Himachal Pradesh High Court
Sh. Jagjit Singh vs . Sub Divisional Officer-Cum- on 1 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
.
Sh. Jagjit Singh vs. Sub Divisional Officer-cum- Collector.
CMPMO No.219 of 2022 01.04.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. R.P. Singh, Additional Advocate General, for respondent No.1/State.
Heard.
None for respondent No.2.
CMP No.17912 of 2022 Application is allowed and the name of father of respondent No.3, is ordered to be corrected as Shri Anant Ram instead of Sh. Milkhi Ram.
Amended memo of parties filed alongwith application is ordered to be placed on record.
Application stands disposed of.
CMPMO No. 219 of 2022Let fresh notice be issued to respondent No.3, returnable within four weeks, on taking steps within a period of three days.
Notice issued to respondent No.2 has been duly served, but none has appeared on it's behalf, hence, it is ordered to be proceeded against ex parte.
The learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 01/04/2023 20:49:24 :::CIS