Himachal Pradesh High Court
Surinder Pal Singh vs . Pushpa And Others on 2 November, 2023
Surinder Pal Singh vs. Pushpa and others .
RFA No. 346 of 2005 02.11.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Ajay Kumar Sharma, Advocate, for respondent No. 9.
CMP No. 14618 of 2023 of For the reasons stated in the application, the present application is allowed. Appellant/appellant is permitted to serve rt respondent No. 7 (a) and respondent No. 7 (b) by way of substituted service. Applications stands disposed of.
RFA No. 346 of 2005 Let notices be issued to respondent No. 7 (a) and respondent No. 7 (b) through RAD and also by way of affixation returnable within six weeks. Steps be taken within one week.
CMP No. 14620 of 2023Steps for bringing on record legal heirs of respondent No.7(c) are being taken by the present applicant/appellant.
Needless to say, if the legal heirs are not brought on record within the prescribed period of limitation abatement qua the said respondent is automatic.
The application stands disposed of.
(Bipin C. Negi) Judge 2nd November, 2023 (Nisha) ::: Downloaded on - 03/11/2023 20:35:27 :::CIS