Himachal Pradesh High Court
Lazi Ram vs . Kamlender Rattan & Another on 21 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Lazi Ram vs. Kamlender Rattan & another .
Cr. Revision No. 257 of 2018 21.07.2022 Present: None for the petitioner.
Mr. Hemant Vaid, Additional Advocate General, for respondent No.2.
Steps for service of respondent No.1(a) to 1(d) have not been taken. Be taken within one week. On taking such steps, notice returnable within four weeks be issued to the aforesaid respondents.
As per report of the Registry, balance amount of compensation has not been deposited. Be deposited well before next date of hearing.
(Vivek Singh Thakur) Judge July 21, 2022 (veena) ::: Downloaded on - 22/07/2022 20:03:19 :::CIS