Himachal Pradesh High Court
Brahmi Devi vs . Rattan Chand on 23 April, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
.
Brahmi Devi vs. Rattan Chand RSA No.85/2008 A 23.4.2022 Present: Mr. Jagan Nath, Advocate, for the appellant.
None for the respondent.
The sole respondent could not be served on account of the wrong Correct Address. Learned counsel for the appellant states that the sole respondent is residing in said given address.
Let Correct address be filed within four weeks, thereafter Court notice be issued to the said respondent returnable within eight weeks. List thereafter.
( Chander Bhusan Barowalia ) Judge 23rd April, 2022 (CS) ::: Downloaded on - 23/04/2022 20:14:31 :::CIS