Himachal Pradesh High Court
Mohan Lal Mehta vs . State Of H.P. & Ors. on 16 September, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Mohan Lal Mehta Vs. State of H.P. & Ors.
CWP No.289 of 2022 .
16.09.2023 Present: Mr. Bhupinder Thakur, Advocate, for the petitioner.
Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General, for respondents No.1 to 5.
Mr. Rangil Singh, Advocate, for respondent No.6.
of Learned Deputy Advocate General submits that rt Special Leave Petition (C) No.572/2021 preferred by the State of Himachal Pradesh against the decision dated 01.09.2020 passed by this Court in CWPOA No.7945/2019 (K.P. Nayar Versus State of H.P. and another), is pending adjudication before the Hon'ble Apex Court.
List after the decision of SLP(C) No.572/2021.
Jyotsna Rewal Dua
September 16, 2023 Judge
Mukesh
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