Himachal Pradesh High Court
Vardhman Ploytex Ltd. vs . State Of H.P. on 31 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Vardhman Ploytex Ltd. Vs. State of H.P. .
RSA No. 209 of 2021 31.05.2022 Present: Ms. Devyani Sharma, Advocate, for the appellant.
M/s Dinesh Thakur, Sumesh Raj and Sanjeev Sood, Additional Advocates General with Mr. Manoj Bagga, Assistant Advocate General, for the respondent-State.
RSA No. 209 of 2021 & CMP No. 14088 of 2021 As per the report of the Registry, reply to the application has not been filed. Ms. Devyani Sharma, learned counsel for the appellant, informs the Court that she has received a copy of the reply and rejoinder thereto has also been filed today itself. Registry is directed to place the reply and rejoinder on record, if in order. List thereafter. Interim order to continue.
(Ajay Mohan Goel) Judge May 31, 2022 (vinod) ::: Downloaded on - 31/05/2022 20:11:56 :::CIS