Himachal Pradesh High Court
Kamal Jeet vs . Deputy Commissioner & Ors. on 28 January, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Kamal Jeet vs. Deputy Commissioner & ors.
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CWP No. 572 of 2022 28.1.2022 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Additional Advocate General, Mr. Dinesh Thakur, Additional Advocate General and Mr. Kamal Kant Chandel, Deputy Advocate General with Mr. Manoj Bagga, Asstt. Advocate General, for respondents No. 1 & 2/State.
r CMP No.1022 of 2022 Infructuous.
CWP No. 572 of 2022 Notice. Mr. Dinesh Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 & 2. Notice be issued to respondent No.3, returnable on 15.03.2022. Steps be taken within a week.
CMP No. 1020 of 2022Notice in the aforesaid terms. In the meantime, operation of order dated 12 th January, 2022 (Annexure P-8), issued by respondent No.3, shall remain stayed.
CMP No. 1021 of 2022The application is disposed of with the direction that the applicant/petitioner shall file the translated copy of Hindi documents within four weeks.
List on 15.03.2022.
(Satyen Vaidya) Vacation Judge 28th January, 2022 (reena) ::: Downloaded on - 31/01/2022 20:12:33 :::CIS