Himachal Pradesh High Court
Des Raj & Others vs . Kulwant Singh & Others on 18 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Des Raj & others vs. Kulwant Singh & others .
Civil Revision No.99 of 2019 18.04.2022 Present: Mr.Karan Sharma, Advocate, vice Ms.Megha Kapur Gautam, Advocate, for the petitioners.
Mr.Hemant Vaid, Additional Advocate General, for respondent No.33.
Respondents No.1 to 5, 8 to 12, 20, 21, 25(i), 25(ii), 26, 28 and 31 are ex parte vide order dated 03.09.2019.
Respondents No.6, 25(iv), 27 and 29 are ex parte vide r order dated 21.10.2021.
On request of learned counsel appearing for the petitioners, further one week's time, is granted to take fresh steps for service of respondents No.7, 13 to 19, 22, 25(iii) and 32.
Consequential steps on account of death of respondents No.24 and 30 also be taken in the meanwhile.
List after one week.
(Vivek Singh Thakur) Judge April 18, 2022 (Purohit) ::: Downloaded on - 18/04/2022 20:06:22 :::CIS