Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Himachal Pradesh High Court

Pankaj Bhardwaj vs . Ambika Bhardwaj on 1 August, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

Pankaj Bhardwaj vs. Ambika Bhardwaj .

FAO (FC) No. 17/2022 1.8.2022 Present: Mr. Ajay Kumar Dhiman, Advocate, for the appellant.

FAO (FC) No. 17/2022 & CMP No. 10206/2022 Issue notice to the respondent returnable for 12.9.2022, specifically mentioning therein that she is required to personally appear before the Court, on taking steps within two days. The appellant is directed to pay a sum of Rs.20,000/- to the respondent through money order towards her miscellaneous expenses. It is made clear that the notice shall be issued to the respondent only in case the process fee is accompanied by the receipt of payment.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.8.2022 (pankaj) ::: Downloaded on - 02/08/2022 20:03:35 :::CIS