Himachal Pradesh High Court
Aditya Industries And Another vs . State Of H.P. And on 1 July, 2022
Bench: Sabina, Satyen Vaidya
Aditya Industries and another vs. State of H.P. and others.
CWP No.4275 of 2022 .
01.07.2022 Present: Mr. Suneet Goel, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 and 8/State.
Mr. N.K. Sood, Senior Advocate with Mr. Gaurav Sharma, Advocate, for respondent No.2.
7. r to Mr. T.S. Chauhan, Advocate, for respondents No.3 to CWP No.4275/2022 & CMP No.8500/2022 Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, Mr. Gaurav Sharma and Mr. T.S. Chauhan, learned counsel, accept notice on behalf of respondents No.1 & 8, respondent No.2 and respondents No.3 to 7, respectively, and seek time to file reply.
List again on 16.8.2022.
Subject to petitioners depositing 50% of the entire outstanding amount in the Registry of this Court within three weeks from today, the recoveries, ordered to be effected vide Annexures P-31 and P-32, shall remain stayed.
( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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