Himachal Pradesh High Court
Youth Hostel Association Of India vs . State Of H.P. on 2 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Youth Hostel Association of India Vs. State of H.P. & others C.R. No. 4074 of 2013 .
2.1.2023 Present: Mr. Ajay Vaidya and Mr. Surinder Saklani, Advocates, for the petitioner.
Mr. Y.P.S. Dhaulta, Additional Advocate General with Mr. J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondentÂState.
The petitioner to justify the maintainability of impugned r notices this petition, more particularly in light of the fact that the have not been addressed petitioner herein, but have been addressed to M/s National to the Trekking Expedition and also the appeal before the Tax Tribunal was filed on behalf of M/s National Trekking Expedition (Youth Hostels Association of India), Kasol, Seobagh, Dobhi and Babeli.
2. List on 10.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge January 2, 2023 (kalpana) ::: Downloaded on - 02/01/2023 20:34:35 :::CIS