Himachal Pradesh High Court
Piyar Chand vs . Chhering Lamo And Ors. on 16 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Piyar Chand Vs. Chhering Lamo and ors.
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FAO No. 381 of 2014 16.09.2023 Present: Mr. Debender Ghosh, Advocate, for the appellant.
Mr. Madan Gopal, Advocate, vice counsel, for respondents no. 1 to 4.
of Record reveals that notice was once issued to respondent No. 5 in CMP(M) No. 429 of 2014 and despite service rt none has put in appearance. Thereafter, CMP(M) No. 429 of 2014 was allowed, vide order dated 22.10.2014 and delay in filing the appeal was condoned. However, notice does not appear to have been sent thereafter to respondent No. 5 in the main appeal.
Let notice be issued to respondent No. 5 in FAO No. 381 of 2014, returnable on 04.10.2023. Steps be taken within three days.
( Satyen Vaidya ) Judge 16th September, 2023 (sushma) ::: Downloaded on - 16/09/2023 20:36:43 :::CIS