Himachal Pradesh High Court
Lekh Raj Verma vs . State Of H.P. And Others. on 17 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
Lekh Raj Verma vs. State of H.P. and others.
CWP No.4576 of 2023.
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17.07.2023. Present: Mr. Surender Sharma, Advocate, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Ramakant Sharma, Ms. Sharmila Patial, Additional Advocate Generals, Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent Nos. 1 and 2. CWP No. 4576 of 2023.
Notice.
r Ms. Priyanka Chauhan, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent Nos. 1 and 2. 'Dasti' notice be issued for the service of respondent No.3, returnable for 24.07.2023, on taking steps during the course of the day. Reply/instructions by respondent Nos. 1 and 2 be filed/obtained in the meantime.
CMP No.8759 of 2023.
Notice in the aforesaid terms. In the meanwhile, operation and execution of notification dated 13.07.2023 (Annexure P-2) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17th July, 2023.
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