Himachal Pradesh High Court
Bindu Jaryal vs . State Of Hp & Anr. on 2 February, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Bindu Jaryal Vs. State of HP & Anr.
CWP No. 606 of 2022 .
2.2.2022 Present: Mr. P.K. Verma, Advocate for the petitioner.
Mr. Shiv Pal Manhans Additional Advocate General, Mr. Raju Ram Rahi Dy. Advocate General with Mr. Shreik Sharda, Sr. Assistant Advocate General for the respondent-State.
CWP No. 606/2022Notice. Mr. Shreik Sharda, learned Sr. Assistant Advocate General accepts notice on behalf of the respondents.
List on 9.3.2022. Pleadings be completed in the meanwhile.
CMP No. 1086 of 2022 Notice in the aforesaid terms. Heard. The representation made by the petitioner is pending consideration before the respondent-Department, so it is ordered that the same will be considered by the respondent-Department.
Copy dasti.
(Chander Bhusan Barowalia) Vacation Judge 2nd February, 2022 (Guleria) ::: Downloaded on - 02/02/2022 20:11:26 :::CIS