Himachal Pradesh High Court
Kapil Mohan Chauhan vs . Union Of India And Ors.A/W on 26 May, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
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Kapil Mohan Chauhan Vs. Union of India and ors.a/w connected matters CWP No. 4014 of 2022 a/w CWPOA No. 44 of 2020, CWP Nos. 781, 1134, 1186 and 1466 of 2021.
26.05.2023 Present: Mr. Surinder Saklani Advocate, for the petitioner in CWP No. 4014 of 2022, CWP No. 781 of 2021 and CWP No. 1134 of 2021 and Ms. Shilpa, Advocate, vice counsel, for the petitioner in CWPOA No. 44 of 2020 and Mr. Arun Sharma, Advocate, for the petitioner in CWP No. 1186 and 1466 of 2021.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
CWP No. 4014 of 2022 and CMP No. 7947 of 2022 For paucity of time, the matter could not be heard today.
List on 14.07.2023.
In the meanwhile, implementation of Annexures P-12 and P-15, shall remain stayed.
( Satyen Vaidya ) Judge 26th May, 2023 (sushma) ::: Downloaded on - 26/05/2023 20:37:41 :::CIS