Himachal Pradesh High Court
Jyoti Parkash vs . Nhai And Ors. on 21 July, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
.
Jyoti Parkash vs. NHAI and Ors.
CWP No.728 of 2023 21.07.2023 Present: Mr. Devender Sharma, Advocate, for the petitioner.
Mr. Sumit Raj, Advocate, for respondent No.1.
Mr. Sumit Raj, learned counsel, has put in appearance on behalf of respondent No.1, whereas, respondent No.2, though stands served, but has not chosen to come present in the Court, hence, it is ordered to be proceeded against ex parte.
Respondent No.3 is unserved for want of correct address.
Learned counsel representing the petitioner prays for and is granted one week's time to furnish correct address of respondent No.3, enabling the Registry to issue notice, returnable for 06.09.2023.
In the meantime, reply by respondent No.1, as prayed for, be also filed.
(Sandeep Sharma) Judge 21st July, 2023 (reena) ::: Downloaded on - 22/07/2023 20:38:14 :::CIS