Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Himachal Pradesh High Court

Rohit Verma vs . Hpseb Ltd. on 31 January, 2022

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

Rohit Verma vs. HPSEB Ltd.

CWP No. 578 of 2022.

.

31.01.2022 Present: Mr. Jagat Pal, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for the respondents. CWP No. 578 of 2022 & CMP No. 1038 of 2022. Notice. Mr. Vikrant Thakur, learned counsel, appears and accepts service of notice on behalf of the respondents and seeks time to file reply. Be filed within five weeks, as prayed for.

CMP No. 1039 of 2022 The application is disposed of with the direction that the petitioner shall file the typed/legible/translated copies of the documents in issue by the next date of hearing.







              January 31, 2022                   (Chander Bhusan Barowalia)
              (PK)                                         Vacation Judge.





                                                   ::: Downloaded on - 01/02/2022 20:11:33 :::CIS