Himachal Pradesh High Court
Shri Piyush Jain vs . Shri C.L. Kapoor And Others on 13 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Shri Piyush Jain Vs. Shri C.L. Kapoor and others RSA No. 81 of 2020 .
13.05.2022 Present: Mr. K.D. Sood, Senior Advocate, with Ms. Ranjana Chauhan, Advocate, for the appellant.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondent No. 1.
None for respondents No. 2(a), 2(c) to 2(e) & 3.
Respondent No. 2(b) is stated to be dead.
r to As per report of the Registry, respondents No. 2(a), 2(c) to 2(e) & 3 stand served and respondent No. 2(b) is stated to be dead. Learned counsel for the appellant submits that the case be taken up after four weeks, to enable the appellant to take appropriate steps post death of respondent No. 2(b). Ordered accordingly.
(Ajay Mohan Goel) Judge May 13, 2022 (bhupender) ::: Downloaded on - 13/05/2022 20:09:20 :::CIS