Himachal Pradesh High Court
Yash Pal Dhiman vs . State Of H.P. & Others. on 11 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Yash Pal Dhiman Vs. State of H.P. & others.
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CWPOA No. 1026 of 2019 11.3.2022 Present: Mr.Varinder Chauhan, Advocate, vice Mr.Surinder Saklani, Advocate, for the petitioner.
Ms.Rameeta Rahi, Additional Advocate General, for respondents No. 1 and 2.
Mr.Manish Sharma, Advocate, for respondent No. 9 and 10.
None for respondents No. 3 to 7, 8 and 11.
Respondents No. 3 to 6, 8 and 11 stand duly served after admission for 28.6.2017. Respondent No. 7 stands served for today, but there is no representation on behalf of respondents No. 3 to 7, 8 and 11, hence they are proceeded against ex parte.
Respondent No. 9 is duly represented by Mr.Manish Sharma, Advocate.
Service is complete. Mr.Manish Sharma, Advocate submits that no separate reply is intended to be filed on behalf of respondent No. 9. Rejoinders to the replies, as prayed, be filed within four weeks.
List after four weeks.
(Vivek Singh Thakur), Judge.
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