Himachal Pradesh High Court
M/S Infallible Pharma Pvt. Ltd. vs . Canara Bank Ltd. & Others A/W on 21 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
M/s Infallible Pharma Pvt. Ltd. Vs. Canara Bank Ltd. & others a/w connected matter CWP No. 4519 of 2021 a/w CWP No. 4826 of 2021 .
CWP No. 4519 of 2021 21.06.2022 Present: Mr. Arvind Sharma, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for respondents No. 1 & 2.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No. 3 to 6.
CWP No. 4826 of 2021 Mr. Sanjay Dalmia, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No. 1 to 3.
Mr. Arvind Sharma, Advocate, for respondent No. 4.
CMP No. 4080 of 2022 in CWP No. 4519 of 2021 By way of this application filed under Order 1 Rule 10 read with Section 151 of the Code of Civil Procedure, a prayer has been made for deletion of the name of respondent No. 7 on the ground that the said respondent is neither necessary nor a formal party for the adjudication of the present petition.
Learned counsel for the served respondents submit that the application be disposed of by ordering deletion of the name of respondent No. 7, but subject to all just exceptions. Ordered accordingly.
This application is disposed of by ordering the deletion of the name of respondent No. 7 from the array of respondents, subject to all just exceptions. Registry is ::: Downloaded on - 21/06/2022 20:05:51 :::CIS .
directed to carry out necessary corrections in the memo of parties.
CMP No. 2486 of 2022 in CWP No. 4519 of 2021 In view of the order which has been passed in CMP No. 4080 of 2022, this application has been rendered infructuous and is ordered to be closed as such.
rCWP No. 4519 of 2021Mr. Arvind Sharma, learned counsel for the petitioner has stressed that since 13th August, 2021, despite reasonable opportunities having been granted by the Court, no reply has been filed to the petition. He submits that the petition otherwise will be rendered infructuous in case the same is not decided before 30th June, 2022.
Mr. Ajay Vaidya, learned Senior Additional Advocate General submits that the case be listed for consideration on 27th June, 2022 and in the meanwhile, the State shall file reply to the petition, failing which, he will make submissions orally.
As prayed for, list for consideration on 27 th June, 2022.
(Ajay Mohan Goel) Judge June 21, 2022 (bhupender) ::: Downloaded on - 21/06/2022 20:05:51 :::CIS