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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Ravinder Kumar vs . Officer Incharge & Ors. on 7 January, 2023

Bench: Vivek Singh Thakur, Virender Singh

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Ravinder Kumar vs. Officer Incharge & ors. CWP No.6260/2022 7.1.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.

Mr. Ashok Sood, Sr. Advocate with Mr. Khem Raj, Advocate, for respondents No.1 and 2. None for respondents No.3 and 4. CWP No.6260/2022 r Reply on behalf of respondents No.1 and 2 stands filed.

Rejoinder thereto within three weeks thereafter. At this stage, Mr. Basant Pal Thakur, Advocate submits that he alongwith Ms. Devyani Sharma, Advocate had put in appearance on behalf of respondents No.3 and 4, after receiving instructions on their behalf, but thereafter these respondents are not coming forward for signing Power of Attorney and imparting instructions for filing reply, they are not in a position to represent them.

Respondents No.3 and 4 stand duly served and now it is their duty to make arrangement for their representation. It appears that they are not interested to contest the case. Hence, they are proceeded ex-parte.

List for consideration on 14th March, 2023 before appropriate Division Bench.

CMP No.15603/2022

Allowed and applicant is exempted from filing Hindi to English language documents at this stage, subject to filing the same within seven days as and when directed to do so.

Application stands disposed of.

( Vivek Singh Thakur ) Judge ( Virender Singh ) Judge 7th January, 2023 (CS) ::: Downloaded on - 09/01/2023 20:33:44 :::CIS