Himachal Pradesh High Court
Sudesh Kumar vs . Uoi & Ors. on 8 May, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
CMP(M) No. 389 of 2023 .
08.05.2023 Present: Mr. Ashok Kumar Thakur, Advocate, for the applicant.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondents No.1 and 2.
CMP No.4812 of 2023 For the reasons mentioned in the application, the delay in refiling the petition is condoned in the interest of justice. The application to stand disposed of.
CMP(M) No.389 of 2023 Issue notice. Mr. Balram Sharma, learned Deputy Solicitor General of India, appears and waives service of notice on behalf of respondents No.1 and 2. Issue notice to respondent No.3 returnable within four weeks, on steps being taken within a week. List thereafter.
Registry is directed to reflect the name of learned Deputy Solicitor General of India for respondents No.1 and 2 in the cause list henceforth.
Jyotsna Rewal Dua Judge May 08, 2023 (R.Atal) ::: Downloaded on - 08/05/2023 20:46:20 :::CIS