Himachal Pradesh High Court
Himachal Parivahan Mazdoor Sangh vs State Of H.P. & Others on 29 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Himachal Parivahan Mazdoor Sangh versus State of H.P. & others .
CWP No. 1074 of 2018 29.03.2022 Present: Mr. Rajnish Maniktala, Senior Advocate, with Mr. Naresh K. Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Ms. Ritta Goswami, Additional Advocate General, for respondents No. 1 to 3.
Mr. Ajay Sharma, Senior Advocate, with Mr. Atharv Sharma, Advocate, for respondent No. 4.
None for respondents No. 5 and 6.
Respondent No. 7 already exparte.
Mr. Shyam Singh Chauhan, Advocate, for respondent No. 8.
Ms. Ritta Goswami, learned Additional Advocate General, submits that the respondentsState have availed the remedy of filing of SLP against the order of this Court, dated 17th December, 2021 and, therefore, they may be granted reasonable time to pursue the same.
Matter to come up on 25th April, 2022.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 29, 2022 ( rajni ) ::: Downloaded on - 30/03/2022 20:12:35 :::CIS