Himachal Pradesh High Court
Iffco Tokio General Insurance Company ... vs Smt. Lachhmi Devi & Others on 29 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
IFFCO TOKIO General Insurance Company Ltd.
Versus Smt. Lachhmi Devi & others FAO No.235 of 2020 29.04.2022 Present:
appellant.
r to Mr. Jagdish Thakur, Advocate, for the As per report of the Registry, steps have not been taken for the service of respondents since 26.10.2020. Mr. Jagdish Thakur, learned counsel for the appellant submits that the process fee has been deposited for the service of respondents today.
That being the case, now let fresh notices be issued to the respondents on the said process which has been filed today, returnable for 30.06.2022.
Being an admitted appeal, for the purpose of completion of service, the matter be listed before Additional Registrar (Judicial).
(Ajay Mohan Goel) Judge April 29, 2022 (Rishi) ::: Downloaded on - 29/04/2022 20:07:08 :::CIS