Himachal Pradesh High Court
Himachal Niji Bus Operators' Sangh vs . State Of H.P. & Ors. on 13 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Himachal Niji Bus Operators' Sangh vs. sTate of H.P. & Ors.
CWP No. 4154 of 2022 13.07.2022 Present: Mr. Ajay Sharma, Senior Advocate with Mr. .
Atharv Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Shyam Singh Chauhan, Advocate, for respondent No.3.
r Learned Advocate General states that the reply could not be filed as the concerned Secretary had gone to his native place. Let reply be positively filed on or before the next date of hearing, with an advance copy to the learned counsel for the petitioner, which in all eventuality should be supplied to him latest by 19th July, 2022 at 6:00 PM., or else the Court shall proceed to consider the case for grant of interim relief.
List on 20th July, 2022, Registry is directed to reflect the name of Mr. Shyam Singh Chauhan, Advocate, instead of Mr. Vikas Rajput, Advocate, in the cause list henceforth.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 13th July, 2022 (himani/raman) ::: Downloaded on - 13/07/2022 20:05:35 :::CIS