RSA/390/2004
2021 Latest Caselaw 446 HP

RSA No. 388 and 390 of 2004

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07.01.2021 Present: Mr. K.D. Sood, Sr. Advocate with Mr. Sanjeev

Sood, Advocate for the appellant(s) in both the appeals.

Respondents No. 1(a) to 1(d) in RSA No. 388 of

2004 and respondents No. 1(a) to 1(d) and 2(a) to 2(d) in RSA No. 390 of 2004 are ex parte.

(Through Video Conference)

During the course of dictation of the judgment in

these appeals, this Court noticed that some of the respondents,

who earlier were being represented by Mr. Ajay Sharma,

Advocate, who now stands designated as Senior Advocate, were

minor. Learned Instructing Counsel for the previous date has

informed the Court that none of the respondents have come

forward to impart instructions in the case. Faced with this

situation, the case was ordered to be listed today.

On the request of learned Senior Counsel appearing

for the appellant(s), list these appeals on 08.01.2021 so that

appropriate order in this view of the matter can be passed by the

Court.

(Ajay Mohan Goel) Judge January 07, 2021 (narender)