Himachal Pradesh High Court
Deepak Mankotia vs . State Of H.P. & Others on 23 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Deepak Mankotia vs. State of H.P. & others .
CWP No. 8054 of 2021 23.05.2022 Present: Mr. Vishan Singh Thakur, Advocate, for the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for respondents No. 1 & 2.
Mr. Atharav Sharma, Advocate, for respondent No. 3.
Admit.
Learned Counsel for the petitioner submits that he has filed rejoinder to the reply filed on behalf of respondents No. 1 & 2 in the Registry. Registry to trace out and place the same on record. He prays for and is granted four weeks' time to file rejoinder to the reply filed on behalf of respondent No. 3.
List for hearing before the Single Bench in due course.
( Mohammad Rafiq ) Chief Justice ( Sandeep Sharma ) Judge May 23, 2022 (hemlata) ::: Downloaded on - 23/05/2022 20:05:55 :::CIS .
::: Downloaded on - 23/05/2022 20:05:55 :::CIS