Himachal Pradesh High Court
M/S Elnova Parma vs State Of Himachal Pradesh on 4 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
M/s Elnova Parma versus State of Himachal Pradesh .
Cr. Revision No.37 of 2022 4.03.2022 Present Mr. Abhishek Sethi, Advocate, for the petitioners.
Mr. Sudhir Bhatnagar and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narender Thakur and Mr. Gaurav Sharma, Deputy Advocate Generals, for the respondent-State.
Cr.MP No.166 of 2022 r Reply to the application stands filed, but since copy of the same has not been supplied to learned counsel representing the petitioners, he prays for an adjournment.
Prayer allowed as not opposed.
List on 30.3.2022. Copy of the reply be supplied to learned counsel for the petitioners during the course of the day.
(Sandeep Sharma) Judge 4th March, 2022 (shankar) ::: Downloaded on - 04/03/2022 20:15:44 :::CIS