Himachal Pradesh High Court
Jia Lal & Another vs . Smt. Pawan Kumari & Others on 28 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Jia Lal & another vs. Smt. Pawan Kumari & others .
RSA No.62 of 2021-F 28.02.2022 Present: Mr.Vinod Chauhan, Advocate, for the appellants.
Mr.Rajesh Mandhotra, Advocate, for respondent No.3.
Steps for service of respondents No.1 and 2 have not been taken. On persuasive request of learned counsel for the appellants further time of one week is granted to take appropriate steps. On taking such steps, notice returnable within four weeks, be issued to the said respondents.
Respondent No.3 was unrepresented on 02.12.2021 despite his service and was proceeded ex parte.
On oral request of learned counsel appearing for respondent No.3 proceeding ex parte order against respondent No.3 is recalled and he is permitted to join proceedings henceforth.
(Vivek Singh Thakur) Judge February 28, 2022 (Purohit) ::: Downloaded on - 28/02/2022 20:14:02 :::CIS