Report No. 58
Punjab1
"29. Subject to the cases covered by rule 3 below, all Civil Writ Petitions shall be brought to a hearing of notice of motion to the respondents. Notice of motion with a complete copy of the petition (including its annexures) for each respondent shall be presented to the Deputy Registrar of the Court at the time of filing the writ petition. The date on which the writ petition is to be heard by the Motion Bench shall be entered by the Deputy Registrar in the notice of motion and its copies and also noted on the writ petition. The notice of motion in Form C.W.P. 4 shall then be endorsed by the Deputy Registrar under his signature and date.
The petitioner or his counsel may thereupon serve the notice on the opposite party either in person or by registered post acknowledgement due and produce before the Deputy Registrar affidavit proof of Service of the notice on the respondent in the prescribed Form C.W.P. 5 at least two working days before the date of the motion hearing of the petition. The office shall then record a note on the opening sheet indicating that the notice of motion has been served by the counsel of the petitioner on the respondent for the date on which the case is being placed before the Court for motion hearing."
1. Punjab High Court, rule 29 of the amended writ Rules.
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