Himachal Pradesh High Court
Joginder Singh & Ors. vs . Karam Chand & Ors. on 8 April, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Joginder Singh & Ors. vs. Karam Chand & Ors.
.
RSA No. 285 of 2019.
08.04.2022 Present: Mr. Ramkant Sharma, Advocate, for the appellants.
Mr. Basant Thakur, Advocate vice Ms. Devyani Sharma, Advocate, for respondents No. 1 to 12.
Respondents No.12 to 17 & 26 already ex- parte.
r CMP No. 3804 of 2022.
Heard.
Allowed for the reasons stated therein. The
corrected address of respondent No.21 be made part of the record. Amended memo of parties has been filed and is ordered to be taken on record. The application stands disposed of.
RSA No. 285 of 2019.
Issue notice to unserved respondent No.21 on correct address as provided in the amended memo of parties, returnable on 17th June, 2022. Steps be taken within two days.
(Satyen Vaidya) Judge.
8th April, 2022.
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