Himachal Pradesh High Court
Puneet Sharma & Others Etc vs Himachal Pradesh State Electricity ... on 16 June, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
CWP No. 2801 of 2019 a/w CWPs No. 2788, 2940, 2946, 3093, 3415 of 2019 and CWPs No. 2141, 6463 of 2020 and CWP No.2110 of 2021 .
16.6.2021 Present: Mr.Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Mr. Ramakant Sharma, Mr. Amit Singh Chandel, Mr. Nimish Gupta and Mr. Mukul Sood, Advocates, for the petitioners in the respective petitions.
Mr. Ashok Sharma, Advocate General, with Mr. Vinod Thakur, Mr. Hemanshu Misra, Additional Advocates General, Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy. Advocates General, for the respondents/State.
Mr. Angrez Kapoor, Advocate, for the respondent(s)-HPSSC.
Mr.B.C.Negi, Sr. Advocate, with Mr. Nitin Thakur, Advocate, for the respondents in CWP NO. 2788 of 2019. r (Through Video Conferencing).
The instant cases have been listed on the basis of the mention made by one of the parties, who claims that the issue raised in these petitions is no longer res integra, in view of the judgment rendered by the Hon'ble Supreme Court in Civil Appeal No(s) 1318-1322 of 2021, titled Puneet Sharma & others etc. vs. Himachal Pradesh State Electricity Board Limited and another etc. Confronted with this, the opposing counsel pray for and are granted two weeks' time to go through the judgment.
List on 30th June, 2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16th June, 2021 (krt/virender) ::: Downloaded on - 17/06/2021 20:12:50 :::HCHP