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Himachal Pradesh High Court

Smt. Ranju Bala vs . State Of H.P. And Others on 10 August, 2023

Author: Sandeep Sharma

Bench: Sandeep Sharma

Smt. Ranju Bala vs. State of H.P. and others .

CWP No.5282of 2023 10.8.2023 Present: Mr. N.K.Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Mr. Ravi Chauhan, Deputy Advocate General, for the respondent-State.

of Mr. Naresh K. Verma, Advocate for respondent No.2.

Mr. Onkar Jairath, Advocate, for respondent No.4. rt Caveat No.318 of 2023 Discharged. The application stands disposed of.

Notice. Mr. Rajan Kahol, learned Additional Advocate General, Mr. Naresh K. Verma and Mr. Onkar Jairath, Advocates, appear and waive service of notice on behalf of respondent Nos.1, 2 and 4, respectively. They pray for and are granted four weeks' time to file reply.

Separate notice be issued to respondent No.3, returnable for 19.9.2023, on taking steps within one week.

Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, water and electricity connection, if already given to the petitioner, shall not be disconnected.

Allowed. Translated copies of the annexures be filed within a period of four weeks. The application stands disposed of.

            August 10, 2023                                 (Sandeep Sharma),
              (shankar)                                           Judge




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