Himachal Pradesh High Court
Shilpa Thakur vs . State Of H.P. & Ors. on 2 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Shilpa Thakur vs. State of H.P. & Ors.
CWP No. 8359 of 2021 02.06.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Yudhvir Singh Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer for respondent No. 1.
Mr. Sushant Vir Singh Thakur, Advocate, for respondent No. 2.
Response from the Patna University, despite intimation, is not forthcoming. Let fresh reminder through e-mail be sent to the University, calling upon to furnish the information, as desired by this Court, well before the next date of hearing, failing which, the Registrar, Patna University, shall personally remain present before this Court alongwith the relevant records on the next date of hearing. List on 16.06.2022.
The necessary e-mail be sent by the Registry during the course of the day.
In addition to the above, Registrar General of this Court shall contact the Registrar of Patna University telephonically, informing him about the orders that have been passed by this Court from time to time, so as to ensure compliance of the orders.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2nd June, 2022 (raman) ::: Downloaded on - 02/06/2022 20:05:15 :::CIS