Himachal Pradesh High Court
Shubham Kumar vs . State Of H.P And Others on 26 August, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Shubham Kumar vs. State of H.P and others a/w connected matter .
CMP(M) No. 1129 of 2022 & LPA No. 40 of 2021 CMP(M) No. 1129 of 2022 26.08.2022 Present: Naresh Verma, Advocate, for the applicant/appellant.
Mr. Adarsh K Sharma, Additional Advocate General for respondent Nos. 1 to 4.
No.5.
r to Mr. Vivek Singh Attri, Advocate, for respondent LPA No. 40 of 2021 Mr. Vivek Singh Attri, Advocate, for the appellant.
Mr. Adarsh K Sharma, Additional Advocate General for respondent Nos. 1 to 4.
Mr. Naresh Verma, Advocate, for respondent No.5.
CMP(M) No. 1129 of 2022Notice. Mr. Adarsh K Sharma, learned Additional Advocate General and Mr. Vivek Singh Attri, learned counsel, accept notice on behalf of respondent Nos. 1 to 4 and 5, respectively.
Reply be filed within three weeks.
( A.A. Sayed )
Chief Justice
August 26, 2022 ( Jyotsna Rewal Dua )
(priti) Judge
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