Himachal Pradesh High Court
Rakesh Kumar & Others vs Lac & Others & on 7 September, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Rakesh Kumar & others Versus LAC & others & connected matter RFA No.4029 of 2013 a/w RFA No.11 of 2014 07.09.2022 Present: to RFA No.4029 of 2013 Mr. Rupinder appellants.
Singh, Advocate, for the Mr. Sumesh Raj, Mr. Dinesh Thakur, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for respondents No.1 to 3State.
None for respondents No.5 to 11, 13 & 15 to 20. RFA No.11 of 2014 Mr. Sumesh Raj, Mr. Dinesh Thakur, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the appellant. Respondents No.1 to 6, 8, 11, 12, 20 to 29, 34, 42, 43 and 44 ex parte vide order dated 21.08.2019.
Respondents No.7 (a) to 7 (c), 9 (b) to 9 (h), 10
(a) to 10 (c), 13, 18, 19, 30(a) to 30 (g), 32, 33, 35 to 37, 39 to 41, 45 to 49 ex parte vide order dated 16.03.2021. None for respondents No. 9(a) (i), 9 (a) (ii) and 9 (a) (iii).
None for respondents No. 31(a) to 31 (e), 38(a) to 38(h).
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2 RFA No.4029 of 2013 As per report of the Registry, steps have not been taken for the service of respondents No.4
(a) to 4 (h), 12 (a) to 12 (g) & 14.
On the request of learned counsel for the appellants, two weeks' time is granted to do the needful, failing which the appeal shall stand dismissed for nonprosecution without the matter being referred to the Court. In case, steps are taken for the service of said respondents within two weeks, then notice be issued to them, returnable for 01.11.2022.
RFA No.11 of 2014As per report of the Registry, steps have not been taken for the service of respondents No.14 to 17.
On the request of learned counsel for the appellants, two weeks' time is granted to do the needful, failing which the appeal shall stand dismissed for nonprosecution without the matter ::: Downloaded on - 07/09/2022 20:10:31 :::CIS .
3 being referred to the Court. In case, steps are taken for the service of said respondents within two 01.11.2022.
r to weeks, then notice be issued to them, returnable for (Ajay Mohan Goel) Judge September 07, 2022 (Rishi) ::: Downloaded on - 07/09/2022 20:10:31 :::CIS