Himachal Pradesh High Court
Mehta Bajri Company vs . State Of H.P. & Others. on 26 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Mehta Bajri Company vs. State of H.P. & others.
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Civil Suit No. 69 of 2016 26.07.2022 Present: Mr. Rajnish Maniktala, Sr. Advocate, with Mr. Naresh KumarVerma, Advocate, for the plaintiff.
Mr. Hemant Vaid, Additional Advocate General, for the defendantsState.
Civil Suit No. 69 of 2016 Despite availing opportunity, admission/denial of documents has not been conducted on behalf of defendants.
On persuasive request of learned Additional Advocate General, one more opportunity is granted for admission/denial of documents on behalf of defendants.
List for the said purpose on 4.8.2022 before the Additional Registrar (Judicial). Thereafter, be listed in the Court immediately for framing of issues.
OMP No. 393 of 2019 & 364 of 2020 Replies have not been filed since 20192021. However, instead of passing any adverse order, on request of learned Additional Advocate General, one more opportunity of two weeks is granted to file reply.
List for consideration after two weeks.
(Vivek Singh Thakur) Judge July 26, 2022 (veena) ::: Downloaded on - 26/07/2022 20:03:53 :::CIS