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Himachal Pradesh High Court

Rakesh Kashyap & Another vs . Union Of on 18 May, 2022

Bench: Sabina, Satyen Vaidya

Rakesh Kashyap & another vs. Union of India and others .

CWP No.3076 of 2022 18.05.2022 Present: Mr. Rajesh Kumar Parmar, Advocate for the petitioners.

Mr. Balram Sharma, Assistant Solicitor General of India, for respondents No.1 to 4/Union of India.

Mr. Ranjan Sharma, Additional Advocate General, for respondent No.5/State.

CWP No.3076/2022 & CMP No.5935/2022 Notice. Mr. Balram Sharma, learned Assistant Solicitor General of India and Mr. Ranjan Sharma, learned Additional Advocate General, accept notice on behalf of respondents No.1 to 4 and respondent No.5, respectively, and seek time to file reply.

List again on 12.9.2022.

For the reasons stated therein, the application is allowed. The applicants-petitioners, at this stage, are exempted from filing the translated and typed copies of the documents in issue. However, the same be filed within four weeks.

                                                                 ( Sabina )
                                                                   Judge



                                                            ( Satyen Vaidya )
               May 18, 2022 (KS)                                 Judge




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