RSA/390/2004
2021 Latest Caselaw 525 HP

RSA Nos. 388 and 390 of 2004

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08.01.2021 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 Conferencing)

When this case was listed on 07.01.2021, the

following order was passed:-

"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."

Today, Mr.K.D. Sood, learned Senior

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Counsel appearing for the appellant(s), brought to the

notice of the Court the fact that the factum of the

respondents who are minor at the time when the

appeals were filed, having gained majority was duly

brought to the notice of the Court, vide alleged order

dated 22.09.2015 and it is thereafter that notices were

issued to the said respondents, who for the reasons

best known to them, despite service are not

representing themselves before the Court.

In this view of the matter, nothing more is

required to be observed save and except that the said

respondents stand proceeded against ex parte after

duly serves post attainment of majority.

As arguments have already been heard in

the case, the same is reserved for the purpose of

deliverance of judgment.

(Ajay Mohan Goel) Judge January 08, 2021 (Rishi)