Himachal Pradesh High Court
Tarsem Singh And Others vs . Ramesh Chand And Others on 14 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Tarsem Singh and others vs. Ramesh Chand and others .
RSA No. 706 of 2008 14.11.2022 Present: Mr. Divya Raj Singh, Advocate for the appellants.
Ms. Amita Chandel, Advocate vice Ms. Anaida Kuthiala, Advocate for respondents No. 1 to 3, 4(a) to 4(c) and 5 to 8.
Respondents No. 9 to 21, 23 and 24 are ex parte.
deleted.
r to Names of respondents No. 22 and 25 to 27 stand When the case was taken up for consideration, learned Counsel appearing for the contesting respondents informs the Court that as appellant No. 3 has died and no steps have been taken to bring on record legal representatives of said appellant, the appeal qua him has been abated.
On the request of learned Counsel for the appellants, the case is ordered to be listed after three weeks, on which date, appropriate orders shall be passed in the matter.
(Ajay Mohan Goel) Judge November 14, 2022 (narender) ::: Downloaded on - 14/11/2022 20:33:48 :::CIS