Himachal Pradesh High Court
Praveen Kumar vs . Hrtc on 25 April, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
Praveen Kumar Vs. HRTC CWP No. 2198/2023 25.04.2023 Present: Ms. Kusum Lata, Advocate, for the .
petitioner.
Mr. Vir Bahadur Verma, Advocate, for the respondent.
CMP No. 4299/2023For the reasons stated in the application, delay in re-filing the petition after removing objections, is condoned. Application stands disposed of.
CWP No. 2198/2023 & CMP No. 4297/2023 Notice. Mr. Vir Bahadur Verma, Advocate, appears and waives service of notice on behalf of respondent and seeks time to file response. Be filed, as prayed, within four weeks.
List after four weeks alongwith CWP No. 844 of 2023.
CMP No. 4298/2023Allowed. Applicant is exempted from filing complete translated copy of Annexure P-5, at this stage, subject to filing of the same within seven days, as and when directed to do so.
The application stands disposed of ( Vivek Singh Thakur ) Judge ( Sushil Kukreja ) Judge 25th April, 2023 (raman) ::: Downloaded on - 25/04/2023 20:42:18 :::CIS