Himachal Pradesh High Court
Vijaya Gupta & Ors. vs . Kamal Kumar Gupta & Ors. on 12 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Vijaya Gupta & Ors. Vs. Kamal Kumar Gupta & Ors.
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CMP(M) No.427/2023 12.06.2023 Present: Mr. Gobind Advocate vice Mr. T.S. Chauhan, Advocate, for the applicants/appellants.
Mr. G.R. Palsra, Advocate, for respondents No.1,2, 3(b) and 3(c).
Mr. G.R. Palsra, Advocate, has put in appearance on behalf of respondents No.1,2, 3(b) and 3(c).
The office reports that respondents No.3(a)(i) to 3(a)(v) and 4 though stand served, however, none has put in appearance on their behalf, hence, proceeded ex parte.
Learned counsel for the applicants/appellants prays for and is granted two weeks time to take steps for the service of unserved respondents No.3(c)(i) and 3(c)(ii). In event of steps being taken, issue notice to the said respondents, returnable for 13.07.2023.
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