Himachal Pradesh High Court
Tarsem Chand & Ors. vs . State Of H.P & Ors. on 14 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Tarsem Chand & Ors. Vs. State of H.P & Ors.
CWP No.1414/202214.03.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Vikram Thakur, Mr. Manish Sharma, Advocates, for the petitioners.
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Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 5 & 8.
CWP No.1414/2022Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 5 and 8. Dasti notice be issued for the service of respondents No.6, 7 and 9 returnable for 28th March, 2022, on taking steps within three days. List on 28th March, 2022. Reply, if any, be filed in the meanwhile.
CMP No.2414/2022Notice in the aforesaid terms. In the meanwhile, respondents No.1 to 3 are restrained from proceedings with the inquiry initiated against petitioner No.1, vide notice dated 22.2.2022 (Annexure P18) till further orders.
CMP No.2415/2022The application is disposed of with a direction to the applicants to file typed/translated copies of apposite Annexures in issue, within a period of four weeks.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 14th March, 2022 (raman) ::: Downloaded on - 14/03/2022 20:15:25 :::CIS