Himachal Pradesh High Court
Neha Grower vs . Pnb And Ors. on 23 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
CMP(M) No. 735 of 2022 .
23.12.2022 Present: Mr. Divya Raj Singh, Advocate, vice counsel, for the applicant-appellant.
Mr. Rohit, Advocate, vice counsel, for non-
applicant/respondent No.1.
Mr. Janesh Gupta, Advocate, for non- applicant/proforma respondent No.4.
Notice issued to respondent No. 2 has been received back unserved for want of correct address.
Notice issued to respondent No. 3 is still awaited. Let fresh notice be issued to unserved respondents No. 2 and 3, returnable on 20.03.2023.
Learned counsel for the applicant/appellant to take necessary steps within two weeks by providing correct address of respondent No.2.
( Satyen Vaidya ) Judge 23rd December, 2022 (sushma) ::: Downloaded on - 23/12/2022 20:37:58 :::CIS