Himachal Pradesh High Court
Vishal Sharma vs . State Of H.P. And Others on 1 August, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Vishal Sharma Vs. State of H.P. and others alongwith connected matter .
CWP No.8721 of 2022 a/w CWP No.843 of 2023 01.08.2023 Present: Mr. Devender K. Sharma, Advocate, for the petitioner(s) in both the matters.
Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General, for respondents No.1 and 2- State in both the matters.
Mr. Kul Bhushan Khajuria, Advocate, respondents No.3 to 5 in both the matters. Ms. Anuja Mehta, Advocate vice Mr. Vishwa Bhushan, Advocate, for respondents No.6 to 18, for 20 to 31, 33 to 46, 48 to 60, 62 and 63 in CWP No.8721 of 2022.
Ms. Anuja Mehta, Advocate vice Mr. Vishwa Bhushan, learned counsel, appears for respondents No.6 to 18, 20 to 31, 33 to 46, 48 to 60, 62 & 63 and seeks four weeks' time to file Power of Attorney as well as reply to CWP No.8721 of 2022. Learned counsel shall also obtain instructions regarding appearing for the private respondents in CWP No.843 of 2023.
List on 04.09.2023.
Parties may complete the pleadings in the meanwhile.
Jyotsna Rewal Dua
August 01, 2023 Judge
Mukesh
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