Himachal Pradesh High Court
Jagdish Chand And Others vs . Dina Nath And Others on 20 December, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Jagdish Chand and others Vs. Dina Nath and others CMP(M) No. 1363 of 2022 20.12.2022 Present: Mr. Atul Kumar, Advocate, for the .
applicants/appellants.
Mr. Neeraj Gupta, Senior Advocate, with Mr. Pranjul Munjal, Advocate, for non-applicant/respondent No. 1. None for non-applicants No. 3 and 4.
Mr. Pranjal Munjal, learned counsel has put in appearance on behalf of non-applicant No. 1 and on his instructions, Mr. Neeraj Gupta, learned Senior Advocate has also appeared on behalf of the said non-applicant.
As per report of the Registry, non-applicants No. 3 and 4 stand served. As none has appeared on behalf of non-
applicants No. 3 and 4, accordingly, they are ordered to be proceeded against ex parte.
Further, as per report of the Registry, after death of non-applicant No. 2, there is an exemption granted by the concerned Court to bring on record the legal representatives of said deceased non-applicant.
As prayed for, list for consideration after four weeks.
(Ajay Mohan Goel) Judge December 20, 2022 (bhupender) ::: Downloaded on - 20/12/2022 20:39:53 :::CIS