Himachal Pradesh High Court
Kapura Ram & Ors. vs . State Of H.P. & Ors. on 10 August, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Kapura Ram & Ors. vs. State of H.P. & Ors.
CWP No. 5392 of 2022 .
10.08.2022 Present: Mr. Sanjeev Bhushan Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Mr. Yudhvir Singh Thakur, Deputy Advocate General for respondents No. 1 & 2.
CWP No. 5392 of 2022 & CMP No. 10792 of 2022 Dasti notice be issued for the service of respondents No. 3 and 4 returnable for 17th August, 2022 on taking steps during the course of the day and thereafter dasti notice be handed over to the learned Counsel today only.
In the meanwhile, respondents No. 3 and 4 are directed to allot work to the 13 petitioners in terms of the order passed by Arbitrator Co-operative Societies, Solan dated 01.08.2022.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10th August, 2022 (himani) ::: Downloaded on - 10/08/2022 20:03:17 :::CIS