Himachal Pradesh High Court
Tulsi Prakash vs . State Of H.P. & Ors. on 25 July, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
Tulsi Prakash vs. State of H.P. & Ors.
CWP No. 4973 of 2022 25.07.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Additional Advocates General, Mr. Yudhvir Singh Thakur and Mr. Bhupinder Thakur, Deputy Advocates General for respondents No. 1 to 3.
Mr. Mukul Sood, Advocate, for respondents No. 4 and 5.
CWP No. 4973 of 2022 & CMP No. 9908 of 2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Dasti notice be issued for the service of respondents No. 4 and 5 on taking steps within two days. Respondent No.4 be served through respondent No.5. Reply/instructions be filed/obtained within a week.
List on 1st August, 2022. Till the next date of hearing, the respondents are directed to keep one post of Bank Guard vacant.
CMP No. 9909 of 2022The application is disposed of with a direction to the applicant to file English Translation of Annexure annexed with the writ petition within two weeks.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25th July, 2022 (himani) ::: Downloaded on - 25/07/2022 20:04:32 :::CIS