Himachal Pradesh High Court
Karan Singh Verma vs Bidhi Chand & Ors. on 25 February, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Karan Singh Verma versus Bidhi Chand & Ors.
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RSA No. 147 of 2020 25.02.2022 Present: Mr. T.S. Chauhan, Advocate, for the appellant.
Mr. Arun Kumar, Advocate, vice Mr. D.P. Chauhan, Advocate, for respondent No.2.
Mr. Adarsh Sharma, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals, for respondent No.4-State.
r to As per report of the Registry, steps have not been taken for the service of legal representatives of deceased respondent No.1. Learned counsel appearing for the appellant submits that some more time may be given to take appropriate steps in this regard. As prayed for, list after two weeks.
Further, as per report of the Registry, service of respondent No.3 is awaited. Be awaited till the next date of hearing.
(Ajay Mohan Goel) Judge February 25, 2022 (vinod) ::: Downloaded on - 25/02/2022 20:12:18 :::CIS