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[Cites 1, Cited by 8]

Himachal Pradesh High Court

Swaran Singh vs . State Of H.P. & Ors. on 4 July, 2022

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

Swaran Singh vs. State of H.P. & ors.

.

CWP No. 3417/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents No. 1 to 3.

CMP No. 6702/2022

rFor the reasons stated in the application, delay in re-

filing the writ petition is condoned. The application stands disposed of.

CWP No. 3417/2022

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 returnable for 8.8.2022, on taking steps within two days. Reply by the appearing respondents be filed in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:08 :::CIS