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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Prem Kumar vs . Parkash Chand Sharma on 24 February, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Prem Kumar vs. Parkash Chand Sharma .

RSA No.25 of 2004 24.02.2022 Present: Mr.Devender Kumar Sharma, Advocate, vice Mr.Chandernarayan Singh, Advocate, for the appellants.

Mr.Bhairav Gupta, Advocate, vice Mr.Vivek Sharma, Advocate, for respondent No.1.

Respondent No.2 is stated to have expired.

                           Steps    for



                                          substitution     on     account

respondent No.2 have not been taken. Be taken within four weeks, as prayed.

r of death of It is reported that correct address for the service of respondent No.3 stands filed alongwith PF. Being so, notice, returnable within four weeks, be issued to the said respondent.

List on next date before appropriate Bench.

(Vivek Singh Thakur) Judge February 24, 2022 (Purohit) ::: Downloaded on - 24/02/2022 20:13:34 :::CIS