Himachal Pradesh High Court
Haripriya Mann vs . Sonal Chaudhari Dhillon on 30 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Haripriya Mann vs. Sonal Chaudhari Dhillon .
Civil Suit No. 111 of 2021 30.03.2022 Present: Mr Ajay Kumar, Sr. Advocate with Mr.Rohit, Advocate, for the plaintiff.
Mr. Janesh Gupta, Advocate for defendant No.1.
Mr. Surinder Saklani, Advocate for defendant No.2.
None for defendants No. 3 and 4.
Civil Suit No. 111 of 2021 & OMP No. 472 of 2021 Despite service, there is no representation on behalf of defendants No. 3 and 4. Hence they are proceeded ex-parte.
Notices issued to defendants No.5 and 6 have been received back with report that they are married and are residing in their in-laws house and thus, not available at the given address.
Fresh steps for service of defendants No. 5 and 6, by filing their correct addresses, be taken within two weeks. On taking such steps, notices returnable within four weeks be issued to said defendants.
Four weeks' time, as prayed, is granted to file written statement on behalf of defendant No.2. Replication thereto be filed within two weeks thereafter.
List after six weeks.
OMP No. 473 of 2021List for consideration on 25th April, 2022.
March 30, 2022 (Vivek Singh Thakur)
(ms) Judge
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