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Himachal Pradesh High Court

Smt. Rajendra Kumari And Others vs . Raja Virbhadar Singh on 2 April, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Smt. Rajendra Kumari and others vs. Raja Virbhadar Singh (deceased) through LRs and another .

Civil Suit No. 134 of 2021 02.04.2022 Present: Mr. Sumeet Raj Sharma, Advocate for the plaintiffs.

Mr. G.D. Verma, Sr. Advocate with Mr. Romesh Verma, Advocate for proposed defendant No. 1(a).

Mr. Shrawan Dogra, Sr. Advocate with Mr. Deepak Sharma, Advocate vice Mr.Tejasvi Dogra, Advocate, for proposed defendants No. 1(b) and 1(e).

Mr. Subhash Advocate vice Ms. Anu Tuli, Advocate for proposed defendant No.1(c).

Mr. Ajeet Pal Singh Jaswal, Advocate vice Mr. Janesh Gupta, Advocate for defendant No.2.

OMP(M) No. 39 of 2021

Respective power of attorney(s) on behalf of proposed defendants/legal representatives of deceased defendant No.1 i.e. 1(a), 1(b) and 1(c) be filed by respective counsel appearing for them within four weeks.

Reply(ies) to application by appearing defendants also be filed in the meanwhile.

Notice issued to proposed defendant No.1(d) has been received back unserved.

Fresh steps for service of said defendant through ordinary mode as well as through registered AD be taken within three days. On taking such steps, notice returnable within four weeks be issued to said proposed defendant No. 1(d).

List on 19th May, 2022.

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OMP No. 663 of 2021

Reply on behalf of defendant No.2, as prayed, be filed within four weeks. List on 19th May, 2022.

    April 02, 2022                               (Vivek Singh Thakur)
    (ms)                                                Judge




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