Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Himachal Pradesh High Court

M/S Htl Associated vs . Vinod Sood And Ors. on 16 December, 2022

Author: Satyen Vaidya

Bench: Satyen Vaidya

M/s HTL Associated Vs. Vinod Sood and ors.

C.S. No. 12 of 2021 .

16.12.2022 Present: Mr. G.C. Gupta, Sr. Advocate with Mr. C.N. Singh, Advocate, for the plaintiff. Mr. B.M. Chauhan, Sr. Advocate with Mr. Ram Murti Bisht, Advocate, for defendant No.3.

Reply on behalf of defendant No. 3 is stated to have been filed, but the same is not on record. Registry is directed to trace the same and place it on record.

Learned counsel for the applicant/plaintiff seeks time to file rejoinder. Be filed within two weeks. Non-applicants/ Defendants No. 1 and 2 may also file reply on the next date of hearing, if they so desire.

List on 06.01.2023.

( Satyen Vaidya ) Judge 16th December, 2022 (sushma) ::: Downloaded on - 16/12/2022 20:37:35 :::CIS