Himachal Pradesh High Court
Charan Dass vs . Om Parkash on 13 July, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
COPC No.137 of 2023 13.07.2023 Present Mr. Rajesh Kumar, Advocate, for the petitioner.
Report of Registry suggests that sole respondent stands served for 12.07.2023, but none has come present on his behalf and as such, he needs to be proceeded against ex-parte. However, having taken note of the fact that for the last three days, there is unprecedented rains/landslides and as such, there is presumption that respondent, who has to come from Chamba, has not been able to come present. Let, fresh Court notice be issued to the respondent, returnable for 21.08.2023.
Registry while issuing notice, may specifically call upon the respondent to come present in Court either in person or through counsel on the next date of hearing, failing which, this Court would be constrained to cause his presence with the help and aid of the police.
(Sandeep Sharma) Judge July 13, 2023 (shankar) ::: Downloaded on - 13/07/2023 20:37:30 :::CIS