Himachal Pradesh High Court
Baljeet Singh Katoch vs . State Of H.P. Ors. on 5 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Baljeet Singh Katoch Vs. State of H.P. Ors.
CWP No. 4371/202205.07.2022 Present: Mr. Shubham Sood, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, Mr. Bhupinder Thakur, Mr. Yudhvir Singh Thakur, Dy. AGs and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 4.
CWP No. 4371/2022Issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Notice be issued to respondent No. 5 returnable for 05.08.2022, on taking steps within three days. List on 05.08.2022. Reply, if any, be also filed in the meanwhile.
CMP No. 8697/2022The appointment, if any, shall be subject to the outcome of this petition. The application stands disposed of.
CMP No. 8698/2022The application is disposed of with a direction to the applicant to file translated copies of the documents in issue, within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5th July, 2022 (raman) ::: Downloaded on - 05/07/2022 20:05:59 :::CIS