Himachal Pradesh High Court
Rahi Care Mandi Private Limited vs . State Of H.P. & Others on 10 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Rahi Care Mandi Private Limited vs. State of H.P. & others CWP No. 1176 of 2022 .
10.05.2022 Present: Mr. K.D. Sood, Senior Advocate with Mr. Raj Thakur, Advocate, for the petitioner. Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 & 2.
Ms. Shradha Karol, Advocate, for respondent No.3.
Learned counsel for respondent No.3 states that she has filed reply in the Registry, but the same is not on record.
Learned Counsel to check with the Registry whether there are any objections to remove the same and thereafter office to make report.
List on 14.06.2022. In the meantime rejoinder, if any, to the reply filed on behalf of respondents No.1 & 2, be also filed.
( Mohammad Rafiq ) Chief Justice ( Sandeep Sharma ) Judge May 10, 2022 (reena) ::: Downloaded on - 10/05/2022 20:09:49 :::CIS