Himachal Pradesh High Court
Promila Bakshi & Ors. vs . Ashok Bhatia & Ors. on 18 June, 2024
Promila Bakshi & Ors. Vs. Ashok Bhatia & Ors.
CMP(M) No. 170/2023 .
18.06.2024 Present: Mr. Karun Negi, Advocate, for the applicants/appellants.
Mr. Sambhav Bhasin, Advocate, vice Mr. Deven Khanna, Advocate, for respondent No. 1.
Mr. Dalip K. Sharma, Advocate, for respondent No. 15 & 38.
Mr. Sunil Thakur, Advocate, vice Mr. Mukesh Sharma, Advocate, for respondents No. 39(a) to 39(d) and 40 to 44.
Mr. Dheeraj Thakur, Advocate, vice Mr. Arjun Lal, Advocate, for respondent No. 45.
Steps for the service of respondents No. 4 to 10, 12, 13(b), 13(c), 14 to 17, 18(a) to 18(c), 19 to 26, 28 to 37 and 45 to 50 be taken within one week. On taking such steps notice be issued to them, returnable within four weeks.
In the meantime, steps for bringing on record the legal heirs of respondent No. 39(e) be also taken.
List after four weeks.
( Bipin C. Negi )
June 18, 2024 Judge
(Shamsh Tabrez)
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