Himachal Pradesh High Court
Vidya Dutt vs . Kamal And Others. on 8 September, 2023
Vidya Dutt Vs. Kamal and others.
RSA No. 142 of 2023 .
08.09.2023 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Abhinav Purohit, Advocate, for respondent No.2.
Ms. Shruti Sharma, Advocate, vice Mr. Chander Shekhar, Advocate, for respondent No.5.
of It is stated that respondent No.2 has died.
Steps, for the service of respondent No.1(b), 1(d), 1(e), 3 rt and 4 have not been taken.
As per office report, Power of Attorney on behalf of respondent No.2 is still awaited. It is stated that Power of Attorney on behalf of respondent No.5 has been filed. Registry is directed to trace and place the same on record, if otherwise in order.
Steps be also taken for the service of respondents No.1(b), 1(d), 1(e), 3 and 4 and bringing on record the legal representatives of respondent No.2 within two weeks and thereafter, notice be issued for the said respondents, returnable within four weeks.
(Rakesh Kainthla) Judge September, 08, 2023 (Chander) ::: Downloaded on - 09/09/2023 20:33:39 :::CIS