Himachal Pradesh High Court
Sh. Nikku Ram vs State Of Himachal Pradesh on 23 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Sh. Nikku Ram Versus State of Himachal Pradesh and others .
CWPOA No.3013 of 2020 23.03.2022 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Ranbir Singh, Advocate, for the petitioner.
Mr. Vikas Rathore, Additional Advocate General, for respondents No.1 and 3-State.
None for respondent No.2-Forest Corporation.
Admit.
List for hearing on 17.05.2022 before the learned Single Judge having roster.
The learned Senior Advocate appearing for the petitioner submits that she has not received copy of reply filed on behalf of respondent No.3. The learned Additional Advocate General has undertaken to supply one additional copy of reply to her. He also prays for and is granted four weeks' time to file reply on behalf of respondent No.1.
Rejoinder to the reply filed on behalf of respondent No.3, if the petitioner so desires, be filed in the meanwhile.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 23, 2022 (Bhardwaj) ::: Downloaded on - 23/03/2022 20:13:53 :::CIS