Himachal Pradesh High Court
Prem Kumar & Others vs . Parkash Chand Sharma & on 5 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Prem Kumar & others vs. Parkash Chand Sharma & others .
RSA No.25 of 2004 05.07.2023 Present: Mr.C.N. Singh, Advocate, for the applicants/ appellants.
Mr.Vivek Sharma, Advocate, for respondent No.1.
None for respondents No.2(a), 2(b) and 2(d).
None for respondent No.3.
rCMP No.13073 of 2021 Proposed respondents No.2(a), 2(b) and 2(d)/legal representatives of deceased respondent No.2 as well as respondent No.3 stand duly served for 19.04.2023, but there is no representation on their behalf. Hence, they are proceeded ex parte.
Notice issued to proposed respondent No.2(c) has been received back unserved with the report that addressee is not residing at the given address. Fresh steps for the service of proposed respondent No.2(c) be taken within two weeks. On taking such steps, notice, returnable within four weeks be issued to the said respondent.
(Vivek Singh Thakur) Judge July 5, 2023 (Purohit) ::: Downloaded on - 05/07/2023 21:09:35 :::CIS