Himachal Pradesh High Court
Krishan Vaidya vs . Uoi & Ors. on 23 May, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
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CWPOA No.4880/201923.05.2023 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGC, for respondents No.1 and 2. Mr. Y.P.S. Dhualta, Additional Advocates General with Ms. Seema Sharma, Mr. Sumit Sharma and Ms. Leena Guleria, Deputy Advocates General for respondent No.3.
Reply to the writ petition has still not been filed by the respondents. At the persuasive request made by learned counsel for the respondents, reply to the writ petition be filed before the next date.
Name of learned Advocate General for respondent No.3, be reflected in the cause list, henceforth.
At the request of learned Senior Counsel for the petitioner, list alongwith CWPOA No.4850/2019 on 28.06.2023.
Jyotsna Rewal Dua Judge 23rd May, 2023 (Rohit) ::: Downloaded on - 23/05/2023 20:35:27 :::CIS