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[Cites 1, Cited by 2]

Himachal Pradesh High Court

Lt. Col. Rajpal Singh vs . Union Of India And Others on 21 August, 2023

Author: Sandeep Sharma

Bench: Sandeep Sharma

Lt. Col. Rajpal Singh vs. Union of India and others .

CWP No.5594 of 2023 21.08.2023 Present Mr. Amit Kumar Dhumal, Advocate, for the petitioner.

Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1.

of Mr. Rahul Mahajan, Advocate, respondent Nos. 2 and 3.

rt CWP No.5594 of 2023 Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India and Mr. Rahul Mahajan, Advocate, appear and waive service of notice on behalf of respondent Nos.

1, 2 and respondent No.3, respectively. They pray for and are granted four weeks' time to file reply. Separate notice be issued to respondent No.4, returnable for 19.9.2023, on taking steps within a period of one week.

CMP No.10834 of 2023

Notice in aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the interim, it is ordered that appointment of respondent No.4 shall be subject to final outcome of the present petition.

(Sandeep Sharma) Judge August 21, 2023 (Shankar) ::: Downloaded on - 21/08/2023 20:35:33 :::CIS