Himachal Pradesh High Court
Bhangi Ram @ Balkrishan & Ors. vs . Kehar Singh on 6 September, 2023
Bhangi Ram @ Balkrishan & ors. Vs. Kehar Singh .
RSA No. 471 of 2010 06.09.2023 Present: Mr. J.R.Poswal, Advocate, for the appellants.
None for respondent.
CMP(M) No. 927 of 2023 & CMP(M) No. 928 of 2023 of Proposed LRs-1(a) & 1(b) stand served but no reasonable cause has been assigned by them for their non-
rt appearance in the Court. Hence, they are proceeded against ex parte.
Notices issued to Proposed LRs-1(c) to 1(e) are received back un-served for want of their correct addresses.
Let fresh notices be issued to these respondents returnable within a period of four weeks, on taking steps within a period of one week. List thereafter.
(Rakesh Kainthla) Judge September 06, 2023 (ravinder) ::: Downloaded on - 06/09/2023 21:56:52 :::CIS