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[Cites 1, Cited by 2]

Himachal Pradesh High Court

Muni Lal vs . Sita Devi & Ors. on 11 August, 2023

Muni Lal Vs. Sita Devi & ors.

RSA No. 34 of 2023 .

11.08.2023 Present: Mr. H.C.Sharma, Advocate, for the appellant.

Mr. Neeraj Gupta, Senior Advocate, with Ms. Rinki Kashmiri, Advocate, for respondent No.1.

Application for bringing on record the legal of representatives of respondents No. 16 and 23 has been filed, which is lying under objections. It is stated that rt objections have been removed. The application be placed on record, if otherwise in order.

Steps for the service of respondents No.12, 13

and 18 have not been taken. Be taken within three weeks and thereafter notice to these respondents be issued, returnable within four weeks.

Records of the learned Courts below be also requisitioned.

(Rakesh Kainthla) Judge August 11, 2023 (ravinder) ::: Downloaded on - 11/08/2023 20:36:58 :::CIS