Himachal Pradesh High Court
Karam Dev & Others. vs . Ranjeet Singh & Others. on 25 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Karam Dev & others. vs. Ranjeet Singh & others.
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RSA No. 478 of 2018 25.07.2022 Present: Mr. Panku Chaudhary, Advocate, vice Mr Bhupinder Singh Ahuja, Advocate, for the appellants, except appellant No.10.
Mr. Praneet Gupta, Advocate, for respondents No. 47 and 49.
None for respondents No. 10 to 18, 20, 21(i), 22 to 34, 35(i), 35(ii), 35(iii), 36 to 39, 41, 43,46,48.
Respondents No. 40,42 and 44 stands deleted vide order dated 2.8.2017 in the First Appellate Court.
None for respondents No. 10 to 18, 20, 21(i), 22 to 34, 35(i), 35(ii), 35(iii), 36 to 39, 41, 43,46 & 48, hence they are proceeded against exparte.
Steps for service of respondents No. 1 to 9 have not been taken since May, 2019 despite availing numerous opportunities. Steps on account of death of respondents No. 19 and 45 have also not been taken.
On persuasive request of learned counsel appearing for the appellants, one more but last opportunity of two weeks is granted to take appropriate steps, failing which appeal shall be dismissed for non prosecution.
List for consideration on 12.8.2022.
(Vivek Singh Thakur) Judge July 25, 2022 (veena) ::: Downloaded on - 26/07/2022 20:03:07 :::CIS