Himachal Pradesh High Court
State Of H.P. vs . Sandeep Negi on 25 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
State of H.P. vs. Sandeep Negi Arbitration Case No. 8 of 2021 .
25.03.2022 Present: Mr. Arvind Sharma and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narinder Thakur, Mr. Kamal Kishore Sharma and Mr. Gaurav Sharma, Deputy Advocate Generals, for the petitioners-State.
Mr. J.S. Bhogal, Senior Advocate with Mr. T.S. Bhogal, Advocate, for the respondent.
Arbitration Case No. 8 of 2022 Learned Additional Advocate General prays for and is granted four weeks' time to file rejoinder to the reply filed on behalf of the respondent, failing which, right to file the same, shall be deemed to have been closed. In the meantime, record of learned Arbitrator, if not already received, be called for.
(Sandeep Sharma) Judge 25th March, 2022 (reena) ::: Downloaded on - 25/03/2022 20:14:28 :::CIS