Chattisgarh High Court
Karl Storz Endoscopy India Pvt. Ltd vs State Of Chhattisgarh on 2 May, 2022
HHIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 2846 of 2021
Karl Storz Endoscopy India Pvt. Ltd. Versus State Of Chhattisgarh
02.05.2022 Mr. Sabyasachi Bhaduri, Advocate for the petitioner.
Mr. Chandresh Shrivastava, Additional Advocate General for the
State/respondents No.1, 5 and 6.
Mr. Aditya Bhardwaj, Advocate on behalf of Mr. Animesh Tiwari, Advocate for respondents No.2 to 4.
Learned counsel for respondents No.2 to 4 prays for three weeks' time to file reply to the writ petition.
As submitted by learned counsel for the respondents No.2 to 4, list this case in the week commencing from 20.06.2022.
Sd/-
(Parth Prateem Sahu) Judge Yogesh