Himachal Pradesh High Court
Haripriya Maan vs . Sonal Chaudhari Dhillon on 22 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Haripriya Maan vs. Sonal Chaudhari Dhillon .
Civil Suit No.111 of 2021 22.06.2022 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the plaintiff.
Mr. Janesh Gupta, Advocate, for defendant No.1.
Mr. Surinder Saklani, Advocate, for defendant No.2.
Defendants No. 3 and 4 already ex parte vide order dated 30.3.2022 Civil Suit No.111 of 2021 & OMP No.472 of 2021 Notices issued for service of defendants No. 5 and 6 through Process Serving Agency have been received back with the report that addressees are not residing at the given addresses. Report with respect to notices issued through registered AD is awaited . Be obtained by next date of hearing.
Learned counsel for the plaintiff submits that application seeking permission to serve defendants No.5 and 6 through substituted mode has also been filed. The same is not on record. Be taken on record.
List on 12.7.2022.
In the meanwhile, written statement on behalf of defendant No.2 also be filed.
OMP No.473 of 2021.
List for consideration on 12.7.2022.
(Vivek Singh Thakur) Judge June 22, 2022 (veena) ::: Downloaded on - 23/06/2022 20:03:41 :::CIS