Himachal Pradesh High Court
Shri Ram Lal Thakur vs . Shri Randhir Sharma And Others on 1 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Shri Ram Lal Thakur vs. Shri Randhir Sharma and others .
El. Petition No. 01 of 2022 01.04.2023 Present: Mr. Peeyush Verma, Advocate for the petitioner.
Mr. Satya Pal Jain, Senior Advocate with Mr. Anshul Bansal, Advocate for respondent No. 1.
M/s Jitender Sharma, Tejasvi Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals with Mr. Gautam Sood, Deputy Advocate General, for respondent No. 5.
Mr. Arjun Lal, Advocate for respondents No. 6 and 7. El. Pet. No. 01 of 2022 As per report of the Registry, respondent No. 2 stands served, service of respondent No. 3 is awaited and respondent No. 4 could not be served as door of his house was found locked.
As none has put in appearance on behalf of respondent No. 2 despite service, accordingly, said respondent is ordered to be proceeded against ex parte.
As prayed for, fresh notice be issued for service of respondents No. 3 and 4, returnable for 04.05.2023. Steps for service be taken within one week.
As prayed for, dasti notice in addition, on usual terms.
List on 04.05.2023.
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Notice. Appearing learned Counsel accept notice on behalf of the respective non-applicants. Response, on or before the next date of hearing.
(Ajay Mohan Goel) Judge April 01, 2023 (narender) ::: Downloaded on - 01/04/2023 20:45:44 :::CIS