Himachal Pradesh High Court
Unknown vs Frankfinn Aviation Services & Ors. V on 27 August, 2025
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Frankfinn Aviation Services & Ors. v. HPPEIRC & Ors.
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CMPMO No.409 of 2018 27.08.2025 Present: Mr. Amand Sood, Advocate, for the petitioners.
Mr. Naresh Kaul, Advocate, for respondents No.1 and 2.
When this case was taken up for consideration today, learned counsel for the petitioners informs the Court that in order dated 04.04.2023, it has been wrongly recorded that respondent No.3 stands served, whereas, the report of the Registry was to the effect that the said respondent was not served. He, accordingly, prays that it would be in the interest of justice in case order dated 04.04.2023 is recalled and the petitioner is allowed to serve respondent No.3 afresh. Ordered accordingly.
Order dated 04.04.2023 is recalled in the light of the fact that this respondent was not served as on the day when order dated 04.04.2023 was passed.
Let fresh notice be issued to respondent No.3, returnable for 06.10.2025 on taking steps within two weeks.
List on 06.10.2025.
(Ajay Mohan Goel) Judge August 27, 2025 (Vinod) ::: Downloaded on - 28/08/2025 21:25:53 :::CIS