Himachal Pradesh High Court
Shyam Singh Katoch vs . State Of H.P & Ors. on 29 March, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
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Shyam Singh Katoch vs. State of H.P & Ors.
CWP No.1444/2022A 29.3.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhbir Singh Thakur, Mr. Bhupinder Thakur, Dy. Advocates General and Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 4.
Mr. Nishant Kumar and Mr. Virender Sharma, Advocates, for respondent No.7.
Ms. Narmada, Advocate, for respondent No.8.
Mr. Vir Bahadur Verma, Advocate, for respondents No.9 & 10.
Learned counsel for the respondents pray for and are granted four weeks' time to file replies. List on 17th May, 2022.
In the meanwhile, respondents No.7 and 8 are directed to release minimum 15% discharge of water in the rivulet at the site during all times.
( Tarlok Singh Chauhan) Judge ( Sandeep Sharma ) Judge 29th March, 2022 (CS) ::: Downloaded on - 29/03/2022 20:23:09 :::CIS