Himachal Pradesh High Court
Hukam Chand vs Hukam Chand V. State Of Hp & Ors on 23 March, 2023
Bench: Tarlok Singh Chauhan, Sushil Kukreja
Hukam Chand V. State of HP & ors.
CWP No.1388 of 2023 .
23.03.2023 Present: Ms. Suman Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr.Y.W. Chauhan, Senior Additional Advocate General, Mr. Ramakant Sharma, Additional Advocate General, Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No.1 & 2-State.
CWP No.1388/2023 & CMP No.2748/2023 Notice confined to respondents No.1 & 2, at this stage. Ms. Priyanka Chauhan, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2.
Let record of D.O. note No.16319, dated 13.03.2023 alongwith record of the transfer be produced for our perusal.
List on 28.03.2023. Till then, status quo be maintained.
(Tarlok Singh Chauhan) Judge (Sushil Kukreja) Judge March 23, 2023 (VH) ::: Downloaded on - 23/03/2023 20:36:34 :::CIS