Himachal Pradesh High Court
Sita Ram Sharma vs . State Of H.P. on 28 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Sita Ram Sharma vs. State of H.P. .
CWP No.8845 of 2022 28.07.2023 Present: Mr.Rishi Tandon, Advocate, for the petitioners.
Mr.Pushpinder Jaswal, Additional Advocate General, for respondents No.1 to 5, 7 to 10, 12, 16 and 17.
Mr.Maan Singh, Advocate, for respondent No.6.
Mr.Naresh Kaul, Advocate, for respondents No.13, 14 and 18.
None for respondent No.11.
Mr.Deepak Kaushal, Senior Advocate, alongwith rMr.Aditya Chouhan, Advocate, for respondent No.15.
None for respondent No.16.
CWP No.8845 of 2022 Mr.Naresh Kaul, learned counsel, on behalf of respondents No.13, 14 and 18, adopts the reply filed on behalf of respondents No.4 and 5.
Replies on behalf of respondents No.9, 16 and 17, as prayed, be filed within four weeks positively, failing which right to file the same shall stand closed.
List after four weeks.
CMP No.9227 of 2023This application has been filed on behalf of respondents No.1 to 3 and 10, for extension of time in filing reply.
Reply already stands filed. Therefore, this application has become infructuous and disposed of accordingly.
(Vivek Singh Thakur) Judge July 28, 2023 (Purohit) ::: Downloaded on - 31/07/2023 20:38:35 :::CIS