Himachal Pradesh High Court
Ram Krishan vs . Brij Paul Singh & Ors. on 10 October, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Ram Krishan Vs. Brij Paul Singh & Ors.
.
FAO No. 477/201810.10.2022 Present: Mr. Naresh Sharma, Advocate, for the appellant.
Mr. P.S. Chandel, Advocate, for respondent No. 1 (since deceased).
Learned counsel for the appellant seeks time to take steps for the service of respondent No. 2. Let steps be taken within a week and thereafter he be served by issuing notice returnable within four weeks.
List after five weeks. In the meantime, consequential steps on account of death of respondent No. 1 be also taken, as per law.
(Chander Bhusan Barowalia) Judge 10th October, 2022 (raman) ::: Downloaded on - 10/10/2022 20:02:23 :::CIS