Himachal Pradesh High Court
Tejinder Goyal vs Union Of India And Others on 7 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Tejinder Goyal Versus Union of India and others .
CWP No.7816 of 2021 07.03.2022 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Rishab Chandel, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondent No.1- UOI.
Mr. Bipin C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondents No.2 and 3.
CWP No.7816 of 2021 and CMP No.14781 of 2021 The learned Assistant Solicitor General of India for respondent No.1 and the learned Senior Counsel appearing for respondents No.2 and 3 pray for and are granted two weeks' time to file reply.
Matter to come up on 29.03.2022.
(Mohammad Rafiq) Chief Justice (Jyotsna Rewal Dua) Judge March 07, 2022 (Bhardwaj) ::: Downloaded on - 08/03/2022 20:11:36 :::CIS