Himachal Pradesh High Court
Rajeev K. Kaundal vs . State Of H. P. & Ors. on 8 July, 2022
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
Rajeev K. Kaundal vs. State of H. P. & Ors.
CWP No. 4526 of 2022 08.07.2022 Present : Mr. Rajesh Kumar Parmar, Advocate, for the .
petitioner.
Mr. Vikrant Chandel, Dy. A.G., for respondents- State.
Mr. Balram Sharma, ASGI, for Union of India.
Ms. Vandana Kuthiala, Advocate, for respondent No. 6.
Learned counsel for the petitioner states that the instant petition has not been filed as Public Interest Litigation but the same has been filed in the individual capacity of the petitioner. His statement is taken on record.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, Mr. Balram Sharma, learned Assistant Solicitor General of India and Ms. Vandana Kuthiala, learned Advocate, appear and waive service of notice on behalf of the respective respondents.
Notice be issued to respondents No. 7 to 9, returnable for 12.08.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 8th July, 2022 (sanjeev) ::: Downloaded on - 08/07/2022 20:06:28 :::CIS