Himachal Pradesh High Court
Mansha Ram And Others vs . Sarwan Singh on 6 November, 2025
Mansha Ram and others vs. Sarwan Singh (deceased) through LRs.
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RSA No.159 of 2023 06.11.2025 Present: Mr. Sahil Sharma, Advocate, vice Mr. Munish Dhatwalia, Advocate, for the appellants.
Mr. Amit Himalvi, Advocate, vice Ms. Kamakshi Tarlokta, Advocate, for respondents No.1(b)(ii) and 1(b)(iii).
of Mr. Aman Parth, Advocate, for respondents No.1 (c) and 1(f).
Despite having been validly served, as is evident from order rt dated 21.10.2024, passed by Additional Registrar (Judicial), no power of attorney on behalf of respondent No.1(c) has been filed till date. Hence, he is proceeded against ex parte.
Since the present appeal stands admitted vide order dated 02.09.2024, therefore, list the same for hearing in due course.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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