Himachal Pradesh High Court
Bhagat Ram (Deceased) Through Lrs. vs . Rama Nand (Deceased) on 28 February, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Bhagat Ram (deceased) through LRs. vs. Rama Nand (Deceased) .
through LRs.
RSA No. 573 of 2019 28.02.2023 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate for the appellants.
None for respondents No. 1(a) to 1(f), 2(a), 2(c) and 2(d).
Mr. Vedhant Ranta, Advocate vice Mr. Janesh Gupta, Advocate for the respondents No. 2(e) and 2(f), 3, 4, 6 & 7. Respondent No.2(g) stands deleted.
RSA No. 573 of 2019 Despite service, there is no representation on behalf of respondents No. 1(a) to 1(f), 2(a), 2(c) and 2(d). Hence they are proceeded ex-parte.
Fresh steps for service of respondent No.2(b), by filing complete/correct address, be taken within one week. On taking such steps, notice, returnable within four weeks, be issued to said respondent.
CMP No. 14802 of 2019Order dated 13.12.2019 directing the parties to maintain status quo qua suit property with respect to its nature, title and possession is made absolute during pendency of appeal, subject to alteration, modification and vacation on motion.
Application stands disposed of.
February 28, 2023 (Vivek Singh Thakur)
(ms) Judge
::: Downloaded on - 28/02/2023 20:40:48 :::CIS