Himachal Pradesh High Court
Dhameshwar Ram & Others vs State Of H.P. & Others on 8 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dhameshwar Ram & others versus State of H.P. & others .
CWP No. 909 of 2022 07.03.2022 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Advocate, for respondents No. 1 to 4. Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No. 5.
rCWP No. 909 of 2022 Issue notice. Mr. Vikas Rathore, learned Additional Advocate General, accepts notice for respondents No. 1 to 4 and Mr. Balram Sharma, learned Assistant Solicitor General of India, accepts the same for respondent No. 5.
Reply, if any, be filed within four weeks.
Name of Mr. Balram Sharma, learned Assistant Solicitor General of India, representing respondent No. 5, be shown in the cause list, henceforth.
CMP No. 1632 of 2022The applicants/petitioners are directed to file translated copy of Annexure P-8, by the next date of hearing.
The application is disposed of accordingly.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 7, 2022 (hemlata) ::: Downloaded on - 08/03/2022 20:12:25 :::CIS .
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