Himachal Pradesh High Court
M/S Raheja Hydel Power Ltd vs . State Of H.P. on 13 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
M/s Raheja Hydel Power Ltd Vs. State of H.P. .
CWP No. 8202 of 2022 13.1.2023 Present: Mr. Vijay Arora, Advocate, for the petitioner.
Mr. Y.W.Chauhan, Senior Additional Advocate General with Mr. Y.P.S. Dhaulta, Additional Advocate General and Mr. J.S.Guleria, Deputy Advocate General, for respondent No. 1.
Ms. Kamlesh Shandil, Advocate, for
r respondent No. 2.
Mr. T.S. Chauhan, Advocate, for respondent No. 3.
CWP No. 8202/2022 & CMP No. 16542/2022 Subject to the petitioner's depositing royalty amount in the Registry of this Court, it is permitted to operate the project in question.
In the given facts and circumstances of the case, we deem it appropriate to implead the Himachal Pradesh State Electricity Board through its Managing Director, as party respondent and the same shall figure as respondent No. 3.
Notice. Mr. T.S.Chauhan, Advocate appears and waives service of notice on behalf of respondent No. 3.
He prays for and is granted four weeks' time to file reply.
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meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge January 13, 2023 (kalpana) ::: Downloaded on - 13/01/2023 20:38:24 :::CIS