Himachal Pradesh High Court
M/S Htl Associates Pvt. Ltd. vs Vinod on 25 July, 2024
M/S HTL Associates Pvt. Ltd. versus Vinod Sood & Ors.
.
Civil Suit No. 12 of 2021 25.07.2024 Present: Mr. Suneel Awasthi, Advocate for the plaintiff.
Mr. Vikram Thakur, Advocate for defendants No.1 & 2.
Mr. B.M. Chauhan, Sr. Advocate with Ms. Kamakshi Tarlokta, Advocate, for defendant No.3.
OMP No. 489 of 2024 r Reply on behalf of respondents No.1 & 2 has been filed. Reply on behalf of respondent No.3 is still awaited. Be filed within three weeks, as last opportunity.
OMP No. 584 of 2024 It has been stated that reply on behalf of respondent No.3 has been filed, however, the same is not on record. Registry to trace and place the same on record, if otherwise in order.
Time prayed for filing reply on behalf of respondents No. 1 and 2. Be filed within two weeks.
Rejoinder, thereto, if any, be also filed within one week thereafter.
Since, the application is for the modification of order dated 22.06.2023, therefore, as per the Roster of Boards, the same is to be listed before the Hon'ble Judge, who has passed the order. Hence, the matter be listed ::: Downloaded on - 25/07/2024 20:33:02 :::CIS before the Hon'ble Judge, who has passed the order dated 22.06.2023 subject to the approval of Hon'ble the Chief .
Justice.
OMP No. 585 of 2024Reply on behalf of non-applicant/respondent be filed within two weeks. Rejoinder, thereto, if any, be also filed within one week thereafter.
(Rakesh Kainthla)
r Judge
25th July, 2024
(Nikita)
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