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[Cites 1, Cited by 3]

Himachal Pradesh High Court

Wing Commander Gps Grewal vs . Union Of India & Others on 3 March, 2023

Bench: Sabina, Satyen Vaidya

Wing Commander GPS Grewal vs. Union of India & Others CWP No.436 of 2019 .

03.03.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.

Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.1/Union of India.

Mr. Rakesh Dhaulta, Additional Advocate General, for respondents No.2 & 3/State.

On the last date, time was granted to respondent No.1 to file reply and it was further ordered that in case the reply is not filed by the date fixed, then some responsible office from the office of respondent No.1 shall remain present.

Learned Central Government Counsel for respondent No.1 has submitted that he has written a letter to the office of respondent No.1, but he has not received any response.

Learned Central Government Counsel for respondent No.1 requests for one more opportunity to enable him to file the reply on behalf of respondent No.1.

List again on 4th April, 2023.

It is clarified that in case reply is not filed by the date fixed, then some responsible officer from the office of respondent No.1 shall remain present in person.





                                                                     ( Sabina )
                                                                Acting Chief Justice



                                                                 ( Satyen Vaidya )
                 March 03, 2023                                       Judge
                        (Yashwant)




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