Himachal Pradesh High Court
Kashmiro vs . Arun & Others A/W Connected Matter. on 7 October, 2023
Kashmiro vs. Arun & others a/w connected matter.
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RSA No.203 of 2023 & RSA No.291 of 2022 RSA No.203 of 2023 07.10.2023 Present: Mr. Rajat Thakur, Advocate, vice Mr.Vikrant Chandel, Advocate, for the appellants.
of Ms.Anita, Advocate, vice Mr.Anu Tuli, Advocate, for respondents No.1 and 2.
Ms. Heena Chauhan, Advocate, vice Ms.Rajni rt Kumari, Advocate, for respondent No.3.
Ms.Vandana Kumari, Advocate, vice Mr.Sanjay Jaswal, Advocate, for respondent No.5.
RSA No.291 of 2022 Ms.Vandana Jaswal, Advocate, vice Mr.Sanjay Jaswal, Advocate, for the appellants.
Ms.Anita, Advocate, vice Ms.Anu Tuli, Advocate, for respondents No.1 and 2.
Ms.Heena Chauhan, Advocate, vice Ms.Rajni Kumari, Advocate, for respondent No.3.
Mr.Rajat Thakur, Advocate, vice Mr.Vikrant Chandel, Advocate, for respondent No.5.
RSA No.203 of 2023Power of attorney has been filed on behalf of respondent No.1. Respondent No.2 is also sued through respondent No.1, therefore, there is adequate representation on behalf of respondents No.1 and 2. Steps for service of respondent No.4 have not been taken. It appears that notices were not ordered to be issued to respondents No.4, 6 and 7 ::: Downloaded on - 07/10/2023 20:37:48 :::CIS on the last date of hearing, which was necessary after the .
condonation of delay in filing the appeal. Hence, notices be issued to respondents No.4, 6 and 7 returnable within a period of four weeks, on taking steps within a period of one of week.
RSA No.291 of 2022rt Power of attorney has been filed on behalf of respondent No.1. Respondent No.2 is also sued through respondent No.1, therefore, there is proper representation on behalf of respondents No.1 and 2.
Issue notices to respondent No.4 returnable within a period of four weeks, on taking steps within a period of one week.
(Rakesh Kainthla) Judge October, 07, 2023 (saurav pathania) ::: Downloaded on - 07/10/2023 20:37:48 :::CIS