Himachal Pradesh High Court
Sampati Devi Memoria Nursing College vs . State Of H.P. & Ors. on 7 July, 2022
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
Sampati Devi Memoria Nursing College vs. State of H.P. & Ors.
CWP No. 1277 of 2022 07.07.2022 Present : Mr. Devender K. Sharma, Advocate, for the .
petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondents-State.
CMP No. 7622 of 2022 There is no objection to the application for amendment, even otherwise the amendment is necessary for the just and proper adjudication of the case.
Consequently, the same is allowed. Application stands disposed of.
Amended petition accompanying the application is ordered to be taken on record.
CWP No. 1277 of 2022 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply be filed within three weeks.
List on 28.07.2022. Till then, interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 7th July, 2022 (sanjeev) ::: Downloaded on - 07/07/2022 20:06:03 :::CIS