Himachal Pradesh High Court
Amin Chand vs . Jagat Ram And Others. on 14 September, 2023
Amin Chand vs. Jagat Ram and others.
.
RSA No.269 of 2009 14.09.2023 Present: Mr. Sahil Dixit, Advocate, for the appellant.
Mr. Het Ram Thakur, Advocate, vice Mr.Sanjeev Sood, Advocate, for respondents No.1(b), 2(a) to 2(i), 3 & 4.
CMP Nos.929, 930, 931, 932 of 2023 of It has been stated that Power of Attorney on behalf of respondents No.1(b), 2(a) to 2(i) has already been filed but the rt same is not on record. Registry is directed to trace and place the same on record, if otherwise in order. Respondents No.1(a), 1(c) and 1(d) had refused to accept the notice, hence, they are served by way of affixation if personal service is not possible returnable within four weeks on taking steps within a period of one week.
Reply to the application(s) be also filed within four week.
Rejoinder, if any, be also filed within a period of two weeks, thereafter.
(Rakesh Kainthla) Judge September, 14, 2023 (pathania) ::: Downloaded on - 14/09/2023 20:38:09 :::CIS