Himachal Pradesh High Court
Deventure Hotel & Resort Pvt. Ltd. vs . Union Of India And Others. on 3 May, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Deventure Hotel & Resort Pvt. Ltd. vs. Union of India and others.
Civil Suit No.23 of 2023 & .
OMP No. 163 of 2023 23.05.2023 Present: Mr. Athrav Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor of General of India, for respondent No.1.
Ms. Shreya Chauhan, Advocate, for respondents No. 2 to 4.
Mr. Y.P.S. Dhaulta, Mr. Navlesh Verma, Mr. Rupinder Singh, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate, General, for respondents No.5 and 6.
The copies of the paper book as available in the case record be supplied by the Registry to the office of learned Advocate General, learned Deputy Solicitor General of India and Ms. Shreya Chauhan, Advocate, for respondents No.1, 2 to 4 and 5 & 6, respectively. Names of learned Deputy Solicitor General of India and Ms. Shreya Chauhan, Advocate, be reflected in the cause list for their respective parties.
List on 11.05.2023, as prayed for.
Jyotsna Rewal Dua
May, 03, 2023 Judge
tarun
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