Himachal Pradesh High Court
Surinder Kumar vs . Bimlesh Sharma & Ors on 20 June, 2023
Author: Virender Singh
Bench: Virender Singh
Surinder Kumar Vs. Bimlesh Sharma & Ors .
RSA No. 115 of 2022 20.6.2023 Present: Mr. Naveen Awasthi, Advocate, for the appellant.
Ms. Anita, Advocate vice Ms. Anu Tuli Azta, Advocate, for respondent No. 1.
Respondent No. 2 is exparte.
None for respondent No. 3.
r On 30.6.2012, this Court passed the following order:
"Notice issued to respondent No. 3 has been received back unserved for want of correct address. Learned counsel representing the appellant prays for and is granted two days' time to furnish correct address of respondent No. 3, enabling Registry to issue notice, returnable for 4.08.2022."
2. Thereafter, on 4.8.2022, presence of Mr. Navlesh Verma, and Ms. Shabnam, Advocates for respondent No. 3, had been marked. Thereafter, on 14.9.2022, no one has put in appearance on behalf of respondent No. 3. However, on 19.10.2022, Mr. Vijay Kumar, Advocate vice Mr. Navlesh Verma, Advocate has appeared on behalf of respondent No. 3.
3. Thereafter, on 29.11.2022, 3.1.2023, 17.3.2023 and 22.5.2023, no one has appeared on behalf of respondent No. 3. Neither memo of appearance nor power of attorney has been filed on his behalf.
::: Downloaded on - 21/06/2023 20:32:48 :::CIS4. In such situation, let fresh notice be issued .
against respondent No. 3, on steps being taken within three days, returnable for 25.7.2023.
(Virender Singh) Judge June 20, 2023 (kalpana) ::: Downloaded on - 21/06/2023 20:32:48 :::CIS