Himachal Pradesh High Court
Shefali Sharma vs . State Of H.P. And Ors. on 6 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
Shefali Sharma Vs. State of H.P. and ors.
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CWP No. 7393 of 2021 06.07.2023 Present: Mr. Shrawan Dogra, Sr. Advocate, with Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta, Sr. Additional Advocate General, Mr. Ramakant Sharma, Ms. Sharmila Patial, Additional Advocate Generals, Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2 /State.
r Mr. Surender Sharma, Advocate, for respondent No.3.
Ms. Bharti Mehta, Advocate, for respondent No.4.
Ms. Soma Thakur, Advocate, for respondent No.5.
On the oral request of learned counsel for the petitioner, the name of respondent No. 3 is ordered to be deleted from the array of the parties and further substituted by Himachal Pradesh Public Service Commission through its Secretary. Registry is directed to carry out necessary corrections in the memo of parties.
Notice. Mr. Surender Sharma, learned counsel, appears and waives service of notice on behalf of respondent No.3. Reply be filed within two weeks.
List on 20.07.2023.
Registry is directed to reflect the name of Mr. Surender Sharma as counsel for respondent No. 3 in the cause List henceforth.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6th July, 2023 (sushma) ::: Downloaded on - 06/07/2023 20:43:08 :::CIS