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[Cites 1, Cited by 4]

Himachal Pradesh High Court

Master Shivankit vs . State Of H.P. And Ors. on 21 June, 2023

Bench: Tarlok Singh Chauhan, Satyen Vaidya

Master Shivankit Vs. State of H.P. and ors.

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CWP No. 2843 of 2022 21.06.2023 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

Mr. I.N. Mehta and Mr. Yashwardhan Chauhan, Sr. Additional Advocate Generals with Mr. Ramakant Sharma and Ms. Sharmila Patial, Additional Advocate Generals, for respondents No. 1 to 3 /State.

Mr. Romesh Verma, Sr. Advocate, with Mr. Hitesh Thakur, Advocate, for respondent No.6.

Mr. Tara Chand Chauhan, Advocate, for respondent No.7.

It appears that without necessary cooperation by the Accountant General, order in question has not been complied with. Therefore, we deem it appropriate to implead the Accountant General as a party-respondent and shall now figure as respondent No. 7.

Notice to the newly added respondent. Mr. Tara Chand Sharma, learned counsel, appears and waives service of notice on behalf of newly added respondent and seeks two days' time to obtain instructions.

List on 23.06.2023.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21st June, 2023 (sushma) ::: Downloaded on - 21/06/2023 20:36:14 :::CIS