Beant Kaur And Ors vs Jeet Singh And Ors
2023 Latest Caselaw 11725 P&H

Citation : 2023 Latest Caselaw 11725 P&H
Judgement Date : 2 August, 2023

Punjab-Haryana High Court

Beant Kaur And Ors vs Jeet Singh And Ors on 2 August, 2023

219

IOIN-FAO-3432-2010 in

FAO-3432-2010

BEANT KAUR AND ORS. VS JEET SINGH AND ORS.
Present: None for the appellants.

Ms. Manvi Verma, Advocate for

Mr. Rajneesh Malhotra, Advocate
for respondent No.4-Insurance Company.

2 2

As per the office report, respondent No.1 has refused to accept notice whereas respondent No.2 has been served. Notice sent to respondent No.3 has been received back with a report that he is not residing at the given address.

On perusal of memo of parties, it is evident that respondent Nos.2 and 3 were the joint owners of the truck. Notice has already been served on respondent No.2, hence, service of respondent No.3 is dispensed with.

IOIN stands disposed of.

(ANIL KSHETARPAL) 02.08.2023 JUDGE Sangeeta

SANGEETA

2023.08.04 16:53

I attest to the accuracy and authenticity of this order/judgment

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