Himachal Pradesh High Court
Mahesh Edible Oil Industries Ltd. vs . H.P. State Civil Suplies on 1 September, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Mahesh Edible Oil Industries Ltd. Vs. H.P. State Civil Suplies Corporation .
Civil Suit No. 10 of 2021 01.09.2022 Present: Mr. Y.P. Sood, Advocate for the plaintiff.
Mr. Vishav Kishore, Advocate vice Mr. Tarun K. Sharma, Advocate for the defendant.
As per report of the Registry, admission/denial has been done on behalf of the plaintiff but despite reasonable opportunity, the same has not been done on behalf of the defendant. Learned Counsel appearing for the defendant submits that one more opportunity be granted in this regard. In the interest of justice, one more opportunity is granted for admission/denial of the documents to the defendant. In the event of this opportunity being not availed by the defendant, then no further opportunity in this regard shall be granted.
Now let the matter be listed before Additional Registrar (Judicial) for admission/denial of the documents.
(Ajay Mohan Goel) Judge September 01, 2022 (narender) ::: Downloaded on - 01/09/2022 20:11:39 :::CIS