Himachal Pradesh High Court
Gaurav Keprate vs . State Of H.P.& Ors on 18 April, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Gaurav Keprate Vs. State of H.P.& ors CWP No. 6584 of 2021 18.4.2022 Present: Mr. Vikas Chauhan, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs. And Mr. Rajat Chauhan, Law Officer, for the respondentsÂState.
Mr. Mayank Manta, the Deputy District Attorney, Town & Country Planning, Shimla, represented by learned Additional Advocate General submits that despite repeated assurances given by the petitioner through his counsel in the open Court, he has not resisted from carrying out construction on the site in question.
In such circumstances, the petitioner is restrained from carrying out any construction activity whatsoever on the site in question till further orders.
List on 2.5.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 18, 2022 (Kalpana) ::: Downloaded on - 19/04/2022 20:08:23 :::CIS