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[Cites 1, Cited by 5]

Himachal Pradesh High Court

Kiran Pal & Others vs . Gaurav Naryal & Others on 9 September, 2022

Author: Sushil Kukreja

Bench: Sushil Kukreja

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Kiran Pal & others vs. Gaurav Naryal & others FAO No. 86 of 2021 09.09.2022 Present: Mr. Arun Sehgal, Advocate, for the appellants.

Notices issued to respondent Nos. 1 & 2, have been received back unserved with the report that house of the aforesaid respondents was found locked and at present, they are residing at Dharamshala, District Kangra, H.P. Steps for service of respondent No.3, have also not been taken. Let fresh notices be issued for the service of respondent Nos.1 to 3, returnable within four weeks, on filing PF & correct address, within a period of one week.

Learned counsel for the appellants submits that similar appeal is also pending adjudication.

In view of the above, list this appeal alongwith FAO No.87 of 2022.

(Sushil Kukreja) Judge 9th September, 2022 (reena) ::: Downloaded on - 09/09/2022 20:06:32 :::CIS