Ganesh Dutt & Others vs . Inder Kumar Vohra & Others.
2023 Latest Caselaw 110 HP

Ganesh Dutt & others Vs. Inder Kumar Vohra & others.

.

FAO No. 239 of 2022

3.1.2023 Present: Mr.Bipin C. Negi, Senior Advocate, alongwith

Mr.Vishal Gupta, Advocate, for the appellants.

FAO No. 239 of 2022

On 12.12.2022 notice was directed to be issued to

respondents.

r to Today appeal has been listed on the basis of

mention on behalf of appellants. By referring provisions

contained in Rule 3 of Part-B of Chapter-X of the High Court of

Himachal Pradesh (Appellate Side) Rules, 1997 related to

service of notice upon respondents in appeal learned counsel

for the appellants, seeks permission to serve the respondents,

who were duly represented in appeal before the Additional

District Judge II, Solan through counsel representing them.

Taking into consideration provisions of Rules as

well as fact with respect to representation of respondents as

recorded in memo of parties of the impugned order/judgment,

respondents No. 1 to 26 are permitted to be served through

their counsel Yogesh Thakur, Advocate, practicing in District

Courts, Solan. Similarly, respondents No. 27 to 33 are

permitted to be served through Mr.Vibhu Benal, Advocate,

District Court, Solan and respondents No. 51 to 54 are

permitted to be served through Abhishek Thakur, Advocate,

District Court, Solan. Remaining respondents are to be served

individually.

.

On taking step for service of respondents in

aforesaid terms, if not already taken, notice be issued to

respondents, returnable on the date already fixed, i.e.

14th April, 2023.

                     CMP No. 17263 of 2022

                r    Notice in aforesaid terms.

                     CMP No. 18100 of 2022

Notice in the aforesaid terms. In the meanwhile,

further proceedings pending in the trial court in Civil Suit No.

154 of 2013, titled as Ganesh Dutt and others Vs. Inder Kumar

Vohra and others and Counter Claim No. 255 of 2013, titled as

Inder Kumar Vs. others Vs. Ganesh Dutt and others shall be

deferred till next date of hearing.

(Vivek Singh Thakur), Judge.

3rd January, 2023 (Keshav)

.