Himachal Pradesh High Court
Sandeep Kashyap vs . State Of H.P. & Others on 9 February, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Sandeep Kashyap vs. State of H.P. & others .
CWP No. 602 of 2023 9.2.2023 Present: Mr. Surinder Saklani, Advocate, vice for the petitioner.
Mr. Vishal Panwar, Addl. A.G. with Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 5.
CWP No. 602 & CMP No. 1284 of 2023 r Notice. Mr. Vishal Panwar, learned Additional Advocate General accepts notice on behalf of respondents No. 1 to 5 and prays for one week time to file reply. Dasti notice for the service of respondent No.6 be issued, as prayed for, by the learned counsel for the petitioner, returnable for 17.2.2023, on steps being taken during the course of the day.
List on 17.2.2023.
In the meantime, the parties are directed to maintain status quo with respect to the shop in the District Ayurvedic Hospital, Una.
(Sushil Kukreja) Vacation Judge 9th February, 2023 (kck) ::: Downloaded on - 09/02/2023 20:31:26 :::CIS