Himachal Pradesh High Court
Rai Lal Mehta vs . State Of Himachal Pradesh And Others on 8 May, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Rai Lal Mehta vs. State of Himachal Pradesh and others .
CWP No.3888 of 2024 08.05.2024 Present Mr. Arsh Chauhan, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General, for respondent Nos. 1 to 3.
CWP No.3888 of 2024 & CMP No.6489 of 2024 Leaving the question of maintainability open, notice be issued to the respondents.
Notice. Mr. B.C.Verma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent Nos. 1 to 3. He prays for and is granted four weeks' time to file reply. Separate notice be issued to respondent No.4, returnable within a period of four weeks, on taking steps within one week.
CMP No.6490 of 297Allowed. Translated copy of annexures in issue, be filed within a period of four weeks. The application stands disposed of.
(Sandeep Sharma) Judge May 08, 2024 (shankar) ::: Downloaded on - 08/05/2024 20:33:59 :::CIS