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[Cites 1, Cited by 9]

Himachal Pradesh High Court

Randheer Singh vs . State Of H.P. & Ors. on 24 August, 2022

Bench: Sabina, Sushil Kukreja

Randheer Singh Vs. State of H.P. & Ors.

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CWP No. 5747 of 2022 24.08.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.

Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 4/State.

CWP No. 5747 of 2022 & CMP No.11567 of 2022 Notice.

Mr. Ashwani Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.

Let notice be issued to respondent No.5 for 12th October, 2022, on taking steps within two days.

In the meantime, appointment of respondent No.5 shall be subject to the final outcome of the writ petition.

(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 24/08/2022 20:04:06 :::CIS