Himachal Pradesh High Court
Shami vs . Financial Commissioner (Appeals) & ... on 11 April, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Shami Vs. Financial Commissioner (Appeals) & Ors.
CWP No.3150 of 2019 .
11.04.2023 Present: Mr. Prem P. Chauhan, Advocate, for the petitioner.
Mr. Y.P.S. Dhaulta, Mr. Rupinder Singh Thakur and Mr. Navlesh Verma, Additional Advocates General with Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General, for respondent No.1.
Mr. Maan Singh, Advocate, for respondents No.2(a) to 2(c), 3 to 5, 8 to 10, 12, 13, 15(a) to r15(c), 16 to 18 and 20 to 22.
Learned counsel for the petitioner submits that consequential steps to bring on record legal representatives of deceased respondents No.14, 19, 23 and 25 have been taken by moving an appropriate application. However, the application is not on record. The same be placed in file, if in order. Learned counsel for the petitioner further submits that respondent No.24 is alive. For effecting service upon unserved respondents No.6 and 7, learned counsel for the petitioner prays for issuing dasti notices. Prayer is accepted.
Let dasti notices for service of respondents No.6 and 7 be made available to learned counsel for the petitioner, returnable for 15.05.2023. Steps for service be taken within three days.
List on 15.05.2023.
Jyotsna Rewal Dua
April 11, 2023 Judge
Mukesh
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