Himachal Pradesh High Court
M/S Himland Real Estates Private ... vs State Of H.P. & Ors. on 6 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
M/s Himland Real Estates Private Limited versus State of H.P. & ors.
CWP No. 2659 of 2022 06.05.2022 Present: Mr. Bipin C. Negi, Senior Advocate, with Mr. Parvesh .
Negi, Advocate, for the petitioner.
Mr. Vikas Rathore, Additional Advocate General, for respondents No. 1 to 3, 5 and 6.
Mr. Amit Singh Chandel, Advocate, for respondent No. 4. CWP No. 2659 of 2022 & CMP No. 5068 of 2022 Issue notice. Mr. Vikas Rathore, learned Additional Advocate General; and Mr. Amit Singh Chandel, Advocate; accept notice on behalf of respondents No. 1 to 3, 5 & 6 and respondent No. 4, respectively. They pray for and are granted three weeks' time to file reply.
CMP No. 5069 of 2022The application is disposed of with a direction to the petitioner to file typed/translated copy of the documents in issue by the next date.
( Mohammad Rafiq ) Chief Justice ( Sandeep Sharma ) Judge May 06, 2022 ( rajni ) ::: Downloaded on - 06/05/2022 20:07:50 :::CIS