Himachal Pradesh High Court
Nahan Gaurav Vikas Sanstha (Regd.) vs . Uoi & on 17 October, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua
Nahan Gaurav Vikas Sanstha (Regd.) Vs. UOI & Ors.
.
CWPIL No. 9/202217.10.2023 Present: Mr. Aditya Chauhan, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for respondent No.1. Mr. Anup Rattan Advocate General with Mr. Rakesh of Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for respondents No.2 to 4 and 6/State.
rt Mr. Vivekanand, Advocate, for respondent No.5.
None for respondent No.7.
Mr. Ankit Dhiman, Advocate, for the respondent/applicant in CMP No.10232/2023 CMP No.10232/2023 This application is filed to implead the applicant herein as party in the PIL. Since he is a necessary party, therefore, the application is allowed and applicant is impleaded as respondent No.8 in the array of parties.
Order passed by this Court on 15.03.2022 is modified and respondent No.8 is permitted to complete the work in the building already erected in Khasra No.54/2/2 at Mauza Shivpuri of Tehsil Nahan, District Sirmour, H.P. The application stands disposed of.
CWPIL No. 9/2022Learned counsel for the petitioner seeks time to file reply to the application being CMP No.14793/2023.
::: Downloaded on - 17/10/2023 21:13:13 :::CISList on 23.04.2024.
.
( MS. Ramachandra Rao ) Chief Justice of ( Jyotsna Rewal Dua ) Judge 17th October, 2023(rohit) rt ::: Downloaded on - 17/10/2023 21:13:13 :::CIS