Himachal Pradesh High Court
Lokender Kanwar vs . V.C. Pharka And Others on 20 October, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
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Lokender Kanwar vs. V.C. Pharka and others COPC(T) No. 170 of 2020 20.10.2023 Present: Mr. Kiran Kumar Chauhan, Advocate vice Mr. Dushyant Dadwal, Advocate, for the petitioners.
of Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the respondents/State.
rt While placing on record the communication dated 17.10.2023, issued under the signatures of Additional Secretary(EST & CC) to the Government of Himachal Pradesh, Mr. B.C. Verma, learned Additional Advocate General submits that since no notice was issued to respondent No.1, there was no occasion for him to file reply. He further submits that otherwise also, judgment alleged to have been violated, stands stayed vide order dated 6th August, 2018, passed by this Court in CWP No.1697 of 2018.
In view of the aforesaid development, let this matter be adjourned by two weeks' as prayed for.
List in first week of March, 2024.
(Sandeep Sharma) Judge 20th October, 2023 (reena) ::: Downloaded on - 20/10/2023 20:45:44 :::CIS