Himachal Pradesh High Court
Sandeep Sharma vs . State Of H.P. & Ors. And on 18 March, 2024
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua
Sandeep Sharma vs. State of H.P. & Ors. and connected matters .
CWPOA No.3117 of 2019 a/w CWPOAs No.3120, 3121, 3169, 3177, 3198 of 2019, CWPOA No.4816 of 2020 and CWPs No.982 and 3344 of 2020.
CWPOA No.3117 of 2019 18.03.2024 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 & 2/State.
Mr. Angrez Kapoor, Advocate, for respondent no.3.
CWPOA No. 3120 of 2019 Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 and 2.
Mr. Angrez Kapoor, Advocate, for respondent no.3.
Ms. Seema K. Guleria, Advocate, for respondent no.5.
Mr. Ajay Dhiman, Advocate, for respondent no.6.
CWPOA No. 3121 of 2019Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 and 2.
Mr. Angrez Kapoor, Advocate, for respondent no.3.
Ms. Seema K. Guleria, Advocate, for respondent no.6.
Mr. Ajay Dhiman, Advocate, for respondent no.7.
CWPOA No.3169 of 2019Mr. C.N. Singh, Advocate, for the petitioner.
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with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 and 2.
Mr. Angrez Kapoor, Advocate, for respondent no.3.
Ms. Seema K. Guleria, Advocate, for respondent no.6.
Mr. Ajay Dhiman, Advocate, for respondent no.7.
CWPOA No. 3177 of 2019Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 and 2.
Mr. Raj Kumar Negi, Advocate, for respondent no.3.
Ms. Seema K. Guleria, Advocate, for respondent no.6.
Mr. Ajay Dhiman, Advocate, for respondent no.7.
CWPOA No. 3198 of 2019Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 and 2.
Mr. Angrez Kapoor, Advocate, for respondent no.3.
Mr. Ajay Dhiman, Advocate, for respondent no.5.
CWP No. 982 of 2020Mr. Shrawan Dogra, Senior Advocate, with Mr. Tejasvi Dogra, Advocate, for the petitioners.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondent no.1.
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no.2.
CWP No. 3344 of 2020Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the petitioner.
Mr. Naresh K. Sharma, Advocate, for the respondent.
CWPOA No. 4816 of 2020Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondent.
At the request of learned Additional Advocate General, list on 8th April, 2024.
Name of Mr. Balram Sharma, learned Deputy Solicitor General of India, be deleted from CWP no.982 of 2020.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
March 18, 2024 Judge
(Yashwant)
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