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Himachal Pradesh High Court

Ram Pyari Devi vs . The Ld. Financial Commissioner on 4 October, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

.

Ram Pyari Devi vs. The Ld. Financial Commissioner (Appeals) CWP No.126 of 2023 of 04.10.2023 Present: Mr. Raj Kumar, Advocate, for the petitioner.

Mr. Rupinder Singh Thakur, Mr. Pushpinder Jaswal, Additional Advocate Generals, with Ms. Ranjna Patial, Sumit Sharma, Deputy rt Advocate Generals and Mr. Rajat Chauhan, Law Officer, for respondent No.­State.

Mr. Dheeraj K. Vashisht, Advocate, for respondents No.2 to 5.

CMP No.13626 of 2023 By way of this application, a prayer has been made for correction in the memo of parties relatable to respondents No.4 and 5, with the prayer that the amended memo of parties in which the correct particulars of the said respondents are given, be taken on record.

Taking into consideration the averments made in the application, the same is allowed and the amended memo of parties is ordered to be taken on record. The application stands disposed of.

CWP No.126 of 2023

Admit. Post admission notice. Ms. Ranjna ::: Downloaded on - 04/10/2023 20:37:17 :::CIS .

Patial, learned Deputy Advocate General, accepts post admission notice on behalf of respondent No.1­State.

Mr. Dheeraj K. Vashisht, learned counsel, accepts post of admission notice on behalf of respondents No.2 to 5.

rt List in due course.

(Ajay Mohan Goel) Judge October 04, 2023 (Rishi) ::: Downloaded on - 04/10/2023 20:37:17 :::CIS