Himachal Pradesh High Court
Ashok Kumar Sharma & Ors. vs . State Of H.P. & on 29 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Ashok Kumar Sharma & Ors. vs. State of H.P. & Ors.
LPA No. 162 of 2022 .
29.09.2022 Present: Mr. Dilip Sharma, Senior Advocate, with Mr. Manish Sharma, Advocate, for the appellants.
Mr. Ashok Sharma, Advocate General, with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No. 1-State.
Mr. B.C. Negi, Senior Advocate, with Ms. Shalini Thakur, Advocate, for respondents No.2 to 5.
CAVEAT No. 336 of 2022 Since, the caveator has appeared, therefore, the caveat is discharged.
LPA No. 162 of 2022 Issue notice. Mr. Vinod Thakur, learned Additional Advocate General and Ms. Shalini Thakur, Advocate, appear and waive service of notice on behalf of respondents No.1 and 2 to 5, respectively. Reply be filed within four weeks.
As prayed for, list on 03.11.2022.
At the oral request of leaned counsel for the appellants, the names of proforma respondents No. 6 to 9 are ordered to be deleted from the array of respondents, subject to just exception.
CMP No. 13321 of 2022Notice in the aforesaid terms. Reply to the application be also filed within four weeks.
In the meanwhile, the operation and execution of the judgment dated 22.07.2022, passed in CWP No. 3773 of 2021, ::: Downloaded on - 29/09/2022 20:05:51 :::CIS titled as Shashi Kant & Ors. vs. State of H.P. & Ors., is ordered to be stayed.
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(Tarlok Singh Chauhan) Judge (Virender Singh) Judge September 29, 2022 (Vinod) ::: Downloaded on - 29/09/2022 20:05:51 :::CIS