachal Pradesh High Court
Gulab Chand & Another vs . Jhanpi Ram And Others on 18 October, 2022
Bench: Sabina, Sushil Kukreja
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Gulab Chand & another vs. Jhanpi Ram and others LPA No.4 of 2020 18.10.2022 Present: Mr. Sanjay Verma, Advocate on behalf of Ms. Shalini Thakur, Advocate, for the appellants.
Mr. Rupinder Singh Thakur, Advocate, for respondent Nos.1(i) to (v).
Mr. Sahil Thakur, Advocate, for respondent Nos.8, 14, 15, 16, 20, 33, 40 to 44, 47 to 50, 55, 57, 69, 88, 108, 115, 119, 123, 127, 130, 131, 132, 139 to 143, 145 to 150,165, 169, 170(a), 170(b), 174(a), 174(b), 175, 176, 178, 181, 182, 194, 197 to 200.
As per office report, notices could not be issued to unserved respondents, as necessary steps were not taken.
Learned counsel for the appellants has submitted that needful would be done forthwith.
Let notice be issued to unserved respondents, on doing the needful, for 02.03.2023.
( Sabina ) Judge (Sushil Kukreja) Judge 18th October, 2022 (reena) ::: Downloaded on - 19/10/2022 20:04:14 :::CIS