Himachal Pradesh High Court
State Of H.P. & Ors. vs . Dr. D.R. Bharwal & Ors. on 29 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
State of H.P. & ors. vs. Dr. D.R. Bharwal & ors.
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LPA No. 178 of 2021 with CWPOA Nos. 200, 1204, 1205, 1209, 1213, 1215, 1219, 1223, 1248, 5902 of 2022, CWP Nos. 3941 to 3955, 4835, 4836, 7470 of 2021, 181 and 268 of 2022 29.03.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General, for the appellants in LPA No. 178 of 2021 and for the respondents-State in all other matters.
Mr. S.P. Chatterji, Advocate, for the respondents in LPA No. 178 of 2021 and for petitioner(s) in CWP Nos. 3941 to 3955 and 7470 of 2021, 181 and 268 of 2022.
Mr. Lalit Kumar Sehgal, Advocate, for the petitioner(s) in CWP Nos. 4835 & 4836 of 2021.
List on 26th April, 2022, as prayed for by learned Senior Additional Advocate General.
( Mohammad Rafiq)
Chief Justice
( Jyotsna Rewal Dua )
March 29, 2022 Judge
(vs/rohit)
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