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[Cites 1, Cited by 1]

Himachal Pradesh High Court

M/S Preet Hotels vs . Nhai on 1 September, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

M/s Preet Hotels vs. NHAI .

CWP No. 945 of 2019 01.09.2022 Present: Mr. K.D. Sood, Sr. Advocate with Mr.Rahul Gathania, Advocate for the petitioner.

None for respondents No.1 and 3.

Ms. Seema Sharma, Deputy Advocate General, for respondent No.2.

r to Mr. B.C. Verma, Advocate for respondent No.4.

Learned counsel for petitioners has submitted that present case is a part heard matter of Court No. IV i.e. Hon'ble Mr.Justice Ajay Mohal Goel, J. and considerable time has been spent by the said Court and adjudication is at final stage, therefore, a request has been made before Hon'ble the Chief Justice to list this matter before the same Court and Hon'ble the Chief Justice has pleased to direct to put up this matter on administrative side. Therefore, request has been made accordingly.

As prayed, be listed before the appropriate Bench at the pleasure and subject to approval of Hon'ble the Chief Justice.




             September 01, 2022                             (Vivek Singh Thakur)
             (ms)                                                  Judge




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