Himachal Pradesh High Court
Tarsem Singh & Ors. vs . Ramesh Chand & Ors. on 2 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Tarsem Singh & Ors. Vs. Ramesh Chand & Ors.
RSA No.706 of 2008 02.04.2022 Present: Mr. Divya Raj Singh Advocate, for the appellants.
Ms. Amita Chandel, Advocate, for respondents No.1 to 3, 4 (a) to 4 (c) and 5 to 8. Respondents No.9 to 21 and 23 to 25 ex parte.
Names of respondents No.22, 26 and 27 stand deleted.
CMP No.15559 of 2021 By way of this application, the factum of death of respondent No.25 has been brought on record by learned counsel for the applicants/ respondents No.1 to 3, 4 (a) to 4 (c) and 5 to 8. The application is disposed of by taking the said fact on record.
RSA No.706 of 2008On the request of learned counsel for the appellants, the hearing of the matter is deferred by three weeks to enable him to take appropriate steps.
(Ajay Mohan Goel) Judge April 02, 2022 (Rishi) ::: Downloaded on - 02/04/2022 20:13:05 :::CIS