Himachal Pradesh High Court
Kamlesh Kumari & Others vs . Joginder Paul on 1 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Kamlesh Kumari & others Vs. Joginder Paul .
Cr.MMO No. 453 of 2019 1.6.2022 Present: Mr.Manik Sethi, Advocate, vice Mr.Atul Jhingan, Advocate, for the petitioners.
Mr.Sunny Modgil, Advocate, for respondent No. 1.
Respondent No. 2 stands deleted.
r to None for respondents No. 4, 5 and 6, though represented by Dr. Lalit Kumar Sharma, Advocate.
Cr.MMO No. 453 of 2019 alongwith Cr.M.P. No. 1305 of 2019 Steps for service of respondent No. 3 have not been taken. Be taken within three days. On taking such steps, notice returnable within four weeks be issued to the said respondent.
(Vivek Singh Thakur), Judge.
1st June, 2022 (Keshav) ::: Downloaded on - 01/06/2022 20:09:01 :::CIS