Himachal Pradesh High Court
Pankaj Parmar vs . H.P. State Of H.P. & Others on 24 January, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Pankaj Parmar vs. H.P. State of H.P. & others CWP No.548 of 2022 .
24.1.2022 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Dinesh Thakur, Additional Advocate General with Mr. Manoj Bagga, Asstt. Advocate General, for respondents No.1 to 3/State.
CWP No.548 of 2022 & CMP No.972 of 2022 Notice.
Mr. Dinesh Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3 and seeks time to file instructions. Be positively filed on or before 28.01.2022.
Learned counsel for the petitioner states that respondent has already joined in pursuance to impugned transfer order (Annexure P-4).
In view of this position, no interim order can be passed, at this stage.
List on 28.01.2022.
(Satyen Vaidya) Vacation Judge 24th January, 2022 (reena) ::: Downloaded on - 31/01/2022 20:11:34 :::CIS