Himachal Pradesh High Court
Joginder Singh & Ors. vs . Karam Chand & on 4 March, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Joginder Singh & ors. Vs. Karam Chand & .
ors.
RSA No. 285 of 2019 04.03.2022 Present: Mr. Ramakant Sharma, Advocate for the appellant.
Mr. Anirudh Sharma, Advocate vice counsel for respondents No. 1 to 12.
As per report of the Registry, respondent No.21 has not been served for the reason that no person in such name was residing on the given address. Learned counsel for the appellant states that unserved respondent is evading the service and prays for dasti summons to serve said respondent. Allowed. Let dasti summons be issued for service of respondent No.21 returnable for 29th April, 2022 and be handed over to learned counsel for the appellant for further necessary action. Steps be taken within two days.
March 04, 2022 ( Satyen Vaidya )
(naveen) Judge
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