Himachal Pradesh High Court
Narto Devi vs . State Of H.P. & Ors. on 14 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Narto Devi vs. State of H.P. & ors.
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CWP No.4645/202214.7.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents No. 1 to 4.
CWP No. 4645/2022 & CMP No. 9256/2022 Notice. Mr. toBhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable for 25.8.2022, on taking steps within two days. Reply within three weeks. Let entire record pertaining to Annexure P-15 be produced on the next date of hearing.
List on 25.8.2022. In the meanwhile, operation and execution of the impugned order, dated 21.6.2022, is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 14.7.2022 (pankaj) ::: Downloaded on - 15/07/2022 20:03:10 :::CIS