CR/28/2020
2021 Latest Caselaw 3261 HP

CR No. 28 of 2020

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27.7.2021 Present: Mr. Balram Sharma, ASGI, for the petitioner.

Mr. Maan Singh Advocate for respondents No.1(a) to 1(c) and 2 and 3

(Through Video Conferencing)

Mr. Maan Sigh, learned Advocate has filed power of

attorney on behalf of respondents No. 1(a) to 1(c) and 2 and 3,

whereas, despite service none has come present on behalf of

respondents No. 1(d) to 1(f), as such, they are ordered to be

proceeded against ex-parte. Since, no steps have been taken for the

service of respondent No.4, as such, he could not be served. Learned

ASGI prays for and is granted one week time to take steps for the

service of respondent No.4 enabling it to issue notice returnable within

four weeks.

CMP No.3182 of 2020

Learned ASGI prays for and is granted two weeks time to

deposit additional amount of compensation in terms of order dated

11.3.2020, failing which interim protection granted vide order dated

11.3.2020 shall come to an end and respondent would be at liberty to

get the judgment of trial Court executed in accordance with law.

            27th July, 2021                                (Sandeep Sharma),
               (veena)                                           Judge