Himachal Pradesh High Court
Rashmi Metaliks Ltd. vs . State Of H.P. & Ors. on 22 July, 2022
Bench: Sabina, Satyen Vaidya
Rashmi Metaliks ltd. Vs. State of H.P. & Ors.
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CWP No. 4929 of 2022 22.07.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 3-State.
CWP No.4929 of 2022 and CMP No.9811 of 2022 Learned counsel for the petitioner submits that at this stage no notice is required to be issued to respondent No.4.
Notice. Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 3 and seeks time to file reply.
List with CWP No. 3268 of 2022.
In the meantime, operation of the impugned orders dated 18.07.2022 & 20.07.2022, Annexures-P-18 & P-19, respectively, shall remain stayed.
CMP No. 9812 of 2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing the English translated copy of the documents in issue. However, the same be filed within four weeks.
( Sabina ) Judge ( Satyen Vaidya ) Judge 22nd July, 2022 (sushma) ::: Downloaded on - 22/07/2022 20:11:38 :::CIS