Himachal Pradesh High Court
Satdev Sharma And Others vs State Of H.P. on 9 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Satdev Sharma and others Versus State of H.P. and others .
CWP No.945 of 2022 09.03.2022 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondents No.1 and 2-State.
No.3-NHAI.
r to Ms. Shreya Chauhan, Advocate, for respondent Notice. Mr. Vikas Rathore, learned Additional Advocate General and Ms. Shreya Chauhan, learned Standing Counsel, appear and accept service of notice on behalf of respondents No.1 & 2 and respondent No.3, respectively. They pray for and are granted four weeks' time to file reply to the writ petition.
CMP No.1646 of 2022The application is disposed of with a direction to the applicant/petitioner to file translated copies of Annexures, in issue, within a period of four weeks from today.
(Mohammad Rafiq) Chief Justice (Jyotsna Rewal Dua) Judge March 09, 2022 (Bhardwaj) ::: Downloaded on - 09/03/2022 20:13:40 :::CIS