Himachal Pradesh High Court
Vishal Sharma vs . State Of H.P. & Ors And Connected ... on 6 September, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Vishal Sharma Vs. State of H.P. & Ors and connected matters.
CWP No.8721 of 2022 a/w CWP No.843 of 2023 .
06.09.2023 Present: Mr. Devender K. Sharma, Advocate for the petitioner(s) in both the petitions.
Mr. Anup Rattan Advocate General with Mr. Rupinder Singh Thakur & Mr. Varun Chandel Additional Advocates General, Ms. Seema Sharma & Mr. Sumit Sharma, Deputy Advocates General of and Mr. Rajat Chauhan, Law Officer, for respondents No.1 and 2 in both the petitions.
Mr. Kul Bhushan Khajuria, Advocate for respondents No. 3 to 5 in both the petitions. rt Mr. Vishwa Bhushan, Advocate, for respondents No.6 to 18, 20 to 31, 33 to 46, 48 to 60, 62 and 63 in CWP No.8721 of 2022 and for respondents No. 7,9,10, 26 to 29, 31, 33, 40, 42, 47, 48, 52 and 56 in CWP No.843 of 2023.
Mr. Vishwa Bhushan, learned Advocate, appears for respondents No. 7,9,10, 26 to 29, 31, 33, 40, 42, 47, 48, 52 and 56 in CWP No.843 of 2023. The other respondents though stand served, however, none has appeared on their behalf, hence, proceeded against ex-parte.
Reply, as prayed for, be filed within three weeks.
List for completion of pleadings on 13.10.2023.
Jyotsna Rewal Dua Judge September 06, 2023 (R.Atal) ::: Downloaded on - 06/09/2023 21:52:10 :::CIS