Himachal Pradesh High Court
Neha Grower vs . Pnb & Others A/W on 18 August, 2023
Neha Grower vs. PNB & others a/w .
connected matters.
CMP(M) No.735 & 738of 2022 of 2022 a/w RSA Nos.128 & 129 of 2022.
CMP(M) No.735 of 2022 & 738 of 2022 18.08.2023 Present: Mr. Varun Chauhan, Advocate, for the applicant(s).
of Mr.Rohit, Advocate, vice Mr. Sumit Goel, Advocate, for respondent No.1. Mr. Rinki Kashmiri, Advocate, vice Mr.Janesh rt Gupta, Advocate, for non-applicant/proforma respondent No 4.
RSA Nos.128 & 129 of 2022 Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant(s).
Mr.Rohit, Advocate, vice Mr. Sumit Goel, Advocate, for respondent No.1.
Mr. Varun Chauhan, Advocate, for respondent No.3.
CMP(M)s No.735 & 738 of 2022 Steps for the service of respondent No.2 have not been taken. It is stated that the steps will be taken during the course of the day and thereafter, notice be issued to respondent No.2 returnable within a period of four weeks on taking steps within a period of one week.
Power of Attorney on behalf of respondent No.4 is awaited. Learned counsel for respondent No.4 has prayed for two weeks time to file Power of Attorney, as well as, reply, which is allowed. Rejoinder, if any, be also filed, thereafter.
The matter be listed thereafter.
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It has been stated that process fee for the service of respondent No.2 has been filed. Let the same be traced and if in order, notice be issued to respondent No.2 returnable within a period of four weeks.
of
rt (Rakesh Kainthla)
Judge
August, 18, 2023
(pathania)
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