Himachal Pradesh High Court
Manoj Verma vs . The Union Of India & on 14 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Manoj Verma vs. The Union of India & Ors.
CWP No.1408 of 2022.
.
14.03.2022. Present: Mr. P.S. Goverdhan, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondent No.1.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer for respondents No.2, 4 to 7.
Mr. K.D.Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.3.
CWP No. 1408 of 2022 & CMP No. 2406 of 2022.
Notice. Mr. Balram Sharma, learned Assistant Solicitor General of India, Mr. Vinod Thakur, learned Additional Advocate General and Ms. Shreya Chauhan, Advocate, appear and waive service of notice on behalf of the respective parties.
Replies/instructions be filed/obtained within two weeks. List on 28.03.2022.
CMP No. 2407 of 2022.
Allowed as prayed for. The applicant/petitioner shall file English translation of vernacular documents i.e. Annexures P-1 and P-2 within a period of four weeks. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 14 March, 2022. Judge (krt) ::: Downloaded on - 14/03/2022 20:15:39 :::CIS