Himachal Pradesh High Court
Rahi Care Mandi Pvt. Ltd. vs . State Of H.P. & Ors. on 11 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Rahi Care Mandi Pvt. Ltd. Vs. State of H.P. & Ors.
CWP No. 1176/202211.07.2022 Present: Mr. K.D. Sood, Sr. Advocate with Mr. Het Ram .
Thakur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No. 1 and 2.
Mr. B.C. Negi, Senior Advocate with Ms. Shradha Karol, Advocate, for respondent No. 3. Mr. Hemraj Bairwa, Mission Director, National Health Mission, H.P. Shimal, present in person.
Supplementary affidavit filed by the respondentsState is taken on record.
Learned counsel for respondent No. 3, on instructions, states that entire service rendered by his client in the State for settingup Dialysis Machines is free of cost and no expenses towards the same have been charged either from the Government or from the patients.
Learned counsel for the petitioner to obtain instructions as to whether his client is ready to match the offer of respondent No. 3.
List for consideration on 13.07.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 11th July, 2022 (raman) ::: Downloaded on - 11/07/2022 20:06:00 :::CIS