Himachal Pradesh High Court
Hpseb Ltd. vs . Manju Rani & Ors. on 9 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
HPSEB Ltd. Vs. Manju Rani & Ors.
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LPA No. 184/202109.03.2022 Present: Mr. T.S. Chauhan, Advocate, for the appellants.
Mr. Varun Thakur, Advocate, for respondent No.1.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for respondents No.2 to 4.
Notice. Mr. Varun Thakur, Advocate and Mr. Nand Lal Thakur, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1 & respondents No.2 to 4, respectively. Service upon respondent No.5 is dispensed with being proforma respondent.
List on 16.03.2022.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge 9th March, 2022(Rohit/vs) ::: Downloaded on - 09/03/2022 20:13:38 :::CIS