Himachal Pradesh High Court
Bajaj Finance Ltd. vs . Era Enterprises & Anr on 24 April, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Bajaj Finance Ltd. Vs. ERA Enterprises & Anr CMPMO No.476 of 2022 .
24.04.2023 Present: Mr. Karan Sharma, Advocate, for the petitioner Mr. Romesh Verma, Senior Advocate, with Mr. Sumit Sharma, Advocate for the respondent.
As per the report of the Registry, respondent No.1 has not been served for want of correct address. Respondent No.2 has also remained unserved as he was not found at home. Notice issued to respondent No.3 is stated to be awaited. Let fresh steps for service of respondents No. 1 to 3 alongwith their correct addresses be now taken within two weeks. On taking such steps, notice be issued to the respondents, returnable for 26.06.2023.
List the matter on 26.06.2023.
Jyotsna Rewal Dua Judge April 24, 2023 (R.Atal) ::: Downloaded on - 24/04/2023 20:43:57 :::CIS