Himachal Pradesh High Court
Uma Stone Crusher vs . Himachal Pradesh State on 30 December, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Uma Stone Crusher vs. Himachal Pradesh State Electricity Board Limited and others CWP No. 8934 of 2024 30.12.2024 Present Mr. Shriyek Sharda, Advocate, for the petitioner.
Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for respondent No.1. Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals and Mr. Ravi Chauhan, Deputy Advocate General, for respondent Nos. 2 and 3/State.
Since notification thereby revising electricity duty issued by the respondent-State has been laid challenge in the instant proceedings, case at hand is required to be heard and decided by the Principal Division Bench as per the roster circulated vide order dated 29.12.2024.
In view of the above, Registry is directed to list this matter before the Principal Division Bench after having obtained the necessary approval/permission from the Hon'ble Chief Justice.
(Sandeep Sharma) Judge December 30,2024 (shankar)