Himachal Pradesh High Court
Hira Nand Sharma vs . State Of H.P. & Others on 2 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Hira Nand Sharma vs. State of H.P. & others .
CWP No. 2705 of 2021 02.03.2022 Present: Mr. Harsh Kalta, Advocate, vice Mr. Tejasvi Dogra, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Ms. Ritta Goswami, Additional Advocate General, for respondents No. 1 to 3.
Mr. Bipin C. Negi, Senior Advocate, with Mr. Nitin r Thakur, Advocate, for respondents No. 4 and 5.
The learned counsel appearing on behalf of the petitioner submits that they have not received the copy of the reply filed by respondents No. 1 to 3. The learned Additional Advocate General may provide an additional copy of the same to the learned counsel for the petitioner today itself. Matter to come up on 16th March, 2022. In the meanwhile, if the petitioner so desires, may file rejoinder.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 02, 2022 ( rajni ) ::: Downloaded on - 02/03/2022 20:13:48 :::CIS