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[Cites 1, Cited by 1]

Himachal Pradesh High Court

State Of Hp & vs . Jsw Energy Ltd & Anr on 15 December, 2022

Bench: Sabina, Sushil Kukreja

.

State of HP & Vs. JSW Energy Ltd & anr LPA No.358, 359 of 2012 and 78 of 2013 a/w CWP Nos.7679, 10168,10169, 10347 to 10349, 10356,10400, 10481, 10851 of 2012, 3034, 3386 of 2013, 1405 of 2014, 1403 of 2016, 386 of 2017 and 5125 of 2021 LPA No.358 of 2017 and 5125 of 2021 LPA No. 358 of 2012 15.12.2022 Present: Mr. Ashwani Sharma, Additional Advocate General, for the appellant/State.

Mr.Sunil Mohan Goel, Advocate, for the respondents.

LPA No.359 of 2012 Mr. Ashwani Sharma, Additional Advocate General, for the appellant/State.

Mr. K.D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for the respondent.

LPA No.78 of 2013

Mr. Ashwani Sharma, Additional Advocate General, for the appellant/State.

[ Mr. Ram Lal Verma, Advocate, for the respondent.

CWP Nos.7679, 10168 & 10169 of 2012 Mr. K.D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner(s).

Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.

CWPs No.10347,10349, 10356, 10400, 10481 and 10851 of 2012 Mr. Sunil Mohan Goel, Advocate, for the petitioner(s).

Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.

CWP No.10348 of 2012

Mr. K.D. Shreedhar, Sr. Advocate with Mr. Tara Singh Chauhan, Advocate, for the petitioner. Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.

::: Downloaded on - 16/12/2022 20:35:23 :::CIS CWP No.3034 of 2013

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Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.

CWPs No.3386 of 2013 & 1405 of 2014 & 5125 of 2021 Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall, Advocate, for the petitioner in CWP No.3386 of 2014. Mr. Sanjay Singh, Advocate on behalf of Ms. Shalini Thakur, Advocate, for the petitioner(s) in CWP Nos.1405 of 2014 & 5125 of 2021. Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.

Ms. Suman Thakur, Advocate, for the applicant(s) in CMP No.347 of 2019 in CWP No.1405 of 2014.

CWP No.1403 of 2016

Mr. Mukul Sood, Advocate, for the petitioner. Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.

CWP No.386 of 2017

Mr. K.D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner. Mr. Ashwani Sharma, Additional Advocate General, for the respondents/State.

At the request of learned counsel for the parties, list again on 05.01.2023.

CMP No. 8901 in CWP No. 10348 of 2012 Heard.

Application is allowed for the reasons stated therein.

Amended memo of parties be placed on record by the petitioner within one week. Application stands disposed of.

(Sabina) Judge (Sushil Kukreja) Judge Decemnber 15, 2022 (gaurav) ::: Downloaded on - 16/12/2022 20:35:23 :::CIS