Himachal Pradesh High Court
Om Prabha Negi vs H.P. Public Service Commission And ... on 12 December, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Om Prabha Negi Versus H.P. Public Service Commission and others CMP(M) No.1178 of 2022 .
12.12.2022 Present: Mr. Paras Dhaulta, Advocate vice Mr. Sunil Mohan Goel, Advocate, for the applicant/appellant.
Mr. Vikrant Thakur, Advocate, for respondent No.1.
Mr. Adarsh K. Sharma, Additional Advocate General, for respondent Nos.2 and 3-State. Mr. Manish Sharma and Mr. Tejasvi Dogra, Advocates, for respondent Nos.5, 6 and 7.
Mr. D.K. Khanna, Advocate, for respondent No.8.
Caveat Petition No.306 of 2022 This Caveat Petition has been filed on behalf of non-
applicant/respondent No.8 by Mr. D.K. Khanna, Advocate.
Discharged. Caveat Petition to stand disposed of.
CMP(M) No.1178 of 2022Learned counsel appearing on behalf of the applicant/appellant seeks further time to take steps to serve respondent No.4. In the event, steps being taken by the applicant/appellant within one week, notice be issued to the said respondent returnable by three weeks.
Stand over for four weeks.
In the meantime, reply on behalf of appearing respondents, if any, be filed.
(A.A. Sayed) Chief Justice (Jyotsna Rewal Dua) Judge December 12, 2022 (Bhardwaj) ::: Downloaded on - 13/12/2022 20:34:27 :::CIS