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Himachal Pradesh High Court

Prabha Sarin & Others vs . Lac & Others. on 31 March, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Prabha Sarin & others Vs. LAC & others.

.

RFAs No. 269 and 270 of 2018 RFA No. 269 of 2018 31.3.2022 Present: Mr.Sunil Mohan Goel, Advocate, for the appellants.

Mr.Raju Ram Rahi, Deputy Advocate General, for respondent No. 1.

Appellant No. 3 is stated to have expired.

RFA No. 270 of 2018 Mr.Raju Ram Rahi, Deputy Advocate General, for the appellant.

Mr.Sunil Mohan Goel, Advocate, for respondents No. 1 to 3, 5, 6 and 8.

Appellant No. 9 is stated to have expired.

RFA No. 269 of 2018 Post admission notice issued to respondents No. 2, 4 and 6 through registered A.D. are still awaited. Report be obtained by next date of hearing.

Consequential steps on account of death of respondent No. 3 have not been taken. Be taken within four weeks.

List after four weeks.

Steps for service of respondents No. 4, 7 and 10 to 12 have not been taken. Be taken within one week. On taking such steps, notice returnable within four weeks be issued to the said respondents.

Respondent No. 9 Indervasha is stated to have .

expired. Therefore, appropriate steps on account of her death also be taken in the meanwhile.

(Vivek Singh Thakur), Judge.

     31th March, 2022
         (Keshav)




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