Himachal Pradesh High Court
Shyam Singh Katoch vs . State Of H. P. & Ors. on 15 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Shyam Singh Katoch vs. State of H. P. & Ors.
CWP No. 1444 of 2022 15.03.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh .
Kumar, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs. with Mr. Bhupinder Thakur and Mr. Yudhbir Thakur, Dy. A.G., for respondents No. 1 to 4/State.
Mr. Vir Bahadur Verma, Advocate, for respondents No. 9 & 10.
Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Vir Bahadur Verma, learned Advocate, appear and waive service of notice on behalf of the respective respondents.
Dasti notice for the service of respondents No. 5 and 6 to be effected on respondent No. 6 and dasti notice for the service of respondents No. 7 and 8, on the given address, returnable for 29.03.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 15, 2022 (sanjeev) ::: Downloaded on - 15/03/2022 20:13:55 :::CIS