Himachal Pradesh High Court
M/S. Sunvet Healthcare & Ors. vs . Union on 23 December, 2024
M/s. Sunvet Healthcare & Ors. Vs. Union of India CRMMO No.516 of 2024 23.12.2024 Present: Mr. Sanjay Verma, Advocate, vice Ms. Shalini Thakur, Advocate, for the petitioners. Mr. Shashi Shirshoo, CGSC, for the respondent. Reply is stated to have been filed. However, the same is not on record. Objections, if any, be removed and the same be traced and placed on record well before the next date of hearing. Learned vice counsel for the petitioners submits that he has received a copy of reply and intends to file rejoinder thereto. Rejoinder be filed within four weeks. List thereafter.
Registry to ensure that the reply and rejoinder are placed on record, if in order, well before the next date of hearing.
(Bipin C. Negi) Judge 23rd December, 2024 (Gaurav Rawat)