Himachal Pradesh High Court
Shimla Youth Progressive Association vs . State Of H.P. & Ors. on 1 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Shimla Youth Progressive Association vs. State of H.P. & ors.
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CWP No. 5542/20221.9.2022 Present: Ms. Srishti Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents.
CWP No. 5542/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within four weeks.
List along with CWPIL Nos. 13/2015 and 27/2017 on 29.9.2022.
CMP No. 11175/2022 The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.9.2022 (pankaj) ::: Downloaded on - 01/09/2022 20:14:09 :::CIS