Shri Sant Ram vs . Nhai And Others
2023 Latest Caselaw 15129 HP

Shri Sant Ram vs. NHAI and others

CWP No. 7111 of 2023

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29.09.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner.

M/s Shreya Chauhan and Sneh Bhimta, Advocates for

respondents No. 1 and 3/NHAI.

M/s Rupinder Singh and Pushpender Jaswal, Additional Advocate Generals with M/s Ranjana Patial and Sumit

Sharma, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for respondent No. 2/State.

CWP No. 7111 of 2023

Notice. Ms. Shreya Chauhan, learned Counsel and Mr.

Pushpender Jaswal, learned Additional Advocate General, accept

notice on behalf of respondents No. 1 and 3 and respondent No. 2,

respectively. Issue separate notice to respondents No. 4 to 7,

returnable for 16.11.2023, on taking steps within one week.

List on 16.11.2023. Registry is directed to reflect name of

office of learned Advocate General in the Cause List.

CMP No. 13508 of 2023

Notice in above terms. Till further orders, judgment dated

09.06.2023 passed by the Court of learned District Judge, Mandi,

under Section 3-H(4) of the National Highways Act, 1956, shall not

be given effect to and the authority concerned shall not release the

acquisition amount in favour of either of the parties without

permission of the Court.

(Ajay Mohan Goel) Judge September 29, 2023 (narender)