Himachal Pradesh High Court
M/S Synergy Technologies vs . M/S Alvium Life Sciences & Ors. on 20 September, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
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M/s Synergy Technologies vs. M/s Alvium Life Sciences & Ors.
CMPMO No.512 of 2023 20.09.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner.
of Mr. Dhananjay Sharma, Advocate, for respondents No.2 & 3.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. rt Verma, Additional Advocates General, for respondent No.4/ State.
CMPMO No.512 of 2023 Notice. Mr. Dhananjay Sharma, learned counsel and Mr. B.C. Verma, learned Additional Advocate General, appear and waive service of notice on behalf of respondents No.2 & 3 and respondent No.4, respectively. They pray for and are granted four weeks' time to file reply.
Separate notice be issued to respondent No.1, returnable for 31.10.2023, on taking steps within a period of two days.
Registry is directed to reflect the name of Office of Advocate General, in the cause list, henceforth. CMP No.12804 of 2023
Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meantime, it is ordered that electricity connection, if any, provided in terms of order laid challenge in the instant proceedings, shall be subject to final outcome of the instant petition and under the garb of the aforesaid order, no equity shall be claimed by the plaintiff/respondent No.1.
(Sandeep Sharma) Judge 20th September, 2023 (reena) ::: Downloaded on - 21/09/2023 20:34:42 :::CIS