Himachal Pradesh High Court
Ram Pal vs Smt. Sheela Devi (Deceased) on 6 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Ram Pal Versus Smt. Sheela Devi (deceased) through LRs Smt. Subhadra Devi & others RSA No.118 of 2021 06.07.2022 Present: Mr. Ajay Sharma, Sr. Advocate, with Mr. Atharv Sharma, Advocate, for the appellant.
As per report of the Registry, all the respondents except respondents No.1 (c) & 1 (e) have been served. Further, name of respondent No.2 has already been deleted in terms of order dated 07.02.2015.
In this view of the matter, all the respondents except respondents No.1 (c) & 1 (e), are ordered to be proceeded against ex parte.
Let, fresh steps be taken for the service of respondents No.1 (c) and 1 (e) within two weeks and thereafter, notice be issued to them, returnable for 01.09.2022.
(Ajay Mohan Goel) Judge July 06, 2022 (Rishi) ::: Downloaded on - 06/07/2022 20:05:24 :::CIS