Himachal Pradesh High Court
Gopal Sood vs . Mohan Inder Singh on 13 May, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
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Gopal Sood vs. Mohan Inder Singh RSA No.191/2018 Ad 13.5.2022 Present: Mr. Mukul Sood, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1
(ii).
Mr. Rajesh Verma, Advocate, for respondents No.6, 8 and 9.
r Learned counsel for the appellant seeks two weeks' time to take steps for the service of respondents No.2 (a) to 2 (c). Let steps as per law be taken within two weeks, thereafter, respondents No.2 (a) to 2 (c) be served by issuing notice returnable within four weeks. List thereafter.
( Chander Bhusan Barowalia ) Judge 13th May, 2022 (CS) ::: Downloaded on - 13/05/2022 20:09:27 :::CIS