Himachal Pradesh High Court
Jiu Ram vs . State Of H.P & Ors. on 18 April, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Jiu Ram vs. State of H.P & Ors.
CWP No.1853/2022A 18.4.2022 Present: Mr. B.N. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Bhupinder Thakur, Dy. Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 5. Dasti notice be issued to respondent No.6 returnable for 23rd May, 2022, on taking steps within two days. Reply be filed within four weeks.
List on 23rd May, 2022.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 18th April, 2022 (CS) ::: Downloaded on - 18/04/2022 20:06:18 :::CIS