Himachal Pradesh High Court
Devender Singh Kutaal vs . State Of H.P. & Anr. on 28 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Devender Singh Kutaal Vs. State of H.P. & Anr.
CWP No.3826 of 2023 .
28.07.2023 Present: Mr. M.A. Safee, Advocate, for the petitioner.
Mr. Varun Chandel, Additional Advocate General with Ms. Seema Sharma, Deputy Advocate General, for the respondents.
Notice. Mr. Varun Chandel, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
Learned counsel for the petitioner states that the issue involved in the writ petition has already been adjudicated upon in CWPOA No.5952/2020 (Pankjakshi Sharma Versus State of H.P. ors.), decided on 06.07.2023.
The respondents may file reply to the writ petition within four weeks. The reply shall also indicate whether the case of the petitioner is similar to that of Pankjakshi Sharma.
List on 31.08.2023.
Jyotsna Rewal Dua
July 28, 2023 Judge
Mukesh
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