Himachal Pradesh High Court
Mohan Lal And Another vs . Nitin Sud And Another on 28 September, 2023
Mohan Lal and another Vs. Nitin Sud and another CMP(M) No. 562 of 2023 .
In RSA No.________ 28.09.2023 Present: Mr. Dalip K. Sharma, Advocate, for the applicant/appellant.
Mr. Dhananjay Singh, Advocate, vice Mr. Atul Jhingan, Advocate, for respondent No.1.
of Mr. Sahil Thakur, Advocate, for respondent No.2.
It has been stated that Power of Attorney on rt behalf of respondent No.1 has been signed by Mr. Nitin Sood, who is respondent No.1 in the present appeal, whereas he has been sued in this appeal through his General Power of Attorney during the pendency of the matter. Since the person who had filed General Power of Attorney can always represent himself, therefore, the Power of Attorney on behalf of respondent No.1 is valid.
Respondent No.2 was served for 12.7.2023 but is not present. Since no reasonable cause has been assigned for his non-appearance, hence he is proceeded against ex-parte.
Reply to the application on behalf of respondent No.1 be filed within a period of three weeks and rejoinder thereto, if any, be filed within two weeks, thereafter. List thereafter.
(Rakesh Kainthla) Judge September 28, 2023 (Chander) ::: Downloaded on - 29/09/2023 20:34:35 :::CIS