Himachal Pradesh High Court
Dr. Rajat Puri vs . State Of H.P And Another on 15 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Dr. Rajat Puri Vs. State of H.P and another CWP No.6948 of 2021 .
15.3.2022 Present: Mr. Atul Jhingan, Advocate, for the petitioner/non applicant Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Yudhvir Thakur, Deputy Advocate General & Mr. Rajat Chauhan, Law Officer, for the respondents/applicants.
CMP No.2313 of 2022 The respondents have filed this application for extension of time for filing reply to the writ petition. In the application, it has been stated that the matter is under consideration at the Government level and it will take some time to decide the same and reply can be filed only after receiving the necessary clarifications/decision from the Government. The application has been filed by the Director, Animal Husbandry, Himachal Pradesh, which is none other than the State Government of Himachal Pradesh. Therefore, we made it clear that no such application at the level of Director, Animal Husbandry shall be maintainable before this Court when matter is pending before the State Government and further, whenever, State seeks extension of time, it shall be on the affidavit of Chief Secretary/Additional Chief Secretary/Secretary/Under Secretary, as the case may be.
At the request of Mr. Vinod Thakur, learned Additional Advocate General, we deem it proper to grant six weeks time to file reply to the writ petition. Application stands disposed of.
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(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) r to ::: Downloaded on - 22/03/2022 20:10:11 :::CIS