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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Lachhman Ram vs . Vijay Ram & Ors. on 1 August, 2023

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Lachhman Ram vs. Vijay Ram & Ors.

RSA No.143 of 2023 01.08.2023 Present: Mr. Pankaj Chaudhary, Advocate vice Mr. Arun Sehgal, Advocate, for the appellant.

Mr. Malay Kaushal, Advocate, for respondent No.1.

RSA No.143 of 2023 & CMP No.7744 of 2023 Steps for the service of respondents No.2(i) to 2(v) have not been taken. It has been submitted by learned counsel appearing on behalf of the appellant that steps will be taken within a week.

Let notices be issued to respondents No.2(i) to 2(v), returnable for 22.09.2023, on taking steps within a period of one week.

In the meantime, Power of Attorney on behalf of respondent No.1 as well as reply to the application, if any, be also filed.

(Rakesh Kainthla) Judge August 01, 2023 (reena) ::: Downloaded on - 01/08/2023 20:53:05 :::CIS