Himachal Pradesh High Court
Ramji Dass vs . Roshan Lal Jindal & on 19 July, 2023
Author: Virender Singh
Bench: Virender Singh
Ramji Dass vs. Roshan Lal Jindal & others.
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C.S. No.33 of 2023 19.07.2023 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Jeevesh Sharma, Advocate, for the plaintiff.
Mr. Rajat Awasthy, Advocate, for defendants No.2 to 6, 9 and 12.
C.S. No.33 of 2023 Summons issued against defendant No.1 received back un-served with the report that house was found locked. Summons issued against defendants No.7, 8, 10 and 11 have not been received back either served or un- served. Be awaited, till next date.
Let, fresh steps for service of defendant No.1 be taken within a period of 7 days, then, notice be issued against defendant No.1 for 23.08.2023.
Written statement, on behalf of appearing defendants, be also filed, in the meanwhile.
OMP No.238 of 2023Time sought by appearing respondents to file reply. Reply, if any, be filed on or before the said date. Till then, the defendants are restrained from creating any third party interest or changing the nature of the suit land.
Compliance under Order 39 Rule 3 CPC with regard to un-served defendant No.1, 7, 8, 10 and 11 be made immediately.
(Virender Singh) Judge July 19, 2023 (pathania) ::: Downloaded on - 20/07/2023 20:44:38 :::CIS