Himachal Pradesh High Court
H.P. Power Corporation Ltd. vs . Patel Engineering Ltd. on 8 August, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
H.P. Power Corporation Ltd. Vs. Patel Engineering Ltd.
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CARBC No. 1 of 2022 8.8.2022 Present: Mr.J.S. Bhogal, Senior Advocate alongwith Mr.Suneet Goel, Advocate, for the petitioner.
Mr.D.S. Chadda and Mr.Atul Jhingan, Advocates, for the respondent.
Learned counsel for the petitioner seeks further time to file rejoinder with submission that parties are exploring possibility of amicable settlement. The said statement has been endorsed by learned counsel for the respondent also.
Four weeks time, as prayed, is granted to file rejoinder with direction to the parties to have complete instructions with respect to possibility of settlement, if any, by next date of hearing.
List on 26th September, 2022.
(Vivek Singh Thakur), Judge.
8th August, 2022 (Keshav) ::: Downloaded on - 08/08/2022 20:02:51 :::CIS