Himachal Pradesh High Court
Lalit Kumar vs State Of H.P. on 19 September, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Lalit Kumar versus State of H.P. .
CWP No.795 and 785 of 2018 19.09.2022 Present Mr. Jagan Nath, Advocate vice counsel for the petitioners.
Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals, with Mr. Narender Thakur, Deputy Advocate General and Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.
Mr. Vivek Sharma, Advocate, for respondent No.3.
Ms. Kusum Chaudhary, Advocate, for respondents No.4 to 18.
Reply on behalf of respondent No.3 as well as rejoinder thereto stands filed. Ms. Kusum Chaudhary, learned counsel representing respondent No.4 to 18 states that respondents No. 4 to 18 shall adopt the reply filed on behalf of respondent No.3 and as such, reply filed on behalf of respondent No.3, may also be treated as reply on behalf of respondents No.4 to 14. Her statement is taken on record. Ordered accordingly.
Since pleadings in the case are complete and parties are duly represented, now let this matter be listed for final hearing in the 2nd week of December, 2022.
(Sandeep Sharma) Judge 19th September, 2022 (shankar) ::: Downloaded on - 19/09/2022 20:03:44 :::CIS