Himachal Pradesh High Court
Vijay Arora vs . State Of Hp & Ors. on 10 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Vijay Arora Vs. State of HP & Ors.
CWP No.1235 of 2018 .
10.5.2022 Present:- Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General & M/s. Vinod Thakur & Shiv Pal Manhans, Additional Advocates General with Mr. Bhupinder Thakur, Dy. Advocate General for respondents-State.
Mr. N.K. Gupta,Advocate, for respondents No. 5 and 6.
Mr. Rajinder Thakur, CGSC, for respondent No.7.
Mr. T.S. Chauhan, Advocate, for HPSEBL.
Mr. Maan Singh, Advocate, for Pollution Control Board.
Mr. Tara Singh Chauhan, learned counsel for Electricity Board, on instructions, submits that an amount of Rs.
2,87,65,940/- was deposited by the SJPNL on 1.4.2022 and the tenders were floated on the same day and financial bids has been approved, which is likely to be completed within two weeks from today. His statement is taken on record. List on 17.5.2022.
Registry is directed to reflect the names of Mr. T.S. Chauhan and Mr. Maan Singh in the cause list henceforth.
( Tarlok Singh Chauhan) Judge [[[ (Chander Bhusan Barowalia) Judge 10th May, 2022 (Guleria) ::: Downloaded on - 10/05/2022 20:13:00 :::CIS