Himachal Pradesh High Court
Dr. Minakshi Sumbria vs . State Of H.P. & Anr. on 23 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dr. Minakshi Sumbria Vs. State of H.P. & Anr.
CWPOA No.3109 of 2020 .
23.06.2023 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Rupinder Singh Thakur and Mr. Varun Chandel, Additional Advocates General with Ms. Seema Sharma, Deputy Advocate General, for respondent No.1.
Mr. Sunil Mohan Goel, Advocate, for respondent No.2.
CMP(T) No.62 of 2023 Learned Additional Advocate General states that on the previous listing of the case, an incorrect statement was made that "respondent No.1 does not intend to file any reply to the application". He further submits that respondent No.1 intends to oppose the application and for that purpose, it is moving an appropriate application. He requests for taking up the matter on 10.07.2023.
List on 10.07.2023.
Jyotsna Rewal Dua
June 23, 2023 Judge
Mukesh
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