Himachal Pradesh High Court
Nand Lal And Another vs . Roop Lal And Others on 26 August, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Nand Lal and another Vs. Roop Lal and others RSA No. 150 of 2022 26.08.2022 Present: Mr. H.S. Rangra, Advocate, for the appellants/applicants.
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None for respondents No. 2 to 8 and 10 to 14.
Respondents No. 1 and 9 are stated to be dead.
RSA No. 150 of 2022 & CMP No. 8106 of 2022 As per report of the Registry, respondents No. 2 to 8 and 10 to 14 stand served. As no one has put in appearance on their behalf, accordingly, they are ordered to be proceeded against ex parte. Further, as per report of the Registry, respondents No. 1 and 9 are stated to be dead.
On the request of learned counsel for the appellants, list after four weeks, to enable him to take appropriate steps post death of respondents No. 1 and 9. Interim to continue.
(Ajay Mohan Goel) Judge August 26, 2022 (bhupender) ::: Downloaded on - 26/08/2022 20:08:51 :::CIS