Himachal Pradesh High Court
Kaushalya Devi vs . Usha Verma on 8 March, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Kaushalya Devi Vs. Usha Verma .
RSA No.219 of 2020 08.03.2022 Present: Mr. Suneet Goel, Advocate, for the appellant.
Ms. Amita Chandel, Advocate, vice Mr. Rachna Kuthiala, Advocate for respondents No.1 and 2.
As per report of the Registry, steps have not been taken for the service of respondents No.3. As a matter of indulgence, a week's time is granted to the appellant to do the needful. In the event of steps being taken, let notice be issued to respondent No.3, returnable for 20.05.2022.
Learned counsel for the appellant further states that appropriate application to bring on record the legal representatives of deceased respondent No.4 shall be filed within a period of one week. Ordered accordingly.
List on 20.05.2022.
(Ajay Mohan Goel) Judge March, 08, 2022 (Narender/Chander) ::: Downloaded on - 08/03/2022 20:12:35 :::CIS