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[Cites 1, Cited by 3]

Himachal Pradesh High Court

Rajeev Kumar Kaundal vs . State Of H.P. & Ors. on 7 December, 2022

Bench: Tarlok Singh Chauhan, Virender Singh

Rajeev Kumar Kaundal vs. State of H.P. & Ors.

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CWP No. 4526 of 2022 07.12.2022 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Additional Advocate General and Mr. Bhupinder Thakur, Deputy Advocate General, for the respondents-State.

Mr. Rajinder Thakur, CGSC, for respondent No.5.

Mr. Vinay Kuthiala, Senior Advocate, Ms. Vandana Kuthiala, Advocate, for respondent No.6.

Mr. Shrawan Dogra, Senior Advocate, withy Mr. Tejasvi Dogra, Advocate, for respondent No.7.

Mr. Pawan Sharma, Advocate, for respondent No.8.

Mr. Sunil Mohan Goel, Advocate, for respondent No.9.

Learned counsel for respondent No.9 states that reply is ready and would be filed during the course of the day.

As prayed for, list on 21.12.2022. Reply on behalf of the remaining respondents be also filed in the meanwhile.

Registry is directed to reflect the name of Ms. Vandana Kuthiala, Advocate, for respondent No.6, in the cause list, henceforth.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge December 07, 2022 (Vinod) ::: Downloaded on - 08/12/2022 20:33:30 :::CIS