Section 23 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
23. Communication of order to parties.
(1)Every interim order, granting or refusing or modifying interim relief and final order shall be communicated to the applicant and to the concerned respondent or to their Counsels, either by hand delivery or by post, free of cost:Provided that unless ordered otherwise by a Bench, a copy of the final order may not be sent to any respondent who has not entered appearance:
