Himachal Pradesh High Court
Master Shivankit vs . State Of H.P & Ors. on 9 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Master Shivankit vs. State of H.P & Ors.
CWP No.2843/2022A 9.5.2022 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhbir Singh Thakur and Mr. Bhupinder Thakur, Dy. Advocates General for respondents No.1 to 3.
r CWP No.2843/2022 & CMP No.5422/2022 Issue notice. Mr. Yudhbir Singh Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Dasti notice be issued to respondents No. 4 to 6 returnable for 17 th May, 2022, on taking steps within two days.
List on 17th May, 2022. Reply, if any, be filed in the meanwhile.
In the meanwhile, respondent No.3 is directed not to disburse the financial benefits accruing in favour of late Smt. Pooja Kanwar.
Copy dasti.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 9th May, 2022 (CS) ::: Downloaded on - 09/05/2022 20:06:57 :::CIS