Himachal Pradesh High Court
Narender Kumar Sharma & Ors. vs . State Of H.P. & Anr. on 1 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Narender Kumar Sharma & Ors. vs. State of H.P. & Anr.
.
CWP No.2946 of 2022.
01.06.2022. Present: Mr. Vishal Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Yudhbir Singh Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
r to It would be noticed that the petitioners have throughout the length and breadth of the State.
impossible for the respondents to file reply.
served Therefore, it is In the given facts and circumstances of the case, we deem it proper to treat this petition as having been filed by petitioner Nos. 1 to 3, 6, 10 and 24 alone. Ordered accordingly. As regards the remaining petitioners, they are free to file separate petitions. In case, such petitions are filed, they shall be exempted from court fee.
Amended memo of parties be filed within one week.
Leaving all questions of law open including the question as to whether the petitioners are fence-sitters, issue notice. Mr. Rajat Chauhan, learned Law Officer, appears and waives service of notice on behalf of the respondents. Reply be filed within three weeks.
Tag with CWP No. 2157 of 2022.
CMP No. 5818 of 2022.
Allowed as prayed for. The applicants/petitioners shall file complete typed copies of Annexures P-2 and P-9 within a period of four weeks. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 1st June, 2022. Judge (krt) ::: Downloaded on - 01/06/2022 20:08:02 :::CIS