Himachal Pradesh High Court
Rockitt Benckiser Healthcare India ... vs Centre Institute Of Petrochemicals & ... on 9 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Rockitt Benckiser Healthcare India Pvt. Ltd. Versus Centre Institute of Petrochemicals & Ors.
Civil Suit No.89 of 2021 09.05.2022 Present:
Mr. Atul Jhingan, plaintiff/applicant.
Advocate, Mr. Pranay Pratap Singh, Advocate, for defendant/nonapplicant No.1.
for the Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Manoj Bagga, Assistant Advocate General, for defendants/non applicantsState.
Civil Suit No.89 of 2021 & OMP No.358 of 2021 When this case was taken up for consideration today, learned counsel for the plaintiff informs the Court that though an area has been now identified by the State Government for the purposes of providing a path to the plaintiff, but there are unauthorized constructions upon the said proposed area in the shape of a liquor vend and hut.
Learned Additional Advocate General submits that the case be taken up after one week to enable him to have instruction in this regard. As prayed for, list on 19.05.2022.::: Downloaded on - 09/05/2022 20:07:59 :::CIS
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2 All that this Court can observe at this stage is this that in case State authorities have identified the alignment for the path/area which is proposed to be given to the plaintiff, then but natural the same has to be free from all encumbrances and presently if there are some encumbrances upon the same, the onus is upon the authorities concerned to remove the same as expeditiously as possible.
(Ajay Mohan Goel) Judge May 09, 2022 (Rishi) ::: Downloaded on - 09/05/2022 20:07:59 :::CIS