FAO/178/2020
2021 Latest Caselaw 3627 HP

FAO No.178 of 2020

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05.08.2021 Present: Mr. J.S. Bagga, Advocate, for the appellant.

Mr. Vikas Rathore, Advocate, for respondents No. 1 & 2.

(Through Video Conferencing)

Notices to respondents No.5 & 6, could not be

served for want of steps being taken by learned counsel

representing the appellant. He prays for and is granted last

opportunity of one week to take steps for the service of aforesaid

unserved respondents No.5 & 6, enabling the Registry to issue

notice, returnable within four weeks, failing which, this Court shall

have no option but to dismiss the case for non-prosecution.

CMP No.8431 of 2020

Learned counsel representing the

applicant/appellant prays for and is granted last opportunity of

four weeks to deposit the entire amount, in terms of order dated

04.09.2020, failing which, aforesaid order, shall stand vacated

automatically and non-applicants/respondents shall be at liberty

to get the judgment of learned Trial Court executed, in

accordance with law.

(Sandeep Sharma) Judge

5th August, 2021 (reena)