Himachal Pradesh High Court
Mehar Chand vs . State Of H.P. & Ors. on 30 May, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Mehar Chand Vs. State of H.P. & Ors.
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CWP No.2228 of 2024 30.05.2024 Present: Mr. Vishwa Bhushan and Ms. Anuja Mehta, Advocates, for the petitioner.
Mr. L.N. Sharma and Mr. Dalip K. Sharma, Additional Advocates General with Mr. Sikander Bhushan, Deputy Advocate General, for respondents No.1 and 2.
Mr. Subhash Chander, Advocate, for respondent No.3.
CMP No.8140 of 2024 In view of the averments made in the application, 'the Principal Secretary (Forest) to the Government of Himachal Pradesh, Shimla' and 'Principal Chief Conservator of Forests (HoFF), Himachal Pradesh, Shimla' are ordered to be impleaded as respondents No.1 and 2 instead of 'the Principal Secretary (Education) to the Government of Himachal Pradesh, Shimla' and 'the Director of Elementary Education, Himachal Pradesh, Shimla', previously impleaded as respondents No.1 and 2.
Amended memo of parties filed alongwith the application is taken on record. The Registry to carry out necessary corrections in the cause title.
The application stands disposed of.
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Learned Additional Advocate General seeks two weeks' time to file reply on behalf of newly impleaded respondents.
List on 17.06.2024.
May 30, 2024
Mukesh
r to Jyotsna Rewal Dua
Judge
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