Himachal Pradesh High Court
Kaushalya Devi vs . Roshani Devi on 20 December, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Kaushalya Devi vs. Roshani Devi .
RSA No.49 of 2022 20.12.2022 Present Mr. Ajay Thakur, Advocate, for the appellant.
Mr. Naveen K. Bhardwaj, Advocate, for respondent Nos.1(i) to 1(iv) and 1(vi).
CMP No.1497 of 2022 Notices issued to proposed LRs No.1(v)(a) to 1(v)(d) for today's date have been received back unserved with the report that addressees are doing job in Punjab. In view of the above, learned counsel for the applicant prays for and is granted two weeks' time to furnish correct address of aforesaid LRs, enabling Registry to issue notice, returnable within a period of four weeks.
CMP No.11784 of 2022List after two weeks, as prayed for by learned counsel for the applicant.
[ (Sandeep Sharma) Judge 20th December, 2022 (shankar) ::: Downloaded on - 20/12/2022 20:38:40 :::CIS