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M/S. Harvel Agua India Private Limited vs The State Of Himachal Pradesh on 10 November, 2014

Bench: Anil R. Dave, Kurian Joseph

                                                            1

  ITEM NO.5                                  COURT NO.3                         SECTION III

                                     S U P R E M E C O U R T O F            I N D I A
                                             RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (C)                              No(s).     3019/2014

  (Arising out of impugned final judgment and order dated 02/07/2013
  in CWP No. 776/2013 passed by the High Court Of H.p At Shimla)

  M/S HARVEL AGUA INDIA PVT LTD                                                     Petitioner(s)

                                                           VERSUS

  STATE OF HIMACHAL PRADESH AND ORS                                                 Respondent(s)

  (with interim relief and office report)

  WITH
  SLP(C) No. 24609/2014
  (With Interim Relief and Office Report)

  Date :                 10/11/2014       These    petitions       were   called    on   for   hearing
  today.

  CORAM :                   HON'BLE MR. JUSTICE ANIL R. DAVE
                            HON'BLE MR. JUSTICE KURIAN JOSEPH

  For Petitioner(s)                       Mr. S. B. Upadhyay, Sr. Adv.
                                          Mr. Param Mishra, Adv.
                                          For Ms. Sharmila Upadhyay, Adv.

  For Respondent(s)                       Mr. Suryanarayana Singh, AAG
                                          for Ms. Pragati Neekhra, Adv. (N.P.)

                            UPON hearing counsel the Court made the following
                                            O R D E R

Mr. Suryanarayana Singh, AAG, Himachal Pradesh, has appeared and submitted that Ms. Pragati Neekhra, Advocate-on-Record, shall file Vakalatnama on behalf of the Signature Not Verified respondents within one week.

Jayant Kumar Arora Date: 2014.11.12 16:54:47 IST Reason:

Vakalatnama, as prayed for, be filed within one week.  2 Counter Affidavit be filed within four weeks. Rejoinder Affidavit, if any, be filed within two weeks thereafter.

List on 05.01.2015.

      (Jayant Kumar Arora)              (Sneh Bala Mehra)
            Sr. P.A.                   Assistant Registrar