Himachal Pradesh High Court
Dhirmal vs . State Of H.P. & Others. on 4 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
Dhirmal Vs. State of H.P. & Others.
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CWP No. 2039 of 2023 04.05.2023 Present: Mr. Pawan K. Sharma, Advocate, for the petitioner.
Mr. Rajesh Mandhotra, Additional Advocate General, for respondents No. 1 to 5.
CWP No. 2039 of 2023 Learned counsel for the petitioner submits that due to inadvertent mistake of the Clerk, complete list of events could not be filed with the petition and therefore, he seeks permission to file fresh complete events. Be filed, as prayed, by the next date.
Notice.
Mr. Rajesh Mandhotra, learned Additional Advocate General waives service and accepts notice on behalf of respondents No. 1 to 5 and seeks time to file reply/instructions. Be filed, as prayed, within two weeks.
Issue notice to respondents No.6 and 7, on taking steps within three days.
List on 28.06.2023.
CMP No. 4029 of 2023Notice in aforesaid terms.
Till next date, status quo qua construction of park under Panchvati scheme, shall be maintained.
(Vivek Singh Thakur) Judge (Sushil Kukreja) Judge May 4, 2023 (Nisha) ::: Downloaded on - 06/05/2023 20:38:54 :::CIS