Himachal Pradesh High Court
Jai Dev Malhotra vs . Mc Shimla on 18 October, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Jai Dev Malhotra vs. MC Shimla .
CMPMO No.384 of 2022 18.10.2022 Present Mr. Aman Sood, Advocate, for the petitioners.
Mr. Karun Negi, Advocate vice Mr. Naresh Gupta, Advocate, for respondent No.1.
Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.
r Though, having taken note of previous order, whereby last opportunity was granted to respondent No.1 to file reply, there appears to be no reason to accede to the request made on behalf of learned counsel for respondent No.1 for grant of further time, but for the explanation rendered qua not filing the reply within the time stipulated by this Court, further two weeks' time, as prayed for, is granted to respondent No.1 to file reply, failing which, respondent No.1, shall remain present in Court.
List on 9.11.2022.
(Sandeep Sharma) Judge 18th October, 2022 (shankar) ::: Downloaded on - 18/10/2022 20:06:37 :::CIS