Himachal Pradesh High Court
M/S Jai Prakash Associates vs . State Of H.P. & Ors. on 21 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
M/s Jai Prakash Associates Vs. State of H.P. & Ors.
And connected matters .
CWP No.4599 of 2013 a/w CWP Nos.9131 of 2013, 24, 30, 62 to 64, 75, 4050 & 7537 of 2014, 2577, 3990, 4802 of 2015, 911 & 997 of 2016, 101, 1547 to 1549, 3237 of 2019 & 5773 of 2020 21.03.2022 Present: Mr. Goverdhan Lal Sharma and Mr. R.N. Sharma, Advocates, for the petitioners in the respective petitions.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents in all the petitions.
Learned Senior Additional Advocate General prays for and is granted four weeks' time to file reply to the amended writ petition (CWP No.4599 of 2013). List thereafter.
(Mohammad Rafiq)
Chief Justice
(Jyotsna Rewal Dua)
March 21, 2022 Judge
R.Atal/Mukesh
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