Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Himachal Pradesh High Court

Roop Raj vs . Uoi & Ors. on 13 July, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

Roop Raj vs. UOI & ors.

.

CWP No. 2159/2022

13.7.2022 Present: Mr. Sunil Kumar, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for respondents No.1 and 2.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

Notice for service of respondents No. 4 and 5 could not be issued for want of steps. Necessary steps in this regard be taken during the course of the day, failing which the petition against respondents No. 4 and 5 shall be deemed to be dismissed for want of prosecution. In the event of steps being taken, issue notice to respondents No. 4 and 5 returnable for 17.8.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 13.7.2022 (pankaj) ::: Downloaded on - 13/07/2022 20:05:55 :::CIS