Punjab-Haryana High Court
Rajiv Bhatnagar & Anr vs Saraswati Educational Foundation ... on 21 May, 2015
VARINDER SINGH
2015.05.21 17:02
108/234 I attest to the accuracy and integrity
of this document
Punjab & Haryana High Court at
Chandigarh
CM No. 5658/C of 2015 in/and RSA No. 2200 of 2014
Rajiv Bhatnagar and another vs Saraswati Educational Foundation and
others
Present: Mr. Arun Jain, Senior Advocate with
Mr. Arjunveer Sharma, Advocate, for the appellants.
Mr. Gurinder Singh Sandhu, Advocate, for the applicants-
respondent nos. 1 to 4.
CM No. 5658/C/2015 Civil misc. is allowed. The accompanying reply to the application filed under Order 41 Rule 27 CPC is taken on record.
RSA No. 2200/2014A perusal of the paper book shows that on 20.11.2014, notice was accepted on behalf of respondent nos. 1 to 4 only. Notice was not issued to other respondents.
Let notice of motion be issued to respondent nos.5 to 12 on filing of process fee for 16.7.2015.
As prayed for by learned counsel for the appellants, process dasti only.
21.5.2015 ( Rajesh Bindal ) vs Judge