Himachal Pradesh High Court
Takshila Private Industrial Training ... vs . State Of Hp & Ors. on 23 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
Takshila Private Industrial Training Institute & ors. Vs. State of HP & Ors.
CWP No.3018 of 2023 .
23.05.2023 Present: Mr. Aman Parth Sharma, Advocate, for the petitioner.
Mr. Prashant Sen, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.3.
CWP No.3018 of 2023 Notice. Mr. Prashant Sen, learned Deputy Advocate General and Mr. Balram Sharma, learned Deputy Solicitor General of India, appear and waive service of notice on behalf of respondents No.1 & 2 and respondent No.3, respectively and seek time to file reply. Be filed, as prayed, within four weeks.
CMP No.5941 of 2023Notice in the aforesaid terms. Reply be ensured to be filed well before next date of hearing.
List for consideration alongwith the main petition after four weeks.
Fee charged by the petitioners shall be subject to the final outcome of the writ petition.
CMP No.5942 of 2022Allowed. At this stage, petitioners are exempted from filing translated copy of annexures, which are in Hindi, subject to filing of the same within seven days, as and when directed to do so.
The application stands disposed of.
( Vivek Singh Thakur ) Judge ( Sushil Kukreja ) Judge May 23, 2023 (VH) ::: Downloaded on - 24/05/2023 20:32:23 :::CIS