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[Cites 1, Cited by 4]

Himachal Pradesh High Court

Bajaj Finance Ltd. vs . Era Enterprises & Anr. on 11 November, 2022

Author: Sushil Kukreja

Bench: Sushil Kukreja

.

Bajaj Finance Ltd. vs. ERA Enterprises & anr.

CMPMO No.476 of 2022 11.11.2022 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the petitioner.

r to As per the report of Registry, notices issued to respondents No.1 and 2 are still awaited.

Notice issued to respondent No.3 has been received back unserved for want of correct address.

Let fresh notice be issued to respondent Nos. 1 to 3, returnable for 23.12.2022, on filing process fee and correct address of respondent No.3, within a period of five days.

(Sushil Kukreja) Judge 11th November, 2022 (reena/cs) ::: Downloaded on - 11/11/2022 20:34:21 :::CIS