Himachal Pradesh High Court
M/S Supreme Infrastructure vs . Cpwd on 17 October, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
M/s Supreme Infrastructure Vs. CPWD .
Arb. Case No.20 of 2020 17.10.2022 Present Mr. Vivek Negi, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.1.
Mr. Arvind Sharma, Advocate, for respondent Nos. 3 and 4. Ms. Jyoti Chauhan, Advocate vice counsel for respondent No.5.
Reply on behalf of respondent Nos. 1 to 3 is on record.
Learned counsel representing the petitioner prays for and is granted four weeks' time to file rejoinder. Reply on behalf of respondent No.5 is stated to have been filed, but the same is not on record.
Registry to trace and place the same on record, if in order.
Learned counsel representing the respondent No.4 prays for and is granted four weeks' time to file reply. List thereafter.
(Sandeep Sharma) Judge 17th October, 2022 (shankar) ::: Downloaded on - 17/10/2022 20:03:23 :::CIS