Himachal Pradesh High Court
Dr. Sumit Chawla vs . State Of H.P. & Ors on 7 February, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dr. Sumit Chawla Vs. State of H.P. & Ors CWP No. 530/2022 .
07.02.2022 Present: Mr. Imran Khan, Advocate, for the petitioner.
Mr. Hemant Vaid, Mr. Hemanshu Mishra and Mr. Bharat Bhushan, Additional Advocates General, for the respondents-State.
CMP No.1105/2022By means of this application, the applicant/petitioner seeks modification of the order dated 21.01.2022. Learned counsel for the applicant/petitioner submits that the interview for the post in question is fixed for 10th February 2022. Considering the urgency pointed out by learned counsel for the petitioner, respondents are directed to respond to the application by 08.02.2022.
List on 08.02.2022, as prayed for.
( Jyotsna Rewal Dua ) Vacation Judge 07th February, 2022(Rohit) ::: Downloaded on - 07/02/2022 20:11:17 :::CIS