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Himachal Pradesh High Court

M/S Jai Prakash Associates vs . State Of H.P. & Others on 10 August, 2023

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

M/s Jai Prakash Associates vs. State of H.P. & others alongwith connected matters .

CWP No.4599 of 2013 a/w CWP Nos.9131 of 2013, 24, 30, 62 to 64, 75, 4050, 7537 of 2014, 2577, 3990, 4802 of 2015, 911, 997 of 2016, 101, 1547 to 1549, 3237 of 2019, 5773 of 2020, 7984 of 2021, 7320, 7335 of 2022 and 1927 of 2023 10.08.2023 Present: M/s Amar Pratap, Ankit Awal, Goverdhan Lal Sharma, of R.N. Sharma, Ms.Uma Manta and Ms.Rinki Kashmiri, vice Mr.Janesh Gupta, Advocates, for the petitioner(s) in writ petition(s).

Mr.Anup Rattan, Advocate General, with Mr.Ramakant rt Sharma, Additional Advocate General, for the respondents-State.

CMP No.10771 of 2021 in CWP No.4599 of 2013 This application has been filed for amendment in the writ petition for events happened subsequent to filing of the petition. No reply has been filed to the application.

Taking into consideration averments made in the application and submission made by learned counsel for the parties, proposed amendment in the writ petition is allowed.

Application stands disposed of.

Amended petition be taken on record at appropriate place. Reply to the amended petition stands already filed. The same is on record. Rejoinder to the amended reply has also been filed.

Pleadings are complete.

List for final hearing on 12.10.2023.

CMP Nos.11853 of 2013 & 7405 of 2015 in CWP No.4599 of 2013 Applicant-petitioner is exempted from filing typed/translated copies of Annexures, at this stage, subject to filing the same within seven days as and when directed to do so.

Application(s) are allowed and disposed of.

CWP No.9131 of 2013 a/w CWP Nos. 24, 30, 62 to 64, 75, 4050, 7537 of 2014, 2577, 3990, 4802 of 2015, .

911, 997 of 2016, 10, 1547 to 1549, 3237 of 2019, 5773 of 2020, 7984 of 2021, 7320, 7335 of 2022 and 1927 of 2023 Reply(ies) in respective petition(s), if not already filed, be filed within six weeks, as prayed by learned Additional Advocate General. It is made clear that no further opportunity shall be of granted to file the same. Rejoinder(s) thereto, within four weeks thereafter, failing which right to file the same shall stand closed.

of 2013.

rt List for hearing on 12.10.2023 alongwith CWP No.4599 (Vivek Singh Thakur) Judge (Bipin C. Negi) Judge August 10, 2023 (Purohit) ::: Downloaded on - 10/08/2023 20:35:19 :::CIS