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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Aman Yadav vs . State Of H.P. & Ors. on 25 April, 2023

Bench: Vivek Singh Thakur, Sushil Kukreja

Aman Yadav Vs. State of H.P. & Ors.

CWP No. 2231/2023

.

25.04.2023 Present: Mr. Pankaj Sawant, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for respondents No. 1 to 4.

CMP No. 4371/2023

For the reasons stated in the application, delay in re-filing the petition after removing objection, is condoned.

Application stands disposed of.

CWP No. 2231/2023 & CMP No. 4370/2023 Notice. Mr. Sidharth Jalta, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4 and seeks time to file response. Be filed, as prayed, within four weeks.

Notice to respondent No. 5 returnable for 14.06.2023, on taking steps within two days.

List on 14th June, 2023.

( Vivek Singh Thakur ) Judge ( Sushil Kukreja ) Judge 25th April, 2023 (raman) ::: Downloaded on - 25/04/2023 20:42:45 :::CIS