Himachal Pradesh High Court
M/S Deventure Hotel And Resorts Pvt. ... vs . Uoi & Ors. on 8 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
M/s Deventure Hotel and Resorts Pvt. Ltd. vs. UOI & ors.
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CWP No. 5061/20218.3.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Rajinder Thakur, CGC, for respondent No.1. Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 2 and 3. Mr. Pawan K. Sharma, Advocate for respondent No.4. Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Order dated 22.2.2022 has not been complied with.
Let needful be done within two weeks. List on 22.3.2022, when decision on the complaint of the petitioner (Annexure P-16) be placed for our perusal.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 09/03/2022 20:12:13 :::CIS