Himachal Pradesh High Court
Vivek Kaundal vs . State Of H.P. & Others Alongwith on 6 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vivek Kaundal Vs. State of H.P. & others alongwith connected matters.
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Execution Pt. No. 191 of 2021 alongwith Ex. Pt. Nos. 192 to 196, 228 to 235, 254 of 2021, Ex. Pt.
Nos. 8, 10, 12 and 27 of 2022 and COPC No. 132of 2022 Execution Pt. No. 191 of 2021 alongwith Ex. Pt. Nos. 192 to 196, 228 to 235, 254 of 2021, Ex. Pt. Nos. 8, 10, 12 and 27 of 2022 6.7.2022 Present:
r to Mr.Rajnish Maniktala, Senior Advocate alongwith Mr.Naresh Verma, Advocate, for the petitioner(s), in all petitions.
Mr.Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 and 3 in all petitions.
Ms.Suchitra Sen, Advocate, for respondents- Commission in all the petitions.
COPC No. 132 of 2022Mr.Rajnish Maniktala, Senior Advocate alongwith Mr.Naresh Verma, Advocate, for the petitioner.
Mr.Raju Ram Rahi, Deputy Advocate General, for respondent No. 1.
Mr.Angreez Kapoor, Advocate, for respondent No. 2. Execution Pt. No. 191 of 2021 alongwith Ex. Pt. Nos. 192 to 196, 228 to 235, 254 of 2021, Ex. Pt. Nos. 8, 10, 12 and 27 of 2022 Learned Deputy Advocate General, submits that in these cases though supplementary affidavits have been filed, however reply was not filed on behalf of respondents No. 1 and 3 and the same is being filed during the course of the day.
As prayed, reply is permitted to be filed during the course of the day.
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COPC No. 132 of 2022Reply on behalf of respondent No. 2 stands filed.
Reply on behalf of respondent No. 1, as prayed be filed within one week.
List for consideration on 19th July, 2022.
6th July, 2022
to (Vivek Singh Thakur),
Judge.
(Keshav)
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