Himachal Pradesh High Court
Madan Gopal vs . State Of H.P. & Ors. on 22 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Madan Gopal vs. State of H.P. & Ors.
CWPOA No. 4319 of 2020.
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22.06.2022. Present: Mr. Pravesh Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Law Officer prays for and is granted a week's time to file reply, failing which, the right to file reply not only will be deemed to be closed, but even the erring Officer(s) shall appear before this Court along with the relevant records.
List on 29.06.2022.
CMP-T No. 496 of 2022.
Since, the pleadings are not complete, therefore, this application for early hearing at this stage is misconceived and is accordingly dismissed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) nd 22 June, 2022. Judge (krt) ::: Downloaded on - 22/06/2022 20:07:04 :::CIS