Himachal Pradesh High Court
Ram Avtar Dutta vs . Union Of India And Others on 1 January, 2025
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Ram Avtar Dutta vs. Union of India and others Ex. Petition No. 1349 of 2024 a/w CMP Nos. 25576, 25577 and 25578 of 2024. 01.01.2025. Present: Ms. Sangeeta Vasudeva, Advocate, for the petitioner/ applicant.
Mr. Rajinder Thakur, Central Government Standing Counsel, for respondents No. 1 and 2. Mr. R.K. Gautam, Sr. Advocate, with Mr. Jai Ram Sharma, Advocate for respondents No. 3, 5 & 6. Mr. Navlesh Verma and Ms. Sharmila Patial, Additional Advocates General with Mr. Raj Negi, Deputy Advocate General, for respondent No.4. CMP No.25576 of 2024 Application as prayed for is allowed and disposed of.
Ex. Petition No. 1349 of 2024 a/w CMP No.25577 of 2024 Issue notice. Mr. Rajinder Thakur, learned Central Government Standing Counsel, Mr. Jai Ram Sharma, Advocate and Ms. Sharmila Patial, learned Additional Advocate General appear and waive service of notice on behalf of respective respondents. They pray for and are granted six weeks' time to comply with the order sought to be executed.
List on 19.03.2025. Reply be filed on or before the next date of hearing.
CMP No.25578 of 2024Permission to sue as prayed for is granted subject to all just exceptions. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Rakesh Kainthla) January 01, 2025. Judge (y.s)