Himachal Pradesh High Court
Hpsidc vs . Ms. Kewal Solvent on 14 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
HPSIDC vs. Ms. Kewal Solvent Civil Suit No. 62 of 1993.
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14.06.2022 Present: Mr. Vikrant Thakur, Advocate, for the plaintiff.
Mr. Rajesh Kashyap, Advocate, for defendant Nos. 1,2 & 4.
Ms. Archna Dutt, Advocate, for defendant No.6(i).
Mr. Anurg Goswami, Advocate, for defendant No.7.
Since Hon'ble Apex Court has requested this Court vide order dated 27.07.2017, passed in Civil Appeal No. 10569-10570 of 2014, to decide the suit afresh, this Court finds it expedient to issue notices to defendants No.3,5,8 & 9, who were proceeded against ex parte on 16.11.2005 and thereafter suit was decided on its own merit vide judgment dated 28.04.2000 in their absence.
In view of the above, Registry is directed to issue Court Notices to aforesaid defendants No. 3,5,8 & 9, returnable within four weeks. Registry while issuing notices may specifically call upon aforesaid defendants to either come present or engage some lawyer on their behalf on the fixed date, failing which, this Court shall have no option,but to decide the suit in their absence.
(Sandeep Sharma) Judge 14th June, 2022 (reena) ::: Downloaded on - 14/06/2022 20:04:56 :::CIS