Himachal Pradesh High Court
Vivek Kaundal vs . State Of H.P. & Others Alongwith on 15 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vivek Kaundal Vs. State of H.P. & others alongwith connected matters.
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Execution Petition No. 191 of 2021 alongwith Ex. Petition Nos. 192 to 196, 228 to 235, 254 of 2021, Ex. Petition Nos. 8, 10, 12 and 27 of 2022 15.6.2022 Present: Mr.Rajnish Maniktala, Senior Advocate alongwith Mr.Naresh Verma, Advocate, for the petitioner(s), in all petitions.
r to Mr.Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 and 3 in all petitions.
Ms.Suchitra Sen and Mr.Sanjeev Kumar Motta, Advocates, for the respondents-Commission in all the respective petitions.
Reply on behalf of respondent No. 2-Commission stands filed.
Reply to the main petition on behalf of respondents No. 1 and 3, as prayed, be filed within two weeks.
Supplementary affidavits, stated to have been filed on behalf of respondents No. 1 and 3 in compliance of order dated 30.5.2022 are not on record. Be taken on record, if in order. Objections, if any, be removed well before next date of hearing.
List for consideration on 6th July, 2022.
(Vivek Singh Thakur), Judge.
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