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Himachal Pradesh High Court

Raj Kumari & Ors. vs . Bimla Devi & Ors. on 28 June, 2022

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

Raj Kumari & Ors. Vs. Bimla Devi & Ors.

.

CMPMO No. 299/2017

28.06.2022 Present: Mr. Mohit Thakur, Advocate, for the petitioners.

Mr. H.R. Jhingta, Advocate, for respondents No. 12 to 17.

Steps for the service of respondents No. 7 and 8

have not been taken. Let steps be taken within a week and thereafter aforesaid respondents be service by issuing notice returnable within four weeks. List thereafter before the appropriate Bench.

In the meantime, consequential steps on account of death of respondent No. 9 be also taken.

(Chander Bhusan Barowalia) Judge 28th June, 2022 (raman) ::: Downloaded on - 28/06/2022 20:08:06 :::CIS