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Himachal Pradesh High Court

Tarsem Singh & Ors. vs . Ramesh Chand & Ors. on 26 July, 2023

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Tarsem Singh & Ors. Vs. Ramesh Chand & Ors.

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RSA No. 706/2008

26.07.2023 Present: Mr. Divya Raj Singh, Advocate, for the appellants, except appellant No.3, who is stated to have died.

Ms. Amita Chandel, Advocate, for respondents No.1 to 3, 4(a) to 4(c) and 2 to 8.

Respondents No.9 to 21, 23 and 24 are ex parte.

Name of respondents No.22 and 25 to 27 stand deleted.

RSA No. 706/2008

Steps to bring on record the legal heirs of deceased-

appellant No.3 have not been taken.

At the request of learned counsel for the appellant, further two weeks time is granted for the said purpose.

CMP(M) No.1628 & 1629/2022 The office has reported that proposed legal heirs i.e. respondents No.3(a) and 3(b) are again unserved with the report that they are living somewhere in Ambala. Learned counsel for the applicants seeks two weeks time to supply correct addresses and to take steps for the service of the said proposed legal heirs.

CMP No. 5321/2022

In view of order dated 09.03.2022 passed in CMP No.1931/2022 in RSA No.457/2011, learned counsel for the applicant seeks time to move appropriate application for conversion of the application.

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As prayed for, list on 16.08.2023.

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                                                 Jyotsna Rewal Dua
                                                     Judge
     26th July, 2023





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