Chattisgarh High Court
Hindustan Petroleum Corporation Ltd vs Smt. Shirin And Ors. 8 Ma/26/2020 Mukesh ... on 22 May, 2020
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
FA No. 18 of 2011
Hindustan Petroleum Corporation Ltd Versus Smt. Shirin And Ors.
22.05.2020 Mr. N. Naha Roy, counsel for the appellant.
Mr. Umesh Verma, counsel for the respondents No.4, 5 and 6.
Allegedly respondent No.1(i) died on 26.03.2008. Earlier notice for respondents No.1(ii), 1(iii) and 1(iv) were received with this endorsement that they are not residing in the given address. Allegedly respondent No.3 died on 1993. Appeal is abated against respondent No.1(i) and 3. On furnishing the proper address by appellant issue fresh notice to respondents No.1(ii), 1(iii) and 1(iv). PF as per rules. Fix this case thereafter.
Sd/-
(Sharad Kumar Gupta) Judge parul