Himachal Pradesh High Court
State Of H.P. & Ors. vs . Shyam Dutt & Ors. on 23 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
State of H.P. & Ors. Vs. Shyam Dutt & Ors.
RFA No.181 of 2016 .
23.06.2023 Present: Mr. Rupinder Singh Thakur and Mr. Varun Chandel, Additional Advocates General with Ms. Seema Sharma, Deputy Advocate General, for the appellants.
None for the respondents.
At the request of learned Additional Advocate General, last opportunity of three weeks is granted to the appellants to take steps for service of respondents No.6(a) to 6(d), 9(a) and 9(b). In case the steps are taken within the aforesaid period, issue notice to the said respondents, returnable within further four weeks. Amended memo of parties be also filed in the meanwhile. List thereafter.
Jyotsna Rewal Dua
June 23, 2023 Judge
Mukesh
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