Himachal Pradesh High Court
Deventure Hotel & Resort Pvt.Ltd vs . Uoi & Ors on 11 May, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Deventure Hotel & Resort Pvt.Ltd Vs. UOI & Ors Civil Suit No. 23 of 2023 .
11.05.2023 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate for the plaintiff.
Mr. V.B. Verma, Central Govt. Counsel for defendant No.1.
Ms. Shreya Chauhan, Advocate, for defendants No. 2 to 4.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for defendants No. 5 and 6.
Written statement be filed within four weeks.
OMP No. 168 of 2023 Notice. Mr. V.B.Verma, learned Central Govt.
Counsel, Ms. Shreya Chauhan, learned Advocate and Mr. Y.P.S.Dhaulta, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondents No.2 to 4 and respondents No.5 & 6, respectively.
Reply to the application be filed within two weeks.
List the matter on 26.05.2023.
OMP No. 169 of 2023The application is disposed of with a direction to the applicant to file translation of the documents in issue before the next date of hearing.
Jyotsna Rewal Dua Judge May 11, 2023 (R.Atal) ::: Downloaded on - 11/05/2023 20:49:56 :::CIS