Himachal Pradesh High Court
Anil Kaundal vs . Smt. Janki Devi & Others on 29 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Anil Kaundal Vs. Smt. Janki Devi & others RSA No.526 of 2019 29.05.2023 Present: Mr. Anand Sharma, Sr. Advocate, with Mr. Karan Sharma, Advocate, for the appellant.
Mmr. Arun Kaushal, Advocate, vice Mr. Arsh Rattah, Advocate, for respondent No.7.
Respondents No.4 and 7 are stated to be dead.
Respondents No.8, 9, 10 and 11, 12 are ex parte.
As per report of the Registry, steps have not been taken for the service of respondents No.1 to 3, 5 and
6. Respondent No.4 is stated to be dead and no steps have been taken to bring on record legal representatives of deceasedÂrespondent No.4.
At this stage, Mr. Arun Kaushal, informs the Court that respondent No.7 has also died during the pendency of the appeal. This fact is taken on record.
On the request of learned counsel for the appellant, three weeks' time is granted to take steps for the service of respondents No.1 to 3, 5 and 6. As prayed for, list on 27.07.2023. In the meanwhile, steps be also ::: Downloaded on - 29/05/2023 20:55:18 :::CIS .
taken to bring on record legal representatives of deceasedÂrespondents No.4 and 7.
CMP No.9648 of 2020No order at this stage is required to be passed in this application and the same is accordingly disposed of.
(Ajay Mohan Goel) Judge May 29, 2023 (Rishi) ::: Downloaded on - 29/05/2023 20:55:18 :::CIS