Himachal Pradesh High Court
Khem Raj & Ors. vs . Raj Kumar & Ors. on 11 April, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Khem Raj & Ors. Vs. Raj Kumar & Ors.
RSA No.43 of 2023 .
11.04.2023 Present: Mr. G.D.Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Ajay Chandel, Advocate for respondent No.1.
Mr. Tek Chand, Advocate, for respondents No. 2and 3.
Respondents No.5, 7 and 9 are stated to have been served, however, none appears on their behalf. Hence, proceeded against ex-parte.
The office has reported that respondents No. 4 and 8 have died. Further report is that respondent No.6 though stands served through his daughter-in-law, however, from the version given by his daughter-in-law, respondent No.6 has lost his memory and does not talk or recognize anyone.
Learned counsel for the appellants seeks time to take consequential steps on account of death of respondents No. 4 and 8 and to verify the office report about the condition of respondent No.6 and to take appropriate stapes, if any, required in that regard.
Let the needful be done within three weeks. List thereafter.
Jyotsna Rewal Dua Judge April 11, 2023 (R.Atal) ::: Downloaded on - 11/04/2023 20:54:23 :::CIS