Himachal Pradesh High Court
The Deoli Cooperative Agriculture ... vs . State Of H.P. & Others on 26 August, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
The Deoli Cooperative Agriculture Services Society Ltd Vs. State of H.P. & others CWPs No. 2140 of 2020 .
and 5729 of 2022 CWP No. 2140 of 2020 26.8.2022 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Y.S. Thakur Dy. AG, for the respondentsState.
CWP No. 5729 of 2022 Mr. N.K.Thakur, Senior Advocate with Mr.Karan Veer Singh, Advocate, for the petitioner.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Y.S. Thakur Dy. AG, for the respondentsState.
CWP No. 2140 of 2020Mr. Atharv Sharma, learned counsel for the petitioner states that since the Administrator has been appointed for the petitionersociety, therefore he would not be in a position to represent the petitioner society. His statement is taken on record.
In view of the submissions made by learned counsel for the petitioner, he is permitted to withdraw as counsel.
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Since the allegations in this petition are extremely serious in nature with regard to misappropriation of funds, therefore, we deem it proper to continue with this petition by directing the respondents to file status report on the next date of r to hearing. List on 30.9.2022.
CWP No. 5729 of 2022Delinked.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge August 26, 2022 (kalpana) ::: Downloaded on - 29/08/2022 20:03:34 :::CIS