Himachal Pradesh High Court
Anil Kumar Ghai vs State Of H.P. & Ors. on 24 February, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Anil Kumar Ghai versus State of H.P. & ors.
.
CWP No. 1906 of 2020-A 24.02.2022 Present: Mr. Bimal Gupta, Senior Advocate, with Mr. Gurinder Singh, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Ms. Seema Sharma, Deputy Advocate General for respondents No. 1 and 2/State.
Ms. Archana Dutt, Advocate, for respondent No. 3. CMP No. 717 of 2022 For the reasons stated in the application, the same is allowed and memo or parties is ordered to be corrected. Amended memo of parties already filed alongwith the application is taken on record. The application is disposed of accordingly.
CWP No. 1906 of 2020Reply has been filed by respondents No. 1 and 2.
Ms. Archana Dutt, learned Standing Counsel, appearing for respondent No. 3 prays for and is granted four weeks' time to file reply. Name of learned Standing Counsel for respondent No. 3 be shown in the cause-list henceforth.
Matter to come up after four weeks.
(Mohammad Rafiq) Chief Justice.
February 24, 2022 (Jyotsna Rewal Dua)
(PK) Judge.
::: Downloaded on - 24/02/2022 20:12:47 :::CIS