Himachal Pradesh High Court
Jai Chand & Anr. vs . Hrtc & Ors. on 18 November, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Jai Chand & anr. Vs. HRTC & Ors.
FAO No.419 of 2014 .
18.11.2022 Present: Mr. Amit Himalvi, Advocate, for the appellants.
Mr. Paras Dhaulta, Advocate, vice Mr. Sunil Mohan Goel, Advocate, for respondent No.2.
Mr. Aman Chaudhary, Advocate, vice Mr. P.S. Chandel, Advocate, for respondent No.5.
CMP(M) No. 1377 of 2022 Mr. Paras Dogra, Advocate vice Mr. Sunil Mohan Goel, Advocate and Mr. Aman Chaudhary, Advocate, vice Mr. P. S. Chandel, Advocate, appear and waive service of notice on behalf of respondents No.2 and 5, respectively. Let notice be issued to the legal heirs of respondent No.3, mentioned in para-4 of the application, returnable within four weeks, on taking steps within one week.
Jyotsna Rewal Dua Judge November 18, 2022 (R.Atal) ::: Downloaded on - 18/11/2022 20:35:17 :::CIS