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Himachal Pradesh High Court

Gopal Sood vs . Mohan Inder Singh And on 30 December, 2022

Author: Virender Singh

Bench: Virender Singh

Gopal Sood vs. Mohan Inder Singh and .

others.

RSA No. 191 of 2018 30.12.2022 Present: Mr. Mukul Sood, Advocate for the appellant.

Mr. Divya Raj Singh, Advocate for respondent No.1(ii).

Mr. Diwan Singh, Advocate vice Mr. Rajesh Verma, Advocate for respondent Nos. 6, 8 r and 9.

Let fresh steps for the service of respondents No. 1(i), 2(a) to 2(c), 3, 4, 5 and 7 be taken within a period of two weeks. On the steps being taken within the stipulated period, thereafter notices be issued to the aforesaid unserved respondents, through Court process, returnable for 21st April, 2023.

List on the date already fixed. Reply to the application be filed by the appearing respondents in the meanwhile.

The application is disposed of with a direction that the needful be done on or before the next date of hearing.

             December 30, 2022                             ( Virender Singh )
               (naveen)                                          Judge




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