Himachal Pradesh High Court
Bbn Passenger Co-Operative Transport vs . State Of Hp & Others. on 11 November, 2024
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
BBN Passenger Co-operative Transport Vs. State of HP & others.
CWP No. 5400 of 2024 11.11.2024 Present Mr. Ajay Sharma, Senior Advocate with Mr. Athrav Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General, with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Kaprate, Mr. Gobind Korla, Additional Advocates General with Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents/State. CWP No. 5400 of 2024 & CMP No.20681 of 2024 Reply, if any, be filed by or before the next date of hearing.
In the meanwhile, the respondents are directed to receive the SRT and Token Tax/Motor Vehicle Tax from the Members of the applicant- Association without any penalty and interest and renew the permits alongwith fitness certificates of the vehicles of the members of the applicant- Association.
List on 18.11.2024.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
November 11, 2024 (hemlata)