AMAR DUTT SHARMA Vs. HIMACHAL PRADESH HORTICULTURAL PRODUCE MARKETING AND PROCESSING CORPORATION LIMITED

JUDGEMENT

(1.) Issue notice. Mr. Rahul Gathania, Advocate, accepts notice on behalf of the respondent.

(2.) The petitioner is aggrieved by order dtd. 5/6/2025, in terms whereof, the right of the petitioner to file written statement stands struck of.

(3.) Having heard learned counsel for the parties and having perused the impugned order, though, this Court prima facie does not find any infirmity therein as enough indulgence was given to the petitioner to file the written statement.