Himachal Pradesh High Court
Promila Bakshi & Ors. vs . Ashok Bhatia & Ors. on 12 January, 2024
Author: Sushil Kukreja
Bench: Sushil Kukreja
Promila Bakshi & Ors. Vs. Ashok Bhatia & Ors.
CMP(M) No. 170/2023 12.01.2024 Present: Mr. Karun Negi, Advocate, for the .
applicants/appellants.
Mr. Sambhav Bhasin, Advocate, vice Mr. Deven Khanna, Advocate, for respondents No. 1.
Mr. Dalip K. Sharma, Advocate, for respondent No. 15 & 38.
Mr. Mukesh Sharma, Advocate, for of respondents No. 39(a) to 39(d) and 40 to 44. Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lal, Advocate, for respondent No. 45. rt As per the report of the Registry, steps for the service of respondents No. 4 to 10, 12, 13(b), 13(c), 14 to 17, 18(a) to 18(c), 19 to 26, 28 to 37 and 45 to 50 have not been taken.
Learned counsel for the applicants/appellants undertakes to do the needful within a period of two weeks.
On doing the needful within a period of two weeks, let notices be issued to the aforesaid respondents returnable within six weeks.
Learned counsel for the applicants/appellants prays for time to take consequential steps on account of death of respondent No. 39(e).
As prayed, list after six weeks.
( Sushil Kukreja ) Judge 12th January, 2024 (raman) ::: Downloaded on - 12/01/2024 20:44:41 :::CIS