Himachal Pradesh High Court
Ram Krishan vs . Union Of India & Others on 27 September, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Ram Krishan vs. Union of India & others CWP No.6878 of 2023 27.09.2023 Present: Mr. Maan Singh, Advocate, for the petitioner.
of Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.1Union of India. Mr. Rupinder Singh Thakur, Mr. Pushpinder rt Jaswal, Additional Advocate Generals, with Ms. Ranjna Patial, Sumit Sharma, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for respondents No.2 and 3State.
CWP No.6878 of 2023 Learned counsel for the petitioner submits that the petitioner gives up relief No.1 and shall confine to reliefs No.2 and 3, as prayed in the writ petition. His statement is taken on record.
Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India, accepts notice on behalf of respondent No.1. Mr. Rajat Chauhan, learned Law Officer, accepts notice on behalf of respondents No.2 and 3State. Reply be filed by the next date of hearing. List on 01.11.2023.
CMP No.13198 of 2023As the present application is not pressed, the same is accordingly dismissed.
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CMP No.13199 of 2023This application is disposed of with the direction that the applicants shall file English of translation of Annexures P1, P2 and P5 within a rt period of four weeks.
(Ajay Mohan Goel) Judge September 27, 2023 (Rishi) ::: Downloaded on - 27/09/2023 20:36:38 :::CIS