Himachal Pradesh High Court
Surinder Pal Singh vs . Pushpa & Ors. on 14 August, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Surinder Pal Singh vs. Pushpa & Ors.
.
RFA No. 346 of 2005.
14.08.2023 Present: Ms. Rekha Bansal, Advocate, Proxy Counsel, for the appellant.
of Ms. Pallavi Agnihotri, Advocate, Proxy Counsel, for respondents No.1 to 6.
Fresh steps for service of respondents No. 7(a) and rt 7(b) not taken. Similarly, steps for substitution of deceased respondent No.7(c) also not taken.
Steps for service of unserved respondents be taken within one week. On steps being so taken, notice issued to respondents No.7(a) and 7(b), returnable on 9th October, 2023.
In the meantime, steps for substitution of deceased respondent No.7(c) be also taken, if so advised.
(Satyen Vaidya) Judge 14th August, 2023.
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