Himachal Pradesh High Court
Krishan Vaidya vs . Uoi & Ors. on 27 April, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Krishan Vaidya Vs. UOI & Ors.
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CWPOA No. 4880/201927.04.2023 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for the petitioner. Mr. Shashi Shirshoo, Central Government Counsel, for respondents No.1.
Mr. Y.P.S. Dhaulta, Additional Advocate General with Ms. Seema Sharma and Ms. Leena Guleria, Deputy Advocates General, for respondent No.2. CMP(T) No.175/2023 For the reasons stated in the application, the same is allowed and disposed of.
CWPOA No. 4880/2019Reply to the petition on behalf of the respondents be now positively filed within a period of three weeks.
As prayed for, list on 23.05.2023.
Jyotsna Rewal Dua Judge 27th April, 2023(Rohit) ::: Downloaded on - 27/04/2023 20:48:53 :::CIS