Himachal Pradesh High Court
Smt. Bhago & Other vs . Sh. Gianoo on 30 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Smt. Bhago & other vs. Sh. gianoo RSA No. 268 of 2009 .
30.06.2022 Present: Mr. Romesh Verma, Advocate, for the appellants.
Mr. Ajay Kashyap, Advocate, for the respondents.
CMP No. 14408 of 2021 Despite repeated opportunities, no reply is filed to the application. Learned Counsel representing the non-
applicants/respondents state that they are not coming forward to impart instructions to him and as such, Court Notice may be issued to them.
Consequently, in view of the above, Registry is directed to issue Court Notices to the non-applicants/respondents, returnable within three weeks. While issuing notices, Registry may specifically call upon the aforesaid non-
applicants/respondents to cause their presence, on the next date of hearing, either in person or through their counsel.
List on 03.08.2022.
(Sandeep Sharma) Judge 30th June, 2022 (reena) ::: Downloaded on - 01/07/2022 20:02:51 :::CIS