CWP/10874/2012
2021 Latest Caselaw 1518 HP

CWP No.931 of 2020 a/w CWP Nos.7811 of 2012 and 10874 of 2012

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CWP No.931 of 2020

07.01.2021 Present: M/s J.L. Bhardwaj and Sanjay Bhardwaj, Advocates, for the petitioners. Mr. Ashok Sharma, Advocate General, with

Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocates General, with Ms. Divya Sood, Deputy Advocate General, for the respondents No.1

to 4-State.

Mr. Anil Kumar God, Advocate, for respondent No.5.

Mr. Balwant Singh Thakur, Advocate, for respondents No.6 to 33.

CWP No.7811 of 2012 Mr. Suneet Goel, Advocate, for the petitioner.

Mr. Anil Kumar God, Advocate, for respondent No.1.

Mr. Ashok Sharma, Advocate General, with

Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocates

General, with Ms. Divya Sood, Deputy Advocate General, for the respondent No.2- State.

CWP No.10874 of 2012 Mr. Romesh Verma, Advocate, for the petitioners.

Mr. Ashok Sharma, Advocate General, with Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocates General, with Ms. Divya Sood, Deputy Advocate General, for the respondents No.1,2 and 4-State.

Mr. Anil Kumar God, Advocate, for respondent No.3.

Mr. Bhuvnesh Sharma, Advocate, for respondents No.5 (i) to 5 (iii). None for remaining respondents.

Heard further. Learned Advocate General

has handed over site plan of the shops under dispute.

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The parties have no dispute if the same is ordered to

be taken on record. Ordered accordingly.

Arguments heard. Judgment reserved.

    January 07, 2021
                          to       (Ajay Mohan Goel)
                                       Judge

      (Rishi)