FAO/167/2012
2021 Latest Caselaw 1335 HP

FAO No. 167 of 2012

25.2.2021 Present: Mr. Bimal Gupta, Sr. Advocate with Ms. Punam Moghta, Advocate, for appellants No.2 to 4.

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Appellant No.1 is deleted vide order dated 24.5.2013 after his death.

Respondents No.1, 5 and 7 are already ex parte.

Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjai, Advocate, for respondent No.3.

Mr. Pankaj Sawant, Advocate vice Mr. G.S. Rathour, rAdvocate, for respondent No.4.

Mr. Deepak Bhasin, Advocate, for respondent No.6.

Respondent No.2 was duly served but till date he

has not made any arrangement for his representation and

therefore, he is proceeded against ex parte.

Re-heard. Judgment reserved.

(Vivek Singh Thakur)

Judge 25th February, 2021 (Guleria)