Himachal Pradesh High Court
Tarsem Singh And Others vs . Ramesh Chand And Others on 29 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Tarsem Singh and others vs. Ramesh Chand and others RSA No. 706 of 2008 .
29.05.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellants, except appellant No. 3, who is stated to have died.
Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Ankita, Advocate for respondents No. 1 to 3, 4(a) to 4(c) and 2 to 8.
Respondents No. 9 to 21, 23 and 24 are ex parte.
Names of respondents No. 22 and 25 to 27 stand deleted.
RSA No. 706 of 2008 As per report of the Registry, steps have not been taken to bring on record legal representatives of deceased-appellant No. 3.
Learned Senior Counsel appearing for the appellants, on instructions, submits that hearing of the appeal be deferred by four weeks so that needful can be done in the meanwhile.
List on 26.07.2023.
CMP(M) No. 1628 and 1629 of 2022 Proposed legal representatives 3(a) and 3(b) could not be served for want of correct address. As prayed for, let correct address of said proposed legal representatives alongwith fresh process fee be filed within a period of three weeks and thereafter notice be issued to them, returnable for 26.07.2023.
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