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Himachal Pradesh High Court

State Of H.P. & Ors. vs . Yog Raj A/W Connected on 5 October, 2023

Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua

State of H.P. & Ors. Vs. Yog Raj a/w connected matter .

CMP(M) No. 82/2023 a/w CMP No.12530/2022, CWP Nos. 5663, 6475, 6476,/2022, CWP Nos.1756, 1759, 1809, 1897 and 2821/2023 CMP(M) No.82/2023 of 05.10.2023 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the applicants/appellants. rt Mr. Onkar Jairath, Advocate, for respondents No.1, 53, 54, 87, 104 and 115 to 117.

Mr. Vinod Thakur and Mr. Bhupinder Thakur, Advocates, for the applicants in CMP No.812//2023.

CMP Nos.13463 & 13464/2023 Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the applicants/non-appellants.

Mr. Ashwani Kumar, Advocate, for the applicants.

CMP No.12530/2022

Mr. Ajay Thakur, Advocate, for the applicant. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for respondents No.1 to 5. Mr. Onkar Jairath, Advocate, for respondents No.53, 54, 87, 104 and 115 to 117.

CWP No.5663/2022

Ms. Pooja Thakur, Advocate vice Mr. Ravinder S. Chandel, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondents.

::: Downloaded on - 05/10/2023 20:46:39 :::CIS CWP No.6475/2022

Mr. Loveneesh S. Thakur, Advocate, for the petitioner.

.

Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondents.

CWP No.6476/2022

of Mr. Loveneesh S. Thakur, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy rt Advocates General, for the respondents.

CWP No.1756/2023

Mr. Vijay Chaudhary, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondents.

CWP No.1759/2023

Mr. R.L. Chaudhary, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondents.

CWP No.1809/2023

Mr. Narender Singh Thakur, Advocate, for the petitioners.

Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondents.

CWP No.1897/2023

Mr. Prashant Sharma, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy ::: Downloaded on - 05/10/2023 20:46:39 :::CIS Advocates General, for the respondents.

CWP No.2821/2023

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Mr. Vikas Rajput, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondents.

of CMP No.13378/2023 For the reasons stated in the application, the same is rt allowed. Name of respondent No.97 (Raj Kumar) is ordered to be deleted from the array of the parties. The application stands disposed of.

CMP Nos.13463 and 13464/2023

Learned counsel for the applicants seeks to withdraw these applications. Accordingly, the applications stand dismissed as withdrawn.

CMP No.12530/2022

Learned counsel for the applicant seeks to withdraw the application. Accordingly, the application stands dismissed as withdrawn.

CMP(M) No.82/2023

This application is filed to condone the delay of 90 days in filing the Letters Patent Appeal.

2. Heard both sides.

3. Though learned counsel for the respondents has opposed the condonation of delay, having regard to the fact that the ::: Downloaded on - 05/10/2023 20:46:39 :::CIS period of delay cannot be said to be inordinate, on payment of costs of Rs. 71,000/- to be deposited in the Himachal Pradesh .

Aapda Rahat Kosh within a period of two weeks, delay in filing the appeal is condoned. Registry to number the appeal after the proof of deposit of the said amount is produced by the of appellants.

Appeal be registered in view of order passed in rt CMP(M) No.82/2023.

List on 01.11.2023.

( M.S. Ramachandra Rao ) Chief Justice ( Jyotsna Rewal Dua ) Judge 5th October, 2023(rohit) ::: Downloaded on - 05/10/2023 20:46:39 :::CIS