Himachal Pradesh High Court
Hfcl Limited vs . State Of H.P. And Others. on 15 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
HFCL Limited vs. State of H.P. and others.
CWP No.7926 of 2022.
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15.11.2022. Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.1.
Mr. Anuj Gupta, Advocate, for respondent No.3/caveator.
Caveat No. 509 of 2022.
Since, the caveator has appeared, therefore, the caveat is discharged.
CWP No.7926 of 2022 & CMP No.15872 of 2022.
Notice confined to respondent Nos. 1 and 3 only.
Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Anuj Gupta, Advocate, appear and waive service of notice on behalf of respondent Nos. 1 and 3, respectively. Reply(ies), be filed within one week. List on 22.11.2022. Tag with CWP No. 7917 of 2022.
CMP No. 15873 of 2022.
The application is disposed of with a direction to the applicant/petitioner to file translated copies of Hindi documents by the next date of hearing.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15th November, 2022.
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