Himachal Pradesh High Court
Sunder Nagar Integrated Rural ... vs . on 23 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Sunder Nagar Integrated Rural Development Association vs. State of H.P. & Ors.
.
CWP No. 3221 of 2022.
23.05.2022. Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2/State.
Mr. Surinder Sharma, Advocate, for respondent No.3.
Mr. Dinesh Thakur, Advocate, for respondent No.4.
Mr. Vijay Arora, Advocate, for respondent No.5.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.6.
CWP No. 3221 of 2022 & CMP No. 6165 of 2022.
Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, Mr. Surinder Sharma, Mr. Dinesh Thakur, Mr. Vijay Arora, Advocates and Mr. Shashi Shirshoo, learned Central Government Standing Counsel, appear and waive service of notice on behalf of the respective respondents.
Replies/instructions be filed/obtained before the next date of hearing. List on 30.05.2022.
CMP No. 6166 of 2022.
Allowed as prayed for. The applicant/petitioner shall file relevant extract of Annexures P-2 and P-3 within a period of four weeks. The application stands disposed of.
::: Downloaded on - 24/05/2022 20:05:58 :::CIS -2-CMP No. 6167 of 2022.
.
Allowed as prayed for. The applicant/petitioner shall file English translation of vernacular documents (Annexure P-11) within a period of four weeks. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) rd 23 May, 2022.
r Judge
(krt)
::: Downloaded on - 24/05/2022 20:05:58 :::CIS