Himachal Pradesh High Court
Rahi Care Mandi Private Limited vs State Of H.P. & Others on 15 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Rahi Care Mandi Private Limited versus State of H.P. & others .
CWP No. 1176 of 2022 15.03.2022 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 and 2.
r to Ms. Shradha Karol, Advocate, for respondent No. 3.
The learned Senior Additional Advocate General submits that reply on behalf of respondents No. 1 and 2State has been filed. Office to trace and place the same on record.
Respondent No. 3 to file reply within two weeks. Matter to come up on 29th March, 2022. Petitioner, if so desires, may file rejoinder in the meanwhile.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 15, 2022 ( rajni ) ::: Downloaded on - 15/03/2022 20:13:33 :::CIS