Himachal Pradesh High Court
Mansha Ram vs . Sarwan Singh (Deceased) on 4 September, 2023
Mansha Ram Vs. Sarwan Singh (deceased) through LRs.
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RSA No. 159 of 2023 04.09.2023 Present: Mr. Munish Datwalia, Advocate, for the appellants.
Mr. Aman Parth Shrma, Advocate, for respondent No.1(f).
of Respondent No.1 (a) stands served but no reasonable cause has been assigned by him respondent for his rt non-appearance in the Court. Hence, he is proceeded against ex parte.
Mr. Aman Parth Shrma, Advocate has filed Memo of appearance on behalf of respondent No. 1(f). The same is taken on record. He prays for and is granted two weeks' time to file regular Power of Attorney on behalf the said respondent.
Notices issued to respondents No.1(b)(i) to 1(b)
(iii) and 1(c) to 1(e) have been received back unnerved with the report that they are residing somewhere else. Let fresh notices be issued to said respondents, on taking steps within a period of three days, returnable within a period of four weeks.
Records of the learned Courts below be also requisitioned. List thereafter.
(Rakesh Kainthla) Judge September 04, 2023 (ravinder) ::: Downloaded on - 06/09/2023 21:34:11 :::CIS