Himachal Pradesh High Court
Shivam Gupta vs State Of H.P. & Others on 2 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Shivam Gupta versus State of H.P. & others .
CWP No. 1075 of 2022 02.03.2022 Present: Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for respondents No. 1 to 3.
CWP No. 1075 of 2022 & CMP No. 1816 of 2022.
Issue notice. Mr. Nand Lal Thakur, learned Additional Advocate General, accepts notice for respondents No. 1 to 3. Issue notice to respondent No. 4 to 6, returnable within three weeks, on taking steps within four days.
In the meanwhile, reply, if any, on behalf of respondents No. 1 to 3 be filed.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 2, 2022 (hemlata) ::: Downloaded on - 02/03/2022 20:13:12 :::CIS .
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