Himachal Pradesh High Court
Shilpa Thakur vs . State Of H.P & Anr. on 8 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Shilpa Thakur vs. State of H.P & anr.
CWP No.8359/2021A 8.3.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhbir Singh Thakur, Dy. Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.1.
Mr. Vishal Thakur, Advocate, for respondent No.2.
Learned counsel for respondent No.2 states that despite having been sought clarification from the State Government more than two months back, the same has not been imparted till date. His statement is taken on record.
Confronted with this, learned Additional Advocate General prays for and is granted one week's time to place on record instructions. List on 15th March, 2022.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 8th March, 2022 (CS) ::: Downloaded on - 09/03/2022 20:12:14 :::CIS