Himachal Pradesh High Court
Jagjit Singh vs . Mohan Singh & Others on 9 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
Jagjit Singh Vs. Mohan Singh & others RSA No.44 of 2023 09.05.2023 Present: Mr. Y.P. Sood , Advocate, for the appellant.
As per report of the Registry, respondents No.1 3 to 5 could not be served for want of correct address. Let fresh steps be taken for the service of said respondents, by furnishing their correct address within two weeks and thereafter, notice be issued to them, returnable for 04.07.2023.
Respondent No.2 is stated to have refused to take the notice. This amounts to be deemed service of respondent No.2. As none has put in appearance on behalf of respondent No.2 despite service, said respondent is ordered to be proceeded against ex parte.
(Ajay Mohan Goel) Judge May 09, 2023 (Rishi) ::: Downloaded on - 09/05/2023 20:46:43 :::CIS