Himachal Pradesh High Court
G.M. Northern Railway vs . Gagna Ram And Others. on 16 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
G.M. Northern Railway Vs. Gagna Ram and others.
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RFA No. 55 of 2014 16.3.2022 Present: Ms.Sana, Advocate, vice Mr.Rahul Mahajan, Advocate, for the appellant.
Mr.Ajay Thakur, Advocate, vice Ms.Aanandita Sharma, Advocate, for respondents No. 1 and 7.
Ms.Rameeta Rahi, Additional Advocate General, for respondent No. 2.
r None for respondents No. 8(a) to 8(c).
CMP No. 9308 of 2017 This application has been filed seeking permission for substituted service of respondents No. 3 to 6. It has been stated that efforts made for serving these respondents, on their addresses mentioned in the Reference Petition, could not be materialized, as it appears that they have left the place without informing anybody and the appellant is not having any knowledge about any other address, except the last known address of these respondents, available on record.
Considering the submissions made in the application, respondents No. 3 to 6 are permitted to be served by way of publication in a widely circulated newspaper in the area of last known addresses of these respondents.
The application stands disposed of.
RFA No. 55 of 2014Respondents No. 8(a) to 8(c) stand duly served for 12.5.2015, but they have not chosen to be represented, hence they are proceeded against ex parte.
::: Downloaded on - 16/03/2022 20:15:25 :::CISSteps for service of respondents No. 3 to 6 in terms .
of order passed in CMP No. 9308 of 2017, be taken within four weeks. On taking such steps, notice returnable within four weeks, be published in newspaper having wide circulation in the area of last known address of these respondents.
(Vivek Singh Thakur), Judge.
16th March, 2022 (Keshav) ::: Downloaded on - 16/03/2022 20:15:25 :::CIS