SA/33/2021
2021 Latest Caselaw 1576 UK

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                                     SA No.33 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. Siddhartha Singh, Advocate, for the appellant.

Mr. B.P. Nautiyal, Senior Advocate, assisted by Mr. Mohd. Matloob, Advocate, for the respondent No.1.

After hearing the learned Counsels for the appellant and respondent no.1, at length, at this stage, this Court is not inclined to admit the appeal.

Connect this Second Appeal with SA No.

The appellants, who have already preferred the connected second appeals, against the common judgment, they are not required to be served with the notices by the appellant of this appeal, as they are already represented by their respective counsel.

Issue notice to the respondents, who have not appeared so far. The appellant would take steps for serving the un-appeared respondents in the present second appeal within a period of ten days from today.

List this second appeal along with aforesaid Second Appeals, immediately after the service of notices on the respondents, to whom the notices have been issued today.

(Sharad Kumar Sharma, J.) 28.04.2021

NR/