Himachal Pradesh High Court
Jitender Singh vs . H.P.S.A.M.B & Anr. on 24 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Jitender Singh vs. H.P.S.A.M.B & anr.
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CWP No. 4034/202224.6.2022 Present: Mr. Davinder Chauhan Jaita, Advocate, for the petitioner.
Mr. I. S. Narwal, Advocate, for respondent No.1. Mr. Deva Nand Sharma, Advocate, for respondent No.2.
CWP No. 4034/2022Notice. Mr. I. S. Narwal and Mr. Deva Nand Sharma, Advocates, appear and accept service of notice on behalf of the respective respondents. Reply within four weeks. Registry to reflect name of Mr. Deva Nand Sharma, Advocate, instead of Mr. B.N. Sharma, Advocate, in the cause list, henceforth. List on 22.7.2022.
CMP No. 7994/2022Notice in the aforesaid terms. Auction/allotment of shops/sheds/shopping yards shall be subject to further orders/final order that may be passed by the Court. In addition thereto, the petitioner is also permitted to participate in the auction. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 25/06/2022 20:03:28 :::CIS