Himachal Pradesh High Court
Vardhman Ispat Udyog vs . Union Of India on 17 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vardhman Ispat Udyog Vs. Union of India .
CWP No. 4923 of 2021 17.3.2022 Present: Mr.Lalit Sehgal, Advocate, for the petitioner.
None for respondent No. 1.
Mr.Raju Ram Rahi, Deputy Advocate General, for respondents No. 2 to 4.
r to Reply on behalf of respondents No. 2 to 4 has not been filed. Petition was admitted on 6.9.2021 and more than six months have elapsed. On persuasive request of learned Deputy Advocate General, four weeks further time, as last opportunity, is granted to file reply on behalf of respondents No. 2 to 4.
List in the month of May, 2022.
(Vivek Singh Thakur), Judge.
17th March, 2022 (Keshav) ::: Downloaded on - 19/03/2022 20:10:59 :::CIS