Himachal Pradesh High Court
Mandeep Bhadyaria vs . State Of H.P. & Ors. on 24 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Mandeep Bhadyaria vs. State of H.P. & Ors.
CWP No. 884 of 2022 24.05.2022 Present: Mr. Ajay Sipahiya, Advocate, for the .
petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans Additional Advocates General, Mr. Bhupender Thakur, Mr. Yudhvir Singh Thakur, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer for respondent- State.
Ms. Suchitra Sen, Advocate, for respondents No. 2 and 3.
CMP No. _______of 2022 Be registered.
Taking into consideration the averments made in the application which are otherwise supported by the affidavit of Director Health Services, we deem it appropriate to enlarge the time for compliance by four weeks. The application stands disposed of.
CWP No. 884 of 2022List on 28th June, 2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24th May, 2022 (himani/raman) ::: Downloaded on - 25/05/2022 20:07:16 :::CIS