Himachal Pradesh High Court
The Government Of India & Others vs . Amit Sahni & on 17 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
The Government of India & others vs. Amit Sahni & another .
Arbitration Case No. 9 of 2020 17.07.2023 Present: Mr.Balram Sharma, Advocate, for the petitioners.
Mr.Ajeet Pal Singh Jaswal, Advocate, for respondent No.1.
Ms.Ranjna Patial, Deputy Advocate General, for respondent No.2.
rLearned counsel for respondent No.1 submits that respondent No.1-Amit Sahni, is bedridden and, therefore, reply could not be filed. However, he seeks one more but last opportunity of six weeks to file reply. As prayed, one more but last opportunity of six weeks is granted to file reply on behalf of respondent No.1, failing which right to file reply shall stand closed.
List after six weeks.
(Vivek Singh Thakur) Judge July 17, 2023 (Purohit) ::: Downloaded on - 17/07/2023 20:51:57 :::CIS