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Himachal Pradesh High Court

M/S Growel Energy Co. Ltd. vs . State Of Hp & Ors on 24 November, 2022

Bench: Tarlok Singh Chauhan, Virender Singh

M/s Growel Energy Co. Ltd. Vs. State of HP & ors .

CWP No. 8142 of 2022 24.11.2022 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals with Mr. Bhupinder Thakur, Dy.A.G., for the respondents No. 1 and 5.

                    r     Ms.


                                Kamlesh
                          respondent No. 2.
                                            Kumari,

Ms. Seema K. Azad, Advocate vice Mr. Advocate, Lakshay Thakur, Advocate, for respondents for No. 3 and 4.

Issue notice. Mr. Vinod Thakur, learned Addl.

A.G., Ms. Kamlesh Kumari, Advocate and Ms. Seema K. Azad, Advocate appear and waive service of notice on behalf of respective respondents. They pray for and are granted four weeks' time to file reply. List on 22.12.2022.

No case for interim order is made out.

Consequently, the application is dismissed.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge November 24, 2022 (kalpana) ::: Downloaded on - 24/11/2022 20:36:04 :::CIS