Himachal Pradesh High Court
Dharam Chand vs . State Of H.P. & Anr. on 28 February, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dharam Chand vs. State of H.P. & anr.
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CWP No. 493 of 2022 28.02.2022 Present: Mr. Dheeraj Kanwar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent No. 1.
Ms. Rita Thakur, Advocate, for respondent No. 2.
r CMP No. 897 of 2022 For the reasons assigned in the application, the same is allowed and delay in removing the objections is condoned. The application is disposed of accordingly.
CWP No. 493 of 2022 Notice. Ms. Ritta Goswami, learned Additional Advocate General and Ms. Rita Thakur, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No. 2, respectively.
Reply be filed well before the next date of hearing.
Connect alongwith CWP Nos. 8032 and 8038 of 2021.
( Mohammad Rafiq)
Chief Justice
( Jyotsna Rewal Dua )
February 28, 2022 Judge
(vs/rohit)
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