Himachal Pradesh High Court
Vandana Misra vs . State Of H.P & Ors Alongwith Connected ... on 15 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Vandana Misra Vs. State of H.P & Ors alongwith connected matters.
CWP No.3123/2021 a/w CWP No.1398/2018 A 15.3.2022 Present: Petitioner in person in CWP No.3123 of 2021.
Mr. Ashok Sharma, Advocate General, Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Yudhbir Singh Thakur, Mr.Bhupinder Thakur, Dy. Advocates General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Anup Rattan, Advocate, for the petitioner in CWP No.1398/2018.
Mr. Balram Sharma, ASGI, for respondent No.4.
Mr. Vijay Kumar Arora, Advocate, for respondent No.6-BSNL.
Mr. Abhishek Banta, Advocate, for respondent No.7- AIRTEL.
Mr. Nitin Thakur, Advocate, for respondent No.8- Reliance Jio Infocomm Ltd.
Ms. Seeka K. Guleria, Advocate, for respondent No.9- Vodafone & Idea Ltd.
Mr. Tara Singh Chauhan, Advocate, for respondent No.10-HPSEBL.
Mr. Nimish Gupta, Advocate, for respondent No.11.
Mr. Mukesh Thakur, Advocate, for respondent No.12.
Mr. Sandeep Dutta, Advocate, for respondent No.13.
As prayed for, list on 2nd April, 2022.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 15th March, 2022 (CS) ::: Downloaded on - 15/03/2022 20:14:15 :::CIS