Himachal Pradesh High Court
Suppi Devi vs . State Of H.P. on 28 March, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
Suppi Devi vs. State of H.P. CWP No. 6567 of 2021. . 28.03.2022 Present: Mr. Varun Chauhan, Advocate vice Mr. Vivek
Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
This
r to
CMP No. 2934 of 2022.
application has been filed
applicant/petitioner for impleading Satpal Sharma son of Shri by the Bansi Lal Sharma, VPO Naya Panjod, District Sirmour, H.P., Secretary Balikoti Panchayat, as party-respondent. Since, the proposed respondent is a necessary party, therefore, he is ordered to be impleaded as such and shall figure as respondent No.4 in the array of the respondents. The application stands disposed of.
CWP No. 6567 of 2021.
Issue notice to the respondents. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Separate notice be issued to newly added respondent No.4, returnable for 09.05.2022, on taking steps within 2 days.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) th 28 March, 2022 Judge (krt) ::: Downloaded on - 28/03/2022 20:14:12 :::CIS