Himachal Pradesh High Court
Rakesh vs . State Of H.P. & Another on 25 July, 2025
Author: Sushil Kukreja
Bench: Sushil Kukreja
Rakesh vs. State of H.P. & another .
CWP No.11917 of 2025 25.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11919 of 2025 Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17444 of 2025 Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:41 :::CIS